MEHTAB SINGH BHATI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) BY the instant writ petition, the petitioner has sought a direction against the respondents to treat his qualifications at par with Clause 5 of the Advertisement dt. 15th February 2013 (Annex. P/1) issued by the respondent department for making direct recruitment to the post of Lower Division Clerk. The petitioner has further prayed that he has rendered military services for more than 26 years and is having the experience of computer job and as such he is liable to be declared eligible to compete for direct recruitment to the post of LDC pursuant to advertisement Annex. P/1. For claiming the aforementioned reliefs, the petitioner has, inter -alia, averred in the petition that he is possessing the qualifications of 10+2 and has undergone the computer course and Clk S/D Training for 32 weeks in the Indian Army. As per the version of the petitioner, he is eligible to compete for direct recruitment to the post of LDC pursuant to advertisement Annex. P/1 issued by the respondent. After issuance of the advertisement, when the petitioner submitted his application form online, he was called for verification of his documents on 31st May 2013 and on that day when the petitioner appeared before the respondents, the documents were not verified by the concerned authority and the petitioner was orally informed that he is ineligible for direct recruitment to the post of LDC. In the petition, the petitioner has also mentioned the chequered history about his 26 years' service career with the Indian Army and has also highlighted his efficient services which he has discharged. The petitioner has also mentioned in the petition that during his entire service tenure he has earned many accolades. As per recitals contained in the writ petition, the petitioner has asserted that in view of the fact that he has undergone computer course and Clk S/D Training for 32 weeks in the Indian Army, he is eligible to compete for direct recruitment to the post of LDC.

(2.) NO formal reply to the writ petition has been filed on behalf of the respondents.

(3.) THE contention of the learned counsel for the petitioner that he is eligible to compete for selection to the post of LDC is per -se bereft of any merit. The eligibility conditions for direct recruitment to the post of LDC is prescribed in Clause 5 of advertisement Annex. P/1 with clarity and precision, which is reproduced as infra: