SAKSHI ARHA Vs. RAJASTHAN HIGH COURT

JUDGEMENT

(1.) The present set of appeals have travelled to this 3- Judge Bench as a result of the split verdict delivered through Judgment dtd. 18/5/2023 in Civil Appeal No. 3957 of 2023 and other connected matters, including Civil Appeal No. 3908 of 2023 which was de- tagged from the instant batch vide Order dtd. 6/11/2024, by Division Bench of this Court.

(2.) The factual backdrop in the present set of appeals is being culled primarily from the Civil Appeal No. 3957 of 2023, as it is agreed that the issue involved in these appeals arises from the 2010 Rules which regulate the appointment of Civil Judges in the state of Rajasthan and the relevant facts are identical.

(3.) The Appellants in all the appeals belong to different reserved categories, i.e., Other Backward Classes (NonCreamy Layer) (hereinafter referred to as "OBC-NCL"), Most Backward Classes (Non-Creamy Layer) (hereinafter referred to as "MBC-NCL") or Economically Weaker Sec. (hereinafter referred to as "EWS") categories. These candidates successfully cleared their preliminary examination, followed by mains examination, as per the requirements of marks in their respective categories. However, as none of these candidates had their certificates issued as per the date specified in the Subsequent Notice, their names were not included in the list of the candidates called for interview.