GIRESH DINDOR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the letter dtd. 19/8/2021 (Annex. 22) and seeking a direction to the respondents to accord appointment to the petitioner on the post of Lower Division Clerk ('LDC') against the category of TSP ST (Male) with all consequential benefits pursuant to Advertisement-2013 and consider the candidature of the petitioner as per verification of his qualification of higher secondary mark-sheet.

(2.) It it, inter-alia, indicated in the petition that an advertisement for recruitment of LDC-2013 came to be issued by the respondents. The petitioner filled-up the application form in this regard. An experience certificate was issued to the petitioner indicating that the petitioner has worked from 1/5/2008 to 11/3/2013 under the scheme of MGNREGA in Panchayat Samiti-Sajjangarh on the post of 'Assistant Worker' on contract basis. The Zila Parishad, Banswara issued a list (Annex. 20) of the selected candidates on 11/12/2019, but name of the petitioner did not appear in the said list.

(3.) It is claimed that the petitioner made a representation dtd. 3/5/2021 (Annex. 21) to the Chief Executive Officer, Zila Parishad, Banswara seeking appointment as per the cutoff, as he was qualified and entitled to bonus marks.