GOTAM LAL CHARPOTA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These writ petitions have been filed by the petitioners seeking a direction to the respondents to provide 12.5% horizontal reservation to the Ministerial Employees/in-service candidates/Government Employees in relation to the advertisement dtd. 6/9/2021 for the post of Village Development Officer.

(2.) The petitioners, who are working on the post of Lower Division Clerk under different Panchayat Samitis of different Zila Parishads have raised grievance that the respondents have issued advertisement dtd. 6/9/2021 (Annex.1) for recruitment on the post of Village Development Officer, whereby, as many as 3,222 post in Non-TSP and 674 post in TSP area have been advertised. However, in the advertisement, no provision has been indicated providing reservation to Ministerial Employees/in-service candidates/Government Employees and, therefore, the action of the respondents in this regard in not providing for the reservation is not justified.

(3.) Learned counsel for the petitioners made submissions with reference to the recruitment to the post of Computer vide advertisement dtd. 3/9/2021 (Annex.3) in SBCWP No.808/2022 and that of Laboratory Assistant pursuant to advertisement dtd. 9/5/2018 (Annex.6) in SBCWP No.18103/2021 and for the post of Accountant and Junior Accountant pursuant to advertisement dtd. 6/9/2021 (Annex.7) that as in the said recruitments, reservation to the Ministerial Employees has been provided, the non-providing of the reservation by the respondents in the present recruitment is not justified.