(1.) Leave granted.
(2.) This appeal by special leave arises from the judgment of the division bench of the Rajasthan High court, Jaipur bench, made on 30/8/1996 in Writ Petition No. 3759 of 1995.
(3.) The admitted position is that for nine vacancies existing and anticipated as on 1/4/1995, the Departmental Promotion Committee (for short, "the DPC") was convened on 13/4/1995 and it selected nine g candidates including Respondents 12 and 13, viz. , B. S. Bhatnagar and H. L. Meena (ST) respectively. The other respondents filed the writ petition in the High court impugning their appointments based on Rule 24-A of the Rajasthan Service of Engineers (Building and Roads Branch) Rules, 1954 (as amended) (for short, "the Rules"). The only question is whether the appointment of the said respondents, viz. , B. S. Bhatnagar and H. L. Meena, is made in accordance with the Rules.