ROOP SINGH Vs. RAJASTHAN PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) The petitioner, by way of this writ petition, has prayed to direct the respondents to change Category of the petitioner as NGE Category as third party rights have not been created.

(2.) Learned counsel for the petitioner submits that the petitioner had by mistake left out mentioning of being from NGE Category at the time of filling of the preliminary examination form. Learned counsel submits that on account of such a mistake, the petitioner should not be deprived of being allowed in NGE Category. Learned counsel also submits that no third party rights would be affected, if his category is changed from RG Category to NGE Category.

(3.) Learned counsel relies on the judgment passed in the case of Kavita Choudhary Versus Registrar (Examination), Rajasthan High Court, Jodhpur: D.B. Special Appeal (Writ) No.1700/2017 decided on 1/11/2017 and also relies on the judgment passed in the case of Kuldeep Singh Shekhawat Versus RPSC, Ajmer: SBCWP No. 19329/2018 decided on 24/10/2018.