Kirti Kumar Patidar @APPELLANT@Hash State of Rajasthan & Ors.

Counsel for the petitioner submits that the issue involved in the present writ petition is squarely covered by the order dt.1-6-2018 passed by a

Coordinate Bench of this Court in S.B. Civil Writ Petition No.12152/2018 wherein it has been held as under :-

“At the very outset, representative of the petitioners submits that in the identical matter, after affording opportunity of hearing to the counsel for the

Staterespondents, this Court on 17th April,2018, in the case of Vishnu Kumar Sharma & Ors. v. State of Rajasthan & Ors., made the following order :

“Mr. Shyam Arya, AAG, appearing on behalf of the State-respondent submits that the instant writ application instituted by the petitioners is

premature.

Further, the petitioners have approached this Court before the concerned authority i.e. CM & HO, Bharatpur, could deal with the issue for issuance of

experience certificate.

Learned Additional Advocate General further undertakes that in case the petitioners applied before the competent authority for issuance of experience

certificate(s), needful will be done by the concerned authority.

In view of the above, in case the petitioners applied to the competent authority for issuance of experience certificate(s), on or before 24th April,2018;

the competent authority is directed to ensure issuance of necessary certificate(s), in accordance with the procedure on or before 8th May,2018.

With the observations and directions, as indicated above, the writ application stands closed.â€​

It is further contended that now the date of the recruitment process involved herein has now been extended to 3rd July,2018, to submit the application

forms. Accordingly, the petitioners are directed to apply to the competent authority for issuance of the

Experience Certificate(s) on or before 6th June, 2018. The competent authority is directed to ensure issuance of the necessary Experience Certificate

in accordance with the procedure on or before 20th June,2018.

With the observations and directions, as indicated above, the writ application stands closed.â€​

Sh. Shyam Arya, learned Additional Advocate General has not opposed the submission made by counsel for the petitioner.

In that view of the matter, the petitioners are directed to apply to the competent authority for issuance of the experience certificate on or before 14th

June,2018. The competent authority is directed to ensure issuance of necessary experience certificate in accordance with law on or before 26th

June,2018.

With the above directions, the writ petition stands disposed of.