RAM PRATAP SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) It is submitted by learned counsel for the petitioners that respondents have issued the Notification dtd. 7/3/2019, holding the recruitment in terms of provisions of Rule 284 of the Rajasthan Land Revenue (Land Records) Rules, 1957 as it existed prior to the repeal in the year 2015 for vacancies pertaining to the years 2012-13, 2013-14 and 2014-15.

(2.) It is submitted that provisions as they existed prior to the repeal were interpreted by this Court in Vijay Kumar and Ors. v. The State of Rajasthan and Ors. : S.B.C.W.P. No. 2778/2012, decided on 8/4/2015, wherein, it was laid down that the Patwaris of the Colonization Department would be entitled to appear in the competitive examination for direct recruitment and consequential training pursuant to the recruitment held under Rule 283 onwards.

(3.) However, now the respondents were not issuing the requisite experience certificate to the petitioners, which is contrary to the law laid down by this Court in Vijay Kumar (supra).