RATAN LAL MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the rejection of his candidature for the post of Lower Division Clerk ('LDC') pursuant to Recruitment-2013.

(2.) It is, inter-alia, submitted that the petitioner had requisite qualification of Computer Application in Graduation, wherein the petitioner had studied Elementary Computer Application in his second year T.D.C. Arts Exam-2012, result whereof was declared on 29/7/2012. However, the respondents, on account of the fact that the petitioner completed his Graduation in the year 2013 wherein, the result was declared on 18/7/2013 i.e. after the cutoff date, i.e. 30/6/2013, have rejected the candidature of the petitioner, which is not justified.

(3.) Submissions have been made that the petitioner had passed his paper pertaining to Computer Application in second year, result whereof was declared on 29/7/2012, i.e. before the cutoff date, and, therefore, the petitioner is eligible in terms of the Recruitment, 2013. Submissions have been made that the respondents, initially did not recognize the eligibility of the candidates who have studied subject Computer Application in their Senior Secondary/Graduation, however, after the judgment of this Court in Heera Lal Jat v. State of Rajasthan and Ors. : S.B. Civil Writ Petition No. 11070/2018 decided on 11/8/2018, issued Circulars. By judgment in Roopa Ram Meghwal and Ors. v. State of Rajasthan and Ors. : S.B. Civil Writ Petition No. 10050/2018 decided on 25/7/2018, those who had valid qualification of Computer Application obtained in Graduation/B. Ed. were held eligible and therefore, the action of the respondents in this regard deserves to be set aside and the petitioner be held eligible for appointment on the post of LDC pursuant to Recruitment-2013.