RAMDEEN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) It is settled law that if there is a statutory rule which lays down the date by which the eligibility qualification prescribed for a post has to be attained, the eligibility has to be acquired by said date. If the rule is silent it is open for the employer to notify the prospective candidates the date by which eligibility has to be acquired.

(2.) With this guiding principle of law the fact are to be noted.

(3.) An advertisement was issued on 4.11.2015 inviting applications to fill up 4400 posts of Patwari. As per the advertisement last date to submit applications was 10.12.2015 and as per clause 7 of the advertisement it was made clear that eligibility in terms of educational qualifications has to be attained before the last date of submitting the applications. A corrigendum was issued to the advertisement in question on 30 th November, 2015 i.e. before the last date for submitting the applications, which as noted above was 10.12.2015. As per the corrigendum the educational and other technical qualifications had to be attained by the date of a preliminary examination which was notified to be conducted as per the advertisement dated 4.11.2015. The pre examination was held on 13 th February, 2016. Meaning thereby, the eligibility had to be acquired on or before 13th February, 2016.