ANAND KUMAR SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In challenge is the prescription contained in Rule 23 of the Rajasthan Rural Development and Panchayati Raj State and Subordinate Service Rules, 1998 (for short, hereinafter referred to as '1998 Rules') effected by the Rajasthan Rural Development and Panchayati Raj State and Subordinate Service (Amendment) Rules, 2013 (for short, hereinafter referred to as '2013 Rules') providing weightage by way of marks for length of experience exceeding one year by persons in works similar to that of Computer Instructor (PR) under MGNREGA or any scheme or project of the Department of Rural Development and Panchayati Raj or the Department of Education in the State. For the order proposed to be passed, it is considered inessential to issue format notice.

(2.) We have heard Mr. Banwari Sharma learned counsel for the petitioner.

(3.) The relevant facts, in short, are that the petitioner claims himself to be eligible for appointment as Computer Instructor (PR) under the 1998 Rules and following his selection earlier, was appointed on contract basis as MIS Manager under the MGNREGA on 1.7.2010. After rendering his services in that capacity from 7.7.2010 to 31.1.2011, he joined the services of Sunshine Infosoft Private Limited and has been continuing therein as a Programmer, so much so, that as on date, he has a working experience as Programmer/Computer Operator of three years and nine months.