HAKAMA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking a direction to the respondents to call the petitioner for documents verification and counseling for the post of LDC pursuant to the advertisement of the year 2013 against the available vacant posts.

(2.) It is submitted by learned counsel for the petitioner that the issue raised in the writ petition is similar to that in the case of Jiya Devi v. State of Rajasthan and Ors. : S.B. Civil Writ Petition No. 10796/2018 decided on 25/7/2018 that the State has also issued a circular dtd. 29/5/2018 providing for a contingency wherein those who could not appear for documents verification pursuant to the circular dtd. 6/9/2017 / 2/4/2018, their cases may be considered subject to the candidate standing in the cut-off, being eligible and there being availability of posts in the category of the petitioner and therefore, the petitioner may be accorded the same relief.

(3.) Counsel for the respondents, though does not dispute the passing of the judgment in the case of Jiya Devi (supra) and the circular dtd. 29/5/2018, it is submitted that the petitioner has approached this Court belatedly and therefore, she is not entitled to any relief.