PUSHPENDRA SINGH BHATI,J. - (1.) The matter pertains to LDC recruitment arising out of advertisement dated 12.02.2013. The petitioner is seeking consideration of MIS experience and also seeking quashing of all consequential orders in pursuance of not treating MIS as valid experience for bonus marks.
(2.) Learned counsel for the parties agree that controversy is covered by the following order passed by this Court in the case of Ramniwas v. State of Rajasthan and Anr. (S.B. Civil Writ Petition No. 10519/2017) alongwith other connected writ petitions decided on 08.02.2017: "1. The sum and substance of the petitioner's case is that the LDC recruitment, 2013 is at the verge of completion and the petitioners have not been given Bonus marks for MIS experience. The bonus marks are governed by Rule 273 of the Rajasthan Panchayati Raj Rules, 1996, which reads as follows:- "273. Written test.- The committee may hold a written test for all categories of service except drivers and class IV question papers will be set as per directions of the State Government D.E.C. will prepare the merit list on such basis. Provided that selections for the various posts shall be made in accordance with the general directions given by the State Government from time to time in this respect. It may be necessary to call the candidates for interview if so provided in those directions. Provided also that in case of appointment to the post of Lower Clerk, merit shall be prepared by the Appointing Authority on the basis of such weight-age as may be specified by the State Government for the marks obtained in Senior Secondary or its equivalent examination and such marks as may be specified by the State Government having regard to the length of experience exceeding one year acquired by persons engaged on the post of Junior Technical Assistant (J.T.A.) Junior Engineer, Gram Rozgar Sahayak, Data Entry Operator, Computer Operator with Machine, Lekha Sahayak, Lower Division Clerk, Coordinator 1EC, Coordinator Training, Coordinator supervision, other than through placement agency, in MGNREGA or in any other scheme of the Department of Rural Development and Panchayati Raj in the State."
(3.) Learned counsel for the petitioner states that the proviso of Rule 273 provides for bonus marks/weightage for the stipulated schemes and any other scheme of Department of Rural Development and Panchayati Raj in the State. Learned counsel for the petitioner states that it is an admitted position that the petitioners are working as MIS in MNAREGA under the Department of Rural Development and Panchayati Raj in the State.;