PAWAN GAUR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner herein, inter alia, seeks direction to the respondents to consider his computer course certificate equivalent to the RS-CIT course and grant him appointment as Patwari from the date less meritorious candidates were appointed, with all consequential benefits.

(2.) Learned counsel for the petitioner argues that petitioner approached respondent no.3 to request recognition of his computer certificate as equivalent to the RS-CIT course, but this was denied. Respondent no.3 advised the petitioner to obtain confirmation from the issuing authority about the equivalence of his certificate with the RS-CIT course. Subsequently, the petitioner contacted the Directorate General Resettlement, Ministry of Defence, on 25/11/2018 for clarification. On 06/12/2018, the Directorate clarified that the computer course conducted by Creative Computers, Thane, on behalf of DOEACC, a Central Government body, should be considered equivalent to the RS-CIT course. The petitioner then submitted a representation to respondent no.3 on 12/12/2018, requesting recognition of his certificate for eligibility for the Patwari post. However, no action has been taken.

(3.) Relevant stand taken by the respondents is in para Nos.8 and 9. Being apposite, the same is reproduced hereinbelow: