GIRIRAJ GUJRATI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner vied for the post of Lower Division Clerk in furtherance of the advertisement dtd. 16/2/2013, issued for LDC Recruitment, 2013. While submitting the application form, the petitioner claimed bonus marks for the experience, he had gained while working as a Computer Operator through placement agency.

(2.) When the result was declared, the petitioner was not awarded bonus marks by the respondents, because he had not worked directly with the State Government and his services were taken through placement agency.

(3.) Candidates working through placement agencies including the petitioner moved the High Court by way of filing writ petitions (petitioner's writ petition being D.B. C.W.P. No. 11064/2013 decided on 30/10/2013), which bunch of writ petitions led by Mitendra Singh Rathore & Ors. vs. State of Rajasthan & Ors. (D.B. C.W.P. No. 1723/2013) were allowed by the Division Bench of this Court per viam order dtd. 30/7/2013 inter alia observing that simply because a person has worked through placement agency, he cannot be denied bonus marks. The said view of the Division Bench was affirmed by Hon'ble the Supreme Court per viam order dtd. 17/12/2017 in a bunch of Petitions to Special Appeal led by State of Rajasthan & Anr. vs. Prakash Chandra Sharma & Anr. (SLP (C) Nos. 33576 - 33584 of 2013).