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Judgment
Heard learned counsel for the petitioner and perused the material available on record.
Issue notice.
Mr. Manish Patel, learned Government Counsel, who usually appears for the Department of Panchayati Raj, is directed to accept the notices on behalf of the respondents.
By way of the present writ petition, the petitioner has prayed that his RS-CIT Certificate issued on 07.09.2013 be directed to be considered for appointment on the post of LDC, pursuant to the Advertisement dated 14.02.2013 and amended Advertisement dated 28.03.2013.
It is not in dispute that the last date for submitting the application form was 18.04.2013. The petitioner has submitted the application on 16.04.2013 and in the said form, he has stated the fact about pursuing the RS-CIT Course. The said Certificate admittedly came to be issued later and even the petitioner had appeared in the RS-CIT examination on a date subsequent to the last date of submitting application form.
No interference is called for, in view of the judgment dated 24.08.2017 passed by this Court in S.B. Civil Writ Petition No. 5851/2017 titled as "Sangeeta Sen Vs. State of Rajasthan & Ors." wherein, this Court has held that the candidate must possess the Certificate on the cut-off date, i.e., the date of first document verification, which was done on 22.05.2013.
The present writ petition is thus dismissed.