RAVI KUMAR Vs. JODHPUR MUNCIPAL CORPORATION

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present writ petition has been filed with the following prayers:-

(3.) The present writ petition has been filed on the ground that one person namely Arif Khan, who was similarly situated to the petitioner has been granted appointment vide order dtd. 25/2/2022 and, therefore, he submits that the case of the petitioner may also be reconsidered by the respondents. Per contra, learned counsel for the respondents has filed reply and submitted that the case of Arif Khan stands on a totally different footing and the reasons for reconsideration of the case have been provided in the detailed order passed by the respondents on 25/2/2022. Learned counsel further submits that the petitioner has approached this Court after a delay of more than 4 years without showing any reasonable or plausible explanation. He also submits that even on reconsideration of the case of the petitioner, there will be no change as the experience certificate issued by him, which is placed on record as Annex.R/1 clearly shows that he holds the experience of only one month whereas the requirement as per the advertisement is of one year. He, therefore, prays that it will be a futile experience to reconsider the matter of the petitioner as the result of the same will not be changed in the present set of facts. He, therefore, prays that the writ petition filed by the petitioner may be dismissed. I have considered the submissions made at the Bar and have gone through the relevant record of the case.