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Judgment
Issue notice to the respondents.
On the asking of the court, Mr. Anurag Sharma, the learned Addl. Advocate General, accepts notice on behalf of the respondents. A copy of the petition has been served upon him.
Service is complete.
The present writ petition has been filed under Article 226 of the Constitution of India, praying that a direction be issued to the respondents to issue experience certificate to the petitioner taking service rendered by him into account in order to enable the petitioner to secure bonus marks for his appointment to the post of LDC.
The learned counsel for the petitioner contended that the petitioner worked as Secretary, Water Shed Committee, Jaitpur-II, Panchayat Samiti Ramgarh, Alwar from 5.2.2009 to
1.2.2013.
Mr. Anurag Sharma, the learned Addl. Advocate General appearing for the respondents has submitted that the respondents have already issued Circular (Annexure-8) dated 24.3.2017 and hence, experience of the petitioner after examination of the record is to be verified by the respondents no. 5 and 6 and thereafter, the same is to be counter signed by the respondent no.4 After hearing the learned counsel for the parties, the present writ petition is disposed of, by issuing a direction to the respondents no. 5 and 6 to examine the record and thereafter verify the experience of the petitioner by issuing requisite experience certificate. The said certificate shall be counter signed by the respondent no.4. The needful be done within a period of ten days from today.
A copy of this order, under the seal and signature of the Court Master be handed over to Mr. Anurag Sharma, AAG, for onward transmission and necessary compliance.