REHANA KOUSHER Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking a direction to the respondents to consider the computer qualification acquired by her as valid qualification for the purpose of getting appointment on the post of LDC in pursuance of the advertisement dtd. 12/2/2013 (Annex.1) and a direction to the respondents to give appointment to the petitioner on the post of LDC in pursuance of said advertisement with all consequential benefits from the date less meritorious candidates then the petitioner were given appointment.

(2.) It is inter alia indicated in the writ petition that the petitioner applied pursuant to the advertisement dtd. 12/2/2013 for the post of LDC. The petitioner had a certificate course of computer concepts ('CCC') issued by DOEACC Society. The petitioner was called for document verification vide notice dtd. 20/8/2017 (Annex.6), however, the petitioner did not appear and filed SBCWP No. 15976/2017, which writ petition was decided on 5/12/2017 directing the respondents to accord one more opportunity to the petitioner and the date of document verification was substituted to 11/12/2017 and 12/12/2017.

(3.) The petitioner claims to have sent her documents by E-mail to the respondents, however, she has not been accorded appointment. It is claimed by the petitioner that she has been denied appointment by not treating her qualification of CCC as equivalent to the required qualification under the advertisement. However, it is submitted that the respondents themselves by circular dtd. 10/7/2018 (Annex.13) have held the qualification as equivalent to RSCIT, which is also one of the qualification for eligibility for the post of LDC and, therefore, there is no reason for the respondents to deny appointment to the petitioner.