DR. VANDANA PATHAK Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Short question that arises for consideration in the instant writ petition is as to whether waiting list can be used as a perennial source of recruitment for filling up the vacancies not advertised ?

(2.) Selections were made by the Rajasthan Public Service Commission (for short the RPSC) for the five posts of Senior Demonstrator pathology in pursuant of advertisement dated April 3, 1997. The petitioners could only find place in the reserve list at merit No. R/2 and R/3 respectively. List of selected candidates was sent by the RPSC to the State Government and appointment letters were issued. All the selected candidates did join and advertised vacancies were filled in. The State Government on March 18, 1998 sent a further requisition to the RPSC for sending four names from the reserve list so that they could be appointed against the available number of vacancies. But the RPSC refused to recommend the name.

(3.) Being aggrieved by the action of the RPSC the petitioners have approached this Court seeking issuance of directions in the name of the RPSC to forward the names of the petitioners and in the name of State of Rajasthan to appoint them on the post of Senior Demonstrator Pathology against the available four vacancies.