GOVIND RAM JAKHAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of the present writ petition, the petitioners have challenged the action of the respondents in denying them the reservation available under the category of Ex-Servicemen.

(2.) The facts relevant for the present purposes, concisely stated are, that the State Government issued a recruitment notification dated 30.12.2015, notifying 178 posts for Driver-cum-Fire Machine Operator, out of which, 22 posts were shown to be earmarked for ex-servicemen.

(3.) In pursuance of above notification, the petitioners participated in the selection process. According to the petitioners, having cleared written examination, they were called for driving test, but the same was, however, not conducted and the recruitment process was kept in abeyance.