LAWS(RAJ)-2022-5-206

OM PRAKASH GUJRATI Vs. STATE OF RAJASTHAN

Decided On May 04, 2022
Om Prakash Gujrati Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking a direction to the respondents to consider the candidature of the petitioner under Ex-Serviceman category against the unfilled vacancy of Ex-Serviceman due to non-joining of a candidate pursuant to Constable recruitment vide advertisement dtd. 4/12/2019.

(2.) It is, inter-alia, indicated in the petition that for recruitment on the post of Constable General and Driver in TSP and Non-TSP area, whereby 27 posts in Commissionerate, Jodhpur, within which, three posts were reserved for Ex-Serviceman category vide advertisement dtd. 4/12/2019 were advertised, the petitioner submitted his online application form under the SC Ex-Serviceman category. The competitive examination was held on 07/08/11.2020 wherein, the petitioner qualified and was subjected to PST/PET, which were also cleared by the petitioner. The respondents prepared a provisional merit list and the candidates were called for document verification and medical examination.

(3.) Under the Ex-Serviceman category, three candidates viz. S/Sh. Aidan Singh, Jaswant Singh and Jaheer Abbas Khan were included, based on their merit positions and the petitioner was merit position No. 4. Based on the final merit list prepared, the respondents proceeded to accord appointment, whereby S/Sh. Aidan Singh and Jaswant Singh were accorded appointment but the third candidate Sh. Jaheer Abbas Khan failed to report for medical and as such, did not join. It is claimed that the petitioner received communication on phone to attend the office of Commissionerate, Jodhpur in relation to vacancy in Ex-Serviceman category.