RAMNIWAS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The sum and substance of the petitioner's case is that the LDC recruitment, 2013 is at the verge of completion and the petitioners have not been given Bonus marks for MIS experience. The bonus marks are governed by Rule 273 of the Rajasthan Panchayati Raj Rules, 1996, which reads as follows :-

(2.) Learned counsel for the petitioner states that the proviso of Rule 273 provides for bonus marks/ weightage for the stipulated schemes and any other scheme of Department of Rural Development and Panchayati Raj in the State. Learned counsel for the petitioner states that it is an admitted position that the petitioners are working as MIS in MNAREGA under the Department of Rural Development and Panchayati Raj in the State.

(3.) Learned counsel for the petitioners has relied upon the judgment of Division Bench of Jaipur Bench of this Hon'ble Court in Manohar Lal Jaga Vs. State of Rajasthan & Ors. (D.B. Civil Writ Petition No.5861/2013) decided on 18.04.2014. The relevant portion of this judgment reads as follows :-