SUMAN GUPTA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present writ petition has been filed aggrieved of order dtd. 1/7/2025 (Annexure-1) whereby the appointment of the petitioner on the post of 'Evaluation Officer ' made vide order dtd. 7/11/2022, stood cancelled.

(2.) The facts are that the petitioner applied for the post of 'Evaluation Officer ' in pursuance to Advertisement dtd. 21/1/2020 (Annexure-R/2). Alongwith the application form, the petitioner submitted Experience Certificate dtd. 14/6/2021 whereby it was certified that the petitioner who was working as an 'Investigator ' with the Department, worked on the post of 'Research Assistant ' too for the period from 30/6/2017 to 1/8/2018. On the strength of the said Experience Certificate, the candidature of the petitioner was taken into consideration and she was declared selected. Vide order dtd. 29/12/2021, the petitioner was accorded appointment.

(3.) However, a complaint was filed by one Mr. Anand Jangid to the effect that the petitioner did not have experience of one year on the post of 'Research Assistant ' and the Experience Certificate had wrongly been issued in her favour. She not being eligible, could not have been appointed and her appointment deserves to be cancelled.