Rajasthan High Court - Jodhpur
Manoj Borana vs The State Of Rajasthan on 9 October, 2025
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
[2025:RJ-JD:44261-DB]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Civil Writ Petition No. 19335/2025
1. Manoj Borana S/o Suresh Kumar, Aged About 27 Years,
House No. 103, Opposite To Tehsil Office, Sanjay Nagar,
Sumerpur District Pali, Rajasthan
2. Uttam Singh Patel S/o Narendra Kumar Singh, Aged
About 25 Years, 1241/2C, Shyam Chaupra, Shivaji Nagar,
Dadiyapura, Jhansi, District Jhansi, U.p
3. Nidhi Bansal Spouse/o Kartik Bansal, Aged About 34
Years, House No. 107, Sector No. 3, Behind Government
Hospital Hanumangarh Town, District Hanumangarh,
Rajasthan.
4. Simaran Soni D/o Sanjay Kumar Soni, Aged About 28
Years, Sunaro Ka Bass, Nyati Nohara, District Jodhpur,
Rajasthan. Presently Residing At House No. 13, Rajat
Residency Opposite Shivgarh Resort Near Dali Bai Circle,
Jodhpur, District Jodhpur, Rajasthan.
5. Yash Mehta S/o Sunil Kumar Mehta, Aged About 26 Years,
Near Office Of Irrigation Department, Shahpura, Bhilwara,
Rajasthan.
----Petitioners
Versus
1. The State Of Rajasthan, Through Principal Secretary, Law
Department, Rajasthan Sachivalaya, Ashok Nagar, Jaipur,
Rajasthan- 302005.
2. The Honble Rajasthan High Court, Through Its Registrar
General, Rajasthan High Court, Jodhpur (Rajasthan)-
342013.
3. Registrar (Examination), Rajasthan High Court, Jodhpur.
----Respondents
For Petitioner(s) : Mr. Chandan Singh Jodha
Mr. Prashant Trivedi
Mr. Tushar Panwar
For Respondent(s) : Mr. Pankaj Sharma assisted by
Mr. Dhairyaditya Rathore
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HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
HON'BLE MR. JUSTICE ANUROOP SINGHI
Order
Reserved on 06.10.2025
Pronounced on 09/10/2025
Per Anuroop Singhi, J.
1. The present writ petition has been filed by the
petitioners praying for the following relief :-
"1. That the impugned notice dated 12.09.2025 (Annexure-
1) shall be quashed and set aside, or the same be modified
by providing alternative dates for the Main Examination for
the recruitment to the Cadre of Civil Judge, Rajasthan, which
are not in conflict with the already scheduled mains
examination of the Gujarat Judicial Services;"
2. A bare perusal of the relief sought reveals that the
petitioners have sought rescheduling of the Main Examination for
the recruitment to the Cadre of Civil Judge, Rajasthan to be held
at Jodhpur and Jaipur on 11.10.2025 and 12.10.2025 on the
ground that the petitioners are also appearing in the similar
examination being conducted by the Hon'ble High Court of Gujarat
which is also scheduled on the same dates. On the said basis, it
has been contended that scheduling the exams by the
respondents on the same dates as that of Gujarat Judicial Services
Main Examination, denies an equal opportunity to the petitioners
and other candidates who are similarly placed with the petitioners
and is violative of Articles 14 and 21 of the Constitution of India.
It has been further submitted that no prejudice would be caused if
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the dates are rescheduled and on the contrary, it will adversely
affect and jeopardise the carrier of the petitioners.
3. Counsel for the petitioners has placed reliance on the
judgment dated 09/05/2022 passed by the Hon'ble Supreme
Court in the case of Nisha Kumari & Ors v. Haryana Public
Service Commission & Anr. ; Writ Petition(s) (Civil) No(s).
310/2022.
4. E-converso, on behalf of the respondents, it was
submitted that the recruitment process to the Cadre of Civil
Judge, Rajasthan was initiated vide advertisement dated
27.02.2025 and the preliminary examination was conducted on
27.07.2025, result of which was declared on 19.08.2025.
Thereafter vide notice dated 12.09.2025 the schedule for the main
examination was declared which are to be conducted on
11.10.2025 and 12.10.2025.
5. Counsel for respondents further submits that the
respondents have undertaken the entire exercise for conducting
the examination and the petitioners have no vested right so as
to claim rescheduling of the examination and any deviation in the
schedule will have cascading effect not only on the holding of
examination but also on the candidates who are appearing in the
said examination.
6. Counsel for the respondents placed reliance upon the
order dated 19.07.2022 passed by the Hon'ble Supreme Court in
the case of Amit Kumar Kohli v. The Hon'ble High Court of
Rajasthan & Ors. ; Writ Petition(s) (Civill) No(s). 521/2022
wherein, considering a similar prayer the Writ Petitions were
dismissed.
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7. We have heard learned counsels for the parties and
considered and scanned the documents, records and the
judgments cited by the parties.
8. It is an undisputed fact that holding of examination and
that too mains examination for recruitment to the post of Civil
Judge, Rajasthan 2025 involves varied aspects and considerations
including availability of centres, preparation of materials etc., and
thus rescheduling the same carries cascading effects not only on
holding of examination but even upon the candidates who are
wholeheartedly looking forward for appearing in the said
examination.
9. Hon'ble Supreme Court in Amit Kumar Kohli (supra)
while considering similar situation held that filling up of judicial
vacancies is of prime importance and urgency and the petitioners
appearing in different exams will have to take a choice whether
they want to appear as otherwise it causes grave prejudice to the
examination process as a whole.
10. In the present case, merely on the ground that the
petitioners or few other similarly placed candidates have difficulty
in appearing in mains examination for the post of Cadre of Civil
Judge, Rajasthan, 2025 on the ground that the examination for
the very same post are being conducted by the Hon'ble High Court
of Gujarat on the very same day cannot be a ground so much so
to postpone/reschedule the entire examination as that will not
only derail the ongoing examination process but will certainly
cause prejudice to other candidates. Further the order passed by
the Hon'ble Supreme Court in Nisha Kumari (supra) will not render
any assistance to the petitioners as in that case there were
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repeated postponements of examination dates and thus the facts
of the said case are clearly distinguishable.
11. In view of the above, we do not find any merit in the
contentions raised by the petitioners and accordingly the present
writ petition is dismissed.
12. Stay petition and all pending applications, if any, stand
disposed of.
(ANUROOP SINGHI),J (DR. PUSHPENDRA SINGH BHATI),J
SP/-
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