(1.) Leave granted.
(2.) The present batch of appellants before us are the members of Other Backward Classes (NonCreamy Layer i.e., NCL); More Backward Class (NCL) and from the category of Economically Weaker Sec. (EWS), finally qualified in the selection process held for the post of Civil Judge pursuant to an advertisement issued by the respondent dtd. 22/7/2021 but they have not been considered in the category to which they belong for the reason that the certificate of the category which was furnished by each of the appellant is subsequent to the last date indicated in the advertisement, i.e., 31/8/2021 and each of them unfortunately could not qualify in open category, filed writ petition under Article 226 of the Constitution that came to be dismissed by the Division Bench of the High Court, which is the subject matter of challenge before this Court.
(3.) The brief facts of the case emanate from the record are that the post of Civil Judge to which we are concerned is included in the Schedule appended to Rajasthan Judicial Service Rules, 2010 (hereinafter being referred to as the "Rules, 2010") and is to be filled up only by direct recruitment based on the result of competitive examination conducted by the recruiting authority as provided under Part IV of the Rules, 2010.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN