KHUSHI RAM GURJAR Vs. RAJASTHAN HIGH COURT

JUDGEMENT

(1.) These writ petitions involve common questions of facts and law and are thus, being decided together by this judgment.

(2.) Brief facts relevant and essential for disposal of these writ petitions are that the Rajasthan High Court issued an advertisement dated 22nd July, 2020 for direct recruitment on the posts of Chauffeur in Rajasthan High Court and Driver in Rajasthan State Judicial Academy, Rajasthan State Legal Services Authority and District Courts. The advertisement prescribed following minimum academic, physical and technical qualifications:

(3.) The scheme and syllabus of examination as prescribed in Clause 12 of the advertisement is germane for deciding the controversy at hand and thus, the translated version thereof is reproduced hereinbelow for the sake of ready reference: