JAKEE JAIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking a direction to the respondents to provide bonus marks to the petitioner towards total experience of 02 years 04 months and 07 days gained by the petitioner for recruitment on the post of LDC and if he comes in merit, he be offered appointment on the post of LDC.

(2.) It is inter alia claimed in the petition that pursuant to the LDC recruitment 2013, the petitioner had applied. The petitioner claimed award of bonus marks based on the experience gained by him. It is claimed that as the petitioner had experience of having worked with B.R.J.F. and respondents had not recognized the said experience for the purpose of grant of bonus marks, though the petitioner appeared before the respondents for document verification, he was not granted appointment for lack of requisite bonus marks.

(3.) The respondent State vide its Circular dtd. 21/4/2017 (Annex. 9) issued clarification requiring the award of bonus marks inter alia for those who have worked under the B.R.J.F. project and based on which, the petitioner relied on the certificate dtd. 3/4/2017 indicating his experience in this regard. The petitioner claims that based on the clarification, as the petitioner is entitled for award of bonus marks, the petitioner approached the respondents for consideration of his candidature by making representation (Annex. 13), however, the petitioner was not accorded the benefit of bonus marks and has not been accorded appointment, which is not justified.