BHANDARI, J. - (1.) THE petitioner appeared for selection to the post of Junior Engineer (Civil). He was called for counselling along with required documents and thereupon, declared ineligible for want of required qualification as on 01st July, 2012.
(2.) IT is stated that petitioner appeared in B.E. Final Year examination sometime in the year 1991. He was declared failed in one subject, thus got supplementary. He appeared in supplementary examination sometime in the month of January, 2012 and result of which was declared on 28th July, 2012. The declaration of result was prior to date of counselling, thus petitioner should not have been made ineligible. A reference of judgment of this Court in the case of Suresh Kumar Meena vs. State of Rajasthan & Ors. reported in 2009 (3) WLC (Raj.) 460 = 2010(1) RLW 914 has been given to show that result of supplementary should relate back to the date when original result was declared, accordingly declaration of result of supplementary on 28th July, 2012 should relate back to the date original result was declared. In the aforesaid circumstances also, petitioner would be eligible for appointment.
(3.) I have considered the submissions made by learned counsel and perused the record.;