- (1.) The petitioner, after having participated in the recruitment process, in response to advertisement dated 6th September, 2011, for the post of Accountant, has instituted the present writ application, praying for the following relief(s): "(a) by an appropriate writ, orders or directions, the impugned disposal of representation order dated 21.03.2013 issued by respondent No.2 may kindly be quashed and set aside with further direction to the respondents to declare eligible to the petitioner for the post of Accountant pursuant to advertisement dated 06.09.2011 by treating the certificate course of computer application / IT i.e. RS-CIT of March, 2012 of petitioner as valid for the post of Accountant and if the petitioner is otherwise eligible he may also be allowed appointment on the post of Accountant from the date of last selected candidates with all consequential benefits. (b) Any other relief which the Hon'ble High Court thinks just and proper in the circumstances of the case in favour of the humble petitioner may also be allowed. (c) cost of the writ petition be also awarded to humble petitioner."
(2.) Learned counsel for the petitioner, reiterating the pleaded facts and grounds of the writ application, has emphitically argued that under Clause 6 of the advertisement, the essential qualifications mentioned for the post of Accountant, have been detailed out, which required a candidate, to be a graduate along with the qualification of computer as contemplated in the advertisement.
(3.) According to the learned counsel, the petitioner is in possession of the qualification of computer. It is further contended that the purpose of the computer knowledge is only the basic requirement as would be evident from the information available on the website of the State of Rajasthan with reference to the Rajasthan State Certificate in Information Technology (for short, 'RS-CIT').;