ASHOK KUMAR NAGAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) These intra Court appeals are directed against common order dated 19.04.2011 passed by Single Bench and point involved in these appeals is also common, therefore, they were heard together and are being disposed of by this common judgment.

(3.) The facts of the case, in brief, are that Respondent No. 2, Rajasthan Public Service Commission(for short ' the RPSC') issued an Advertisement on 18.09.2009 inviting applications for the posts of Medical Officers. Initially, 540 vacancies were notified, but the same were enhanced to 1214 in various categories. In pursuance of above Advertisement, large number of candidates applied for the said posts, therefore, the RPSC took a decision for short listing number of applicants by way of screening test, which was held on 05.12.2010; result whereof was declared on 24.12.2010. The RPSC further took a decision to invite the candidates for interview in the ratio of 1:2, i.e., twice the number of vacancies advertised for selection. Interviews were held from 12.01.2011 and continued for a month, upto 14.02.2011 and selections were made.