PRADEEP KUMAR SEN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These writ petitions have been filed by the petitioners aggrieved against non-inclusion of their names in the provisional merit list issued by the respondents for appointment on the post of Compounder/Nurse Junior Grade pursuant to Advertisement dtd. 17/6/2021.

(2.) It is inter-alia submitted by the counsel for the petitioners that the petitioners were in possession of their caste certificates being Other Backward Class ('OBC') and Scheduled Tribe ('ST') respectively issued for applying for appointment to the post under the Government of India, which were produced by them at the time of document verification. Besides the above, petitioner-Pradeep Kumar Sen produced certificate dtd. 25/10/2021 issued in relation to his being OBC in the State list also, however, their names did not appear in the provisional merit list despite having marks higher than the cutoff meant for their category.

(3.) Response to the writ petition has been filed by the respondents inter-alia indicating that the petitioners had not produced the certificate issued before the cutoff date in terms of Clause 9.2 of the advertisement, which was 23/7/2021 and therefore, the certificate produced by petitioner, Pradeep Kumar Sen dtd. 25/10/2021 could not be taken into consideration. Further submissions were made that the certificates meant for applying for appointment to the post under the Government of India, as produced by the petitioners, could not be taken into consideration for the purpose of grant of appointment under the State Government and on that count, the candidature of the petitioners under their claimed categories, has been rightly denied.