UMAID RAJ Vs. STATE OF RAJASTHAN AND ANOTHERS

JUDGEMENT

(1.) The matter pertains to LDC recruitment arising out of advertisement dated 12.02.2013. The petitioner is seeking consideration of MIS experience and also seeking quashing of all consequential orders in pursuance of not treating MIS as valid experience for bonus marks.

(2.) Learned counsel for the parties agree that controversy is covered by the following order passed by this Court in the case of Ramniwas v. State of Rajasthan and Anr. (S.B. Civil Writ Petition No. 10519/2017) alongwith other connected writ petitions decided on 08.02.2017:

(3.) In light of the aforesaid precedent law, the present petition is disposed of with direction to the respondents to consider the case of the petitioner afresh by treating the petitioner's experience as MIS in Panchayati Raj Department as a valid experience. The consideration shall be made within a period of 60 days from today. After due consideration, if the petitioner is found entitled then he shall be given appointment if he is otherwise eligible and meritorious. No adverse order previously passed by the respondents in this matter shall have any impact on re-consideration on above terms.