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Judgment
Heard learned counsel for the petitioner and perused the
material available on record.
Issue notice.
Mr. Manish Patel, learned Government Counsel, who usually
appears for the Department of Panchayati Raj, is directed to
accept the notices on behalf of the respondents.
By way of the present writ petition, the petitioner has prayed
that his RS-CIT Certificate issued on 07.09.2013 be directed to be
considered for appointment on the post of LDC, pursuant to the
Advertisement dated 14.02.2013 and amended Advertisement
dated 28.03.2013.
It is not in dispute that the last date for submitting the
application form was 18.04.2013. The petitioner has submitted the
application on 16.04.2013 and in the said form, he has stated the
fact about pursuing the RS-CIT Course. The said Certificate
admittedly came to be issued later and even the petitioner had
appeared in the RS-CIT examination on a date subsequent to the
last date of submitting application form.
No interference is called for, in view of the judgment dated
24.08.2017 passed by this Court in S.B. Civil Writ Petition No.
5851/2017 titled as "Sangeeta Sen Vs. State of Rajasthan
& Ors." wherein, this Court has held that the candidate must
possess the Certificate on the cut-off date, i.e., the date of first
document verification, which was done on 22.05.2013.
The present writ petition is thus dismissed.