LAWS(RAJ)-2022-4-241

PREM KANWAR INDA Vs. STATE OF RAJASTHAN

Decided On April 04, 2022
Prem Kanwar Inda Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking a direction to the respondents to grant appointment to the petitioner on the post of Assistant Town Planner pursuant to the advertisement dtd. 10/8/2021 (Annex. 3) w.e.f. 8/10/2021 (Annex. 8) with all consequential benefits.

(2.) It is inter alia indicated in the writ petition that the petitioner attained the degree of Engineering in Architecture in the year 2007 and served as Assistant Town Planner with Jodhpur Development Authority, Jodhpur ('JDA, Jodhpur') w.e.f. 1/6/2013 to 26/5/2014 and also served with a private institution w.e.f. 1/6/2007 to 24/1/2011.

(3.) The respondents issued advertisement dtd. 10/8/2021 (Annex. 3) for direct recruitment to the post of Assistant Town Planner. The educational qualification and experience inter alia required for the said post and relevant for the present petition was 'Bachelor's Degree in Planning/Architecture from a recognized Institute/University established by law in India with two years' experience in the field of Town Planning'.