TEEKAN CHAND YADAV Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsels for the petitioner and the respondents finally at this stage and therefore, the case is being finally decided.

(2.) Counsel for the petitioner has submitted that the he was from OBC category and had applied for the post of Junior Engineer (Degree Holder) under the advertisement dated 18.5.2012. The total number of posts 454, were advertised. The select list was provisionally prepared and the petitioner was called for document verification vide letter dated 30.8.2013 and thereafter he was informed that while he was provisionally selected, he may fill attestation form for police verification and medical fitness. Letters dated 30.8.2013 and 3.12.2013 were issued for the said purpose and name of the petitioner stood at serial No. 24 in OBC male category as per the list received under RTI by the petitioner.

(3.) Learned counsel submits that while there were 454 posts which were advertised by the respondents and only 360 candidates were appointed leaving 94 seats unfilled, resulting the petitioner not being given appointment. The appointment order was issued on 3.12.2012. A notice was sent and thereafter the present writ petition was filed with a prayer that remaining post ought to be filled as per merit and the petitioner s candidature be considered for appointment on the post of Junior Engineer (Degree Holder) in terms of the advertisement dated 18.5.2012.