Rajasthan High Court - Jodhpur
Basanti Gameti vs State Of Rajasthan And Ors. ... on 14 October, 2025
Author: Farjand Ali
Bench: Farjand Ali
[2025:RJ-JD:45150]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 1076/2018
Basanti Gameti Daughter Of Pema Gameti, By Caste Gameti, R/o
Village Dakan Kotra, Dhol Ki Pati, Tehsil Girwa, District Udaipur
Raj..
----Petitioner
Versus
1. The State Of Rajasthan, Through The Secretary
Administration, Department Of Revenue, Government Of
Rajasthan, Secretariat, Jaipur Raj.
2. The Secretary, Rajasthan State Sub-Ordinate And
Ministerial Services Selection Board, Jaipur Raj Rajasthan
Agriculture Management Institute Compus, Durgapura
Jaipur Raj
3. The Deputy Secretary Finance Administration,
Department Of Revenue, Government Of Rajasthan,
Secretariat, Jaipur Raj.
4. The Registrar, Board Of Revenue, Rajasthan Ajmer Raj.
----Respondents
For Petitioner(s) : Mr. Gaurav Solanki
Ms. Deepika Purohit
For Respondent(s) : Mr. JK Mishra
HON'BLE MR. JUSTICE FARJAND ALI
Order
14/10/2025
1. By way of filing the instant writ petition, the petitioner is
seeking issuance of directions by this Court to the respondents to
consider the candidature of the petitioner and to give her payment
on the post of Patwari with all consequential benefits in pursuance
of advertisement dated 04.11.2015 (Annexure-1).
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[2025:RJ-JD:45150] (2 of 3) [CW-1076/2018]
2. I have heard the learned counsel for the parties and gone
through the niceties of the matter.
3. The respondent department issued an advertisement for
direct recruitment to the post of Patwari on 04.11.2015
(Annexure-1). The eligibility criteria have been shown at point
No.7 of the advertisement itself. The petitioner claims to have
obtained a certificate of RS-CIT from Vardhman Mahaveer Open
University, Kota (Annexure-7), which is the certificate of
petitioner-Basanti Gameti issued on 28.06.2016. As per point
No.7 of the advertisement, she must have acquired the requisite
qualification at the time of filing the application form.
3.1 A corrigendum was also issued by the respondent
department whereby certain relaxations were made vide
Annexure-3 dated 30.11.2015, permitting aspirants who had
appeared in the Class 12th Board Examination and were awaiting
their results or the final year computer diploma results to be
considered eligible till the declaration of such results. This is not
the case of the petitioner because she acquired the certificate of
having passed the University examination and was awarded the
Rajasthan State Certificate in Information Technology (RS-CIT),
which was issued on 28.06.2016. The last date for submitting the
application form for aspirants was 30.11.2015.
3.2 I am of the view that though the corrigendum dated
30.11.2015 extended further time for providing options to those
aspirants who fulfilled the qualification of the 12th Secondary
Board Examination or the final year of the computer diploma
before the commencement of the preliminary examination, there
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[2025:RJ-JD:45150] (3 of 3) [CW-1076/2018]
is no whisper in the corrigendum dated 30.11.2015 regarding a
certificate in relation to the RS-CIT course. Since the requisite
certificate had not been obtained before the due date, there is no
force in the instant petition.
3.3 The case of the petitioner is squarely covered by the
judgment passed by the Division Bench of this Court in the case of
Ramdeen v. State of Rajasthan & Anr. in D.B. Spl. Appl. Writ
No.1000/2017, decided on 02.02.2018, wherein the same
controversy has been resolved.
4. Accordingly, the instant writ petition is dismissed as having
no force.
5. Stay petition and all pending applications, if any, stands
disposed of.
(FARJAND ALI),J
30-divya/-
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