NIRMAL PRAKASH BISSA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The brief facts of the case are that the petitioner was granted compassionate appointment after the death of his father vide order dtd. 28/2/2014 and was placed under probation for a period of two years.

(2.) As per the condition of the petitioner's appointment order dtd. 28/2/2014, he was to acquire the computer qualification in terms of the notification dtd. 5/7/2010 within a period of one year of his appointment and further to pass the type test organized by the Department of Language in terms of the notification dtd. 7/9/2009 within a period of three years.

(3.) The petitioner completed his probation period on 11/3/2016 and was therefore, recommended by the Departmental Authorities for confirmation but vide letter dtd. 26/8/2016 issued by the Office of the Superintending Engineer, Jaipur, it was communicated that the certificate qua the computer qualification submitted by the petitioner was not in terms of notification dtd. 5/7/2010 and therefore, it was directed that the required computer qualification certificate be called from the petitioner so that further proceedings for his confirmation may be undertaken.