GAURAV SHARMA Vs. STATE AND OTHERS

JUDGEMENT

(1.) Counsel inter-alia submits that an amendment has been made in the Rajasthan Land Revenue (Land Records) Rules, 1957 vide Rajasthan Land Revenue (Land Records) (Amendment) Rules, 2006 by which existing expression "31 years" in Rule 4(i)(b) of the Rules, 1957 has been substituted by the expression "33 years".

(2.) Issue notice of writ & stay petition alongwith a copy of this order to respondents returnable within four weeks as to why petition may not be finally disposed of at admission stage. Notices be given Dasti, if desired. PF & notices be filed within seven days, failing which stay order shall stand automatically vacated.

(3.) In the meanwhile, application submitted by the petitioner pursuant to advertisement dt.07/03/2011, shall not be rejected on the ground of age and he may be permitted to participate if otherwise eligible and the respondents are also expected to take note of the amendment (supra) while examining the age of the incumbents who have submitted application pursuant to the advertisement (supra), and his participation (supra) will not confer any right and will be subject to the final decision of the writ petition.