PALLAVI BHARDWAJ Vs. STATE OF RAJASTHAN AND ANOTHER

JUDGEMENT

(1.) By this writ petition, a challenge is made to the order dated 17th November, 2015 whereby the petitioner was declared ineligible for the post of Statistical Officer.

(2.) Learned counsel submits that petitioner is in second round of litigation. First litigation was initiated when qualification in computer was not taken to be equivalent, though petitioner was having B.Sc. in Computer. During the course of first writ petition, the respondents took a decision to treat the qualification obtained by the petitioner to be equivalent to the required qualification in computer. The petitioner was accordingly permitted to appear in the selection but is now shocked to receive the impugned order, by which, he has been declared ineligible. It is precisely for want of one year's experience on or before 31st August, 2013. While passing the impugned order, the respondents failed to consider that petitioner is in possession of qualification of M.Sc. (Statistic) and therein, Statistic and Economics was one of the papers, hence, it was required to be treated to be equivalent of diploma in Statistic. The respondents failed to consider this aspect while passing the impugned order whereas as per the terms of advertisement, a candidate in possession of one year's diploma course in Statistics is exempted from experience. In view of the above, the impugned order may be set aside and the petitioner may be held eligible for the post of Statistical Officer.

(3.) I have considered the submissions and perused the record.