SANTOSH PAREEK Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Counsel for the petitioner submitted that the issue raised in this writ petition has been considered and decided by the Co- ordinate Bench of this Court at Principal Seat, Jodhpur in the matters as detailed below:-

(2.) The Director (Non-Gazetted) would disclose the material within a period of 15 days to the petitioners, response/representation, if any, be made by the petitioners within a period of two weeks thereafter to the Director (Non-Gazetted) and he would pass appropriate orders on the same within a period of four weeks thereafter. The petitioners would be free to take appropriate proceedings, in case, they have any grievance qua the decision taken by the respondents in this regard. The respondents shall not conclude the recruitment before passing of the final orders as indicated hereinbefore. Insofar as, the issue sought to be raised by the respondents based on the notification dtd. 9/12/2021 is concerned, the said issue is kept open."

(3.) These writ petitions have been filed by the petitioners aggrieved against the action of the respondents in counting the period of experience of the petitioners, which has resulted in either their becoming disqualified for applying to the post of Laboratory Assistant pursuant to the advertisement dtd. 29/5/2018 and/or to get less bonus marks than what they are actually entitled to.