DHARMENDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have preferred the present writ petitions challenging the order dated 12.06.2017 (Annex.4), whereby they have been ousted from the select list, pursuant to the selection of Mehra Ram and Dharamraj (petitioners in SB Civil Writ Petition No.5850/2020), which was done consequent to revision of result and publication of revised merit list dated 02.05.2013.

(2.) Mr. Vinay Jain, learned counsel for the petitioners, argued that petitioners herein were given appointment vide order dated 11.07.2016 (Annex.3), whereafter on account of review/revision of result they have been thrown out of the employment for no fault of theirs.

(3.) It was argued by Mr. Jain that the petitioners had neither concealed any fact nor misled the respondents and if there was any error or fault, the same was attributable to the respondents, hence, the petitioners cannot be deprived of their right to continue in the service.