KRISHAN AVTAR JANGID Vs. RAJASTHAN PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) An application has been moved for directing the respondents to produce the final result of the petitioner.

(2.) Although, learned counsel appearing for the RPSC has brought the result of the petitioner, he submits that there is no occasion to declare the result of the petitioner as the interim order passed by the Court does not create any right in favour of the petitioner. Learned counsel also submits that the issue involved in the present writ petition is covered by the law laid down by this Court in the case of Roop Singh and ors. Vs. RPSC: SBCWP No. 11294/2020, decided on 21/11/2020.

(3.) Learned counsel further submits that the RPSC had conducted RAS/RTS Direct Recruitment Examination-2016 vide advertisement dtd. 28/4/2016, wherein applications were invited. The petitioner applied against the said advertisement under the 'DC 'ME' Category and his result was declared in the BC Category on 1/12/2016. No application was moved at that relevant time to change his category, although opportunity was provided to all the candidates.