Shikha Kumari @APPELLANT@Hash State of Rajasthan & Ors.

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2 dh vfuok;Zrk dks lekIr dj] ;kph dks lacaf/kr in ds fy;s vkosnu djus dh vuqefr fn;s tkus dh izkFkZuk dh xbZ gSA

nksuksa i{kksa dh vksj ls bl dze esa lacaf/kr fu;eksa dh vksj U;k;ky; dk /;ku vkdf""kZr fd;k x;kA

;ksX; vf/koDrk ;kph dk dFku jgk fd lacaf/kr in ij fu;qfDr ds fy;s tkjh foKfIr esa tks 'krsZa vf/kjksfir dh xbZ gSa] os 'krsZa The Rajasthan Various

Service (Amendment) Rules, 1999 ds izksfotks ds foijhr gSAÂ mudk dFku jgk fd ;kph lacaf/kr dkslZ&ikB~;dze ds vfUre o""kZ esa v/;;u dj jgk gS

rFkk v/;;ujr vH;fFkZ;ksa dks Hkh fu;ekuqlkj lacaf/kr in dh ijh{kk esa Hkkx ysus dk vf/kdkj gSAÂ bl dze esa mudh vksj ls jktLFkku mPp U;k;ky;]

tks/kiqj }kjk ,dyihB flfoy fjV ;kfpdk la[;k&14884@2016 ,oa vU; esa ikfjr vkns'k fnukad 0705-2018 ,oa jktLFkku mPp U;k;ky;] t;iqj ihB t;iqj }kjk ,dyihB

flfoy fjV ;kfpdk la[;k&12332@2018 esa ikfjr vkns'k fnukad 08-06-2018 dh izfr izLrqr dhA

;ksX; vfrfjDr egkf/koDrk dk dFku jgk fd lacaf/kr fu;e esa ek= ;gh O;k[;k nh xbZ gS fd vafre o""kZ esa tks vH;FkhZ@fo|kFkhZ ijh{kk esa mifLFkr gks

pqds gSa vFkok ftudh ijh{kk py jgh gS] os gh lacaf/kr in ds fy;s vkosnu djus ds gdnkj gSaA muds vuqlkj orZeku ;kph ek= vfUre o""kZ esa v/;;u dj jgk

gSA vr% ;kph dks bl izdze ij dksbZ mipkj iznku ugha fd;k tk ldrk gSA

fopkj fd;k x;kAÂ lacaf/kr fu;e fuEu izdkj gSA

The Rajasthan Various Service(Amendment) Rules, 1999- Proviso in the rule of the Service Rules mentioned against them-Added.  Â

  G.S.R.74-In exercise of the powers conderred by the proviso to Art. 309 of the Constitution of India, the Governor of Rajasthan hereby makes

the following rules further to amend the Various Service Rules, as specified in the schedule appended herewith, namely:-

1.        Short tittle and commencement.-(1) These Rules may be called the Rajasthan Various Service (Amendent) Rules,1998.

2.        They shall come into force with immediate effect.

Amendment- In the exeisting rule as mentioned in column Number 3 against each of the service rules as mentioned in column Number 2 of the

Schedule appended herewith,the following proviso shall be added, namely:-

 “ provided that the person who has appeared or is appearing in the final year examination of the course which is the requisite educational

qualification for the post as mentioned in the rules or schedule for direct recruitment, shall be eligible to apply for the post but he/she shall have to

submit proof of having acquired the requisite educational qualification to the appropriate selection agency:-

(i)before appearing in the main examination, where selection is made through two stages of written examination and interview;

(ii)before appearing in interview where selection in made through written examination and interview

(iii) before appearing in the written examination or interview where selection is made through only written examination or only interview, as the case

may beâ€​

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lk{kkRdkj ds le; rd 'kS{kf.kd ;ksX;rk iw.kZ dj nLrkostkr izLrqr fd;k tkuk vfuok;Z gksuk izFken`""V;k izdV gksrk gSAÂ

mijksDr fu;e dh mDr eU'kk dks /;ku esa j[krs gq, bl U;k;ky; dh jk; esa izFken`""V;k ;kph dks lacaf/kr in ds fy;s vaufre :i ls (provisionally) vkosnu izLrqr

djus gsrq vf/kd`r le>k tkrk gSA

vr% v;kphx.k dks vra fje :i ls funsZf'kr fd;k tkrk gS fd lgk;d jfsM;ksxzkQj ds in ds dze esa ;kph dk izkFkZuk i= izFken`""V;k vaufre :i ls (provisionally)

Lohdkj fd;k tkosAÂ bl in ij ;kph dh fu;qfDr fjV ;kfpdk ds fu.kZ; ds v/khu 'kkflr (govern) jgsxhA