NEELAM CHOUDHARY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant Special Appeal (Writ) has been preferred by the writ petitioners Neelam Choudhary and others for assailing the order dated 30.07.2019 passed by the learned Single Judge whereby, the joint writ petition (S.B. Civil Writ Petition No.11407/2019) filed by petitioners (appellants herein) for questioning the rejection of their candidature on account of ineligibility prevailing as on the date of the competitive examination was rejected.

(2.) Dr. Nupur Bhati, learned counsel for the appellants-writ petitioners vehemently urged that the petitioners were all students of final year B.P.Ed and were entitled to apply for the post of Physical Training Instructor Gr.III in terms of the recruitment Notification dated 04.05.2018. As per Dr. Bhati, the rejection of the petitioners candidature on the ground that they had not cleared the B.P.Ed examination on the cut off date is absolutely arbitrary and perverse and hence, the impugned orders deserve to be struck down.

(3.) We have given our thoughtful consideration to the submissions advanced by Dr. Bhati and have gone through the impugned order as well as the other material available on record.