The Single Judge Bench of the Rajasthan High Court, comprising Justice Ganesh Ram Meena in the case of Suman Kumari v State of Rajasthan & Ors has refused to grant relief on petitioner plea claiming for appointment on the Post of Compounder as he had not inserted the essential detail for claiming the job.
Submission of the Petitioner
The Counsel on behalf of the Petitioner submitted that the petitioner is an eligible candidate as per the terms and conditions of the advertisement and the petitioner has not been called for the document verification alongwith other candidates for the reason that in the online application form submitted by her, she did not make entries in regard to B.Sc. qualification.
Submission of the Respondent
The Counsel on behalf of the Respondent opposed the prayer and submitted that specific instructions were mentioned for the candidates, including the instructions that a candidate must fill up the online application form by incorporating all the required entries.
He also submitted that there are other 312 candidates of whose candidature has not been considered by the respondents for the said recruitment.
Reasoning and Decision of the Court
The Court Considered the submissions made by counsels appearing for their respective parties and observed that in the column of educational qualification, petitioner made entries in regard to the secondary examination and senior secondary examination but she did not mention the details in regard to the qualification of Bachelor of Science (B.Sc.).
The Court also pointed that in the advertisement itself it was mentioned that if any candidate feels that he/she has made incorrect entries in the online application form or inadvertently omitted to submit the details then he/she was allowed three days’ time i.e. up to 08.11.2023 to make correction/amendment in the online application form.
The counsel for the petitioner submits that non-submitting the details about B.Sc. is an inadvertently mistake on the part of E-mitra through which the petitioner submitted the online application form and also an human error and therefore, the candidature of the petitioner may be considered and be allowed for making correction/amendment in the online application form in regard to details of B.Sc. qualification.
The Counsel of the petitioner and respondent paid reliance on various case laws passed by the honourable Courts to augment their arguments.
Taking into consideration the facts of the case and the observations made by the Hon’ble Division Bench, the Court held that no such correction or entry in the online application form can be allowed after the last date of submitting the application form or any extended period allowed by the respondents.
The Court also mentioned that this Court can safely held that the candidature of a candidate can only be considered on the basis of the entries made by a candidate in his/her online/offline application form, including the correction/amendment made in such application form within the period allowed by the recruiting agency.
Case Details
Case:- S.B. Civil Writ Petition No. 3851/2024
Petitioner: - Suman Kumari D/o Shri Bahadur Singh
Respondent: - State Of Rajasthan & Ors
Counsel for the Petitioner – Mr. Pramod Kumar Saini
Counsel for the Respondent - Mr. Bhuwnesh Sharma
Judge: Justice Ganesh Ram Meena
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