Pavan Sharma And Ors vs State Personnel Dept Anr
2022 Latest Caselaw 7749 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

           S.B. Civil Writ Petition No. 16103/2016

Pavan Sharma And Ors
                                                                  ----Petitioner
                                   Versus
State Personnel Dept Anr
                                                                ----Respondent

For Petitioner(s)        :     Mr. Vigyan Shah
For Respondent(s)        :     Mr. M.S. Singhvi, Advocate General
                               through VC with Mr. Darsh Pareek
                               Mr. Prateek Singh for RPSC



              HON'BLE MR. JUSTICE SAMEER JAIN

                         Judgment / Order

12/12/2022

     Heard.

     Admitted.

Learned counsel for the petitioner submitted that vide

advertisement dated 24.06.2013, RPSC had issued RAS & RTS

Combined Competitive Examination, 2013 for recruitment in State

Services & State Subordinate Services.

It is submitted that there is a blatant violation of Rule 6 of

Rajasthan Commercial Taxes Subordinate Service Rules, 1975. It

is contended that out of 16 posts reserved for staff of Department

of Commercial Taxes, only 6 candidates were declared successful

and meritorious candidates like the present petitioners were

ousted and some ineligible candidates were called for interview.

He has further submitted that vide order dated 19.01.2017 in S.B.

Civil Writ Petition No.13643/2016 "Jitendra Singh Rathore Vs.

(2 of 2) [CW-16103/2016]

RPSC", the lis in question was settled and as the order dated

19.01.2017 was not assailed by the State.

Learned Advocate General has raised preliminary objections

qua the maintainability of present writ petition. Firstly on the

ground of "acquiescence and secondly qua non-impleadment of

necessary parties".

Learned counsel for the RPSC, Mr. Prateek Singh wants to

take certain instructions and assistance from senior counsel. In

the interest of justice, request of Mr. Prateek Singh seeking time is

accepted.

The matter was heard at length and both the sides have

requested for listing the matter on 19.12.2022.

In the above facts, this Court deems it appropriate to

continue further arguments on 19.12.2022.

Registry is directed to list the present matter on 19.12.2022

at 2:00 pm for final disposal.

Written submissions may be submitted in advance.

(SAMEER JAIN),J

ARTI SHARMA /36

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