ASHISH KHANDELWAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has filed the writ petition under Article 226 of the Constitution of India challenging the amended Advertisement dated 5.12.2019.

(2.) Learned counsel for the petitioner has submitted that the respondents had issued Advertisement dated 13.8.2018 for the post of Pharmacist. Petitioner had also submitted on-line application form in General category. At the time of issuance of advertisement no reservation was provided for economically weaker section. The examination which was to be conducted on 14.2.2019 was postponed. State Government issued a Notification dated 19.2.2019 giving benefit of reservation to the extent of 10% in direct recruitment to persons belonging to economically weaker sections. Rules of Rajasthan Medical and Health Subordinate Service Rules, 1965 (hereinafter referred to as 'Rules of 1965') were also amended and thereafter, amended advertisement for filling up the post of Pharmacist was issued on 5.12.2019. Hence, the advertisement was liable to be quashed which had been amended in view of Rule 7-D of Rules of 1965, which was inserted vide Notification dated 19.2.2019.

(3.) Although, it has been prayed by the petitioner that the Notification dated 19.2.2019 be declared unconstitutional, but no grounds/reasons have been enumerated in the petition as to why the Notification-in-question was liable to be quashed. Learned counsel for the petitioner during the course of arguments has also failed to specify any grounds for quashing the Notification-in-question. Thus, it is a case of no pleadings. Hence, no ground for interference is made out.