[Cites 3, Cited by 0]
Rajasthan High Court - Jodhpur
Rajendra Choudhary vs State Of Rajasthan (2026:Rj-Jd:14315) on 27 March, 2026
Author: Farjand Ali
Bench: Farjand Ali
[2026:RJ-JD:14315]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 4994/2025
1. Rajendra Choudhary S/o Ganesh Choudhary, Aged About
29 Years, R/o 4-E-406, J.n.v. Colony, Bikaner Raj.
(Experience From 05.09.2023 To 12.09.2024)
2. Ravi Dhankar S/o Vijay Pal, Aged About 23 Years, R/o
3/2, Gsi Colony Malviya Nagar, Jaipur Raj. (Experience
From 17.10.2022 To 3.11.2023)
3. Yogesh S/o Rajesh Kumar, Aged About 23 Years, R/o 2-E-
275, J.n.v. Colony Bikaner (Experience From 05.07.2023
To 20.10.2024)
4. I.p. Chitra D/o Pappu Kumar Meena, Aged About 24
Years, R/o Meeno Ka Mohalla , Bawadi Gate, Tripolia,
Chomu, District Jaipur (Experience From 12.09.2023 To
07.10.2024)
5. Nikhil Choudhary S/o Mahendra Singh, Aged About 22
Years, R/o Village Shekhupur, Post Sngtera, Tehsil
Kotputli, District Kotputli-Behror (Experience From
12.09.2022 To 30.10.2023)
6. Gajendra Nehra S/o Laxman Nehra, Aged About 23 Years,
R/o 4-57A, Defence Colony, Udsasar Road, Bikaner
(Experience From 03.01.2024 To 12.01.2025)
7. Shivani Punia D/o Ram Gopal Punia, Aged About 23
Years, R/o Vallabh Garden, Near Mahila I.t.i., Ambedkar
Colony, Bikaner (Experience From 01.08.2023 To
31.08.2024)
8. Rahul Kumar S/o Rakesh Kumar, Aged About 24 Years, R/
o A-17, Shastri Nagar, Bikaner (Experience From
01.09.2023 To 31.10.2024)
9. Mamta Choudhary D/o Jaswant Singh, Aged About 27
Years, R/o Gali No. 3, Ambedkar Colony, Old Shivbadi
Road Bikaner (Experience From 11.01.2024 To
12.01.2025)
10. Mahedra Dan S/o Situ Dan, Aged About 30 Years, R/o Vpo
Dasori Taluka Kolayat District Bikaner (Experience From
01.07.2017 To 31.12.2019)
11. Mamta Punia D/o Ram Gopal Punia, Aged About 22 Years,
R/o Vallabh Garden Road, Near Mahila Iti Anbedkar
Colony, Bikaner (Experience From 01.07.2023 To
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25.07.2024)
12. Mahipal Singh Shekhawat S/o Bhanwar Singh Shekhawat,
Aged About 20 Years, R/o Behind Ganesh Mandir, Near
Ganesh Chowk Indra Colony, Bikaner. (Experience From
05.07.2023 To 24.10.2024)
13. Ranjeet Singh Rajpurohit S/o Dharmpal Singh Rajpurohit,
Aged About 25 Years, R/o Govt. Press Road, Majisa Ka
Bas, Bikaner (Experience From 01.12.2022 To
29.02.2024)
----Petitioners
Versus
1. State Of Rajasthan, Through The Principal Secretary,
Department Of Mines And Geology, Government Of
Rajasthan, Government Secretariat, Jaipur, Rajasthan
2. The Director, Mines And Geology Department, Jaipur.
3. The Secretary, Rajasthan Staff Selection Board, State
Institute Of Agriculture Management Premises, Shreeji
Nagar, Prithviraj Colony, Durgapura, Jaipur Rajasthan
302018.
----Respondents
For Petitioner(s) : Mr. Mrinal Khatri
Ms. Sarika
For Respondent(s) : --
HON'BLE MR. JUSTICE FARJAND ALI
Order
27/03/2026
1. The instant writ petition has been filed with following
prayers:-
"(i). the action of the respondents while imposing an
illegal condition of furnishing a certified copy of the
bank statement of the pay scale (remuneration)
received from the institution issuing the experience
certificate during the experience period, for recruitment
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to the post of Foreman (Grade-II) may kindly be
declared absolutely illegal, unjust, arbitrary, bad in the
eye of law and further violative to Articles 14, 16 and
21 of the Constitution of India and in clear violation of
Rajasthan Mines And Geology Subordinate Service Rule,
1960 and thus the impugned condition may kindly be
deleted/quashed from the questioned recruitment
process/advertisement dated 12.12.2024 (Annexure-1).
(ii). The respondents may kindly be directed that if the
petitioners are selected in the written examination, they
be permitted to appear in the further selection process
without compelling them to furnish a certified copy fo
the bank statement of the pay scale (remuneration) and
the petitioners are selected in the final list, they be
offered appointment on the post fo Foreman (Grade-II);
and/or
(iii). Pass any appropriate order which this Hon'ble
Court may deem fit, just and proper in the facts and
circumstances of the case in favour in the petitioners.
2. Learned counsel for the petitioner submits that the
petitioners would be satisfied if their representation would be
considered by the respondent-authorities which they are ready
and willing to address within two weeks hereinafter.
3. In view of the limited prayer addressed; the instant writ
stands disposed of with a direction to the petitioners to address a
comprehensive representation to the respondents ventilating his
grievances.
4. In case, a representation is so addressed within the
aforesaid period, the State-respondents are directed to consider
and decide the same by a reasoned and speaking order, in
accordance with law, as expeditiously as possible within a period
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of 45 days from the date of receipt of the representation along
with a certified copy of this order.
5. With these observations and directions, as indicated
above, the writ petition as well as stay petition is disposed off.
6. Nothing would preclude the petitioner from approaching
this Court if his grievance would still persist.
(FARJAND ALI),J
5-Samvedana/-
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