RAJASTHAN PUBLIC SERVICE COMMISSION Vs. CHANAN RAM

JUDGEMENT

(1.) Leave granted in all these Special Leave Petitions.

(2.) By consent of learned advocates appearing for the contesting parties all these appeals were heard finally and are being disposed of by this common judgment.

(3.) The appellants in these appeals are aggrieved by the judgment and order rendered by the Division Bench of the High Court of Rajasthan in D.B. Civil Special Appeal No. 508 of 1996. By the impugned judgment the Division Bench of the High Court allowed the appeal of the original writ petitioner-common respondent No. 1 in these appeals whose writ petition was dismissed by the learned single Judge at admittance stage. As a result of the decision of the Division Bench the Civil Special Appeal was allowed and the appellant-State of Rajasthan in Civil Appeal arising out of Special Leave Petition (C) No. 18511 of1997 and the Rajasthan Public Service Commission Ajmer being appellant in Civil Appeal arising out of Special Leave Petition (C) No. 9698 of 1997 were directed to proceed with the recruitment process pursuant to the advertisement-Annexure P-1, for making appointment to the posts of Assistant Directors (Junior), redesignated as Marketing Officers. Appellants in appeal arising out of S.L.P. (C) No. 16267 of 1997 are candidates who appeared at the screening test conducted by the Rajasthan Public Service Commission pursuant to a second advertisement which was impugned by respondent No. 1 in his writ petition.