SINGH, J. - (1.) IN this writ petition, the petitioner has challenged the order Annexure 18 passed by the respondent Corporation dated 13. 10. 2005 by which the candidates of the petitioner was rejected by the Screening Committee as in the opinion of the Corporation and the Screening Committee, no educational qualification certificate had been submitted.
(2.) THE contention of the respondent-Corporation is that the petitioner has alleged that he has passed the secondary examination from the Board of Secondary Education, Rajasthan but no certificate or the marksheet to this effect of the Board was submitted by the petitioner. Learned counsel for the petitioner has submitted that he had submitted the documents Annexure 4 and 5 along with the form. A perusal of the same, however, shows that same are a transfer certificate issued by the Principal and a certificate issued by the District Education Officer. Suffice it to say that the same cannot be equated with the requirement of the certificate issued by the Board or the marksheet issued by the Board. Having said so, learned counsel for the respondent -has submitted that if at all now the petitioner is ready to produce the original certificate of the Board to the effect that he has passed the secondary examination or the marksheet of the secondary examination of the Board in original or photostat certified copy of the same before the respondent-Corporation, the respondent Corporation is still willing to consider the candidature of the petitioner. In view of the aforesaid, in case the petitioner submits the aforesaid documents as submitted by the learned counsel for the respondent Corporation within a period of two weeks from today i. e. on or before 12. 6. 2006, the case of the petitioner would be considered failing which the petitioner will have no right to further claim the relief. Consequently, in view of the aforesaid, the writ petition as well as the stay application are disposed of. . ;