- (1.) The present appeal arises from order dated 18.01.2016 dismissing S.B.Civil Writ Petition No. 6539/2013. The learned single Judge held that the advertisement dated 28.09.2012 for recruitment to the post of Constables stipulated production of the computer proficiency certificate from the Rajasthan State Certificate Course in Information Technology (hereinafter referred to as "?RS-CIT "?) at the time of physical efficiency test. The failure to do so dis entitled him to the benefit of the same. The denial of appointment therefore called for no interference.
(2.) Learned counsel for the appellant submits that the advertisement stipulated that those who were undergoing the course were also eligible to appear but would have to produce certificate for having passed the course at the time of physical efficiency test. The RS-CIT course is run by the State Government. He had appeared at the examination conducted by the Vardhman Mahaveer Open University, Kota on 09.01.2013.The University issued him a certificate confirming the same. The appellant submitted it at the time of physical efficiency test on 02.04.2013. The final pass certificate was issued by the authorities on 08.04.2013. The respondents have wrongly denied him one bonus mark for the RS-CIT qualification in which event he would secure 62.5 marks above the cut off 62.3 which makes him eligible to be considered for appointment. The appellant cannot be visited with consequences for reasons attributable to the authorities.
(3.) Learned counsel for the State submits that the order under appeal calls for no interference. The appellant admittedly failed to produce the final RS-CIT Certificate at the time of physical efficiency test on 02.04.2013 as required in the advertisement. The final certificate was itself issued on 08.04.2013.;