MONU DEV JEENGAR Vs. THE STATE OF RAJASTHAN

JUDGEMENT

(1.) For the reasons stated in the applications delay in filing the review applications is condoned.

(2.) On 11.09.2013 an advertisement was issued inviting applications to fill up the notified vacant posts of Junior Engineer (Civil) and in the advertisement it was indicated to the candidates that the written examination would be held on 10.11.2013. It was indicated to the candidates that those who were in the final academic year of B.E./B.Tech. Civil Engineering Courses would be eligible to apply for the post in question but upon the condition that they must acquire the graduate degree by the date of the written examination which was indicated in the advertisement to be 10.11.2013. The written examination was postponed and was held on 12.01.2014.

(3.) The review petitioners were in the final year of their graduation course i.e. Bachelors Degree in Engineering. They applied. They took the written examination held on 12.01.2014. Their merit position was such that they would be entitled to be appointed as Junior Engineers. Appointments offered were withdrawn when it was noted that the qualification of graduation in Engineering was obtained after 12.01.2014. Writ petitions filed by the review petitioners were dismissed by the learned Single Judge on 22.05.2015 in view of the settled position that if an advertisement indicates the date by which eligibility has to be acquired, the same has to be acquired by the date notified.