MANISH MATHUR Vs. RAJASTHAN PUBLIC SERVICE COMMISSIONER

JUDGEMENT

(1.) These writ petitions have been filed by the petitioners, candidates at RAS and RTS exam, seeking change in category from General to General, Non-Gazetted Employee ('NGE').

(2.) It is inter alia submitted that as the petitioners are in service, while filling up the form, they were to seek the category as General, NGE, however, due to inadvertence, they could not seek the NGE category. They appeared in the preliminary examination, which they cleared and fall in the cut-off. It is only when the result was declared, the petitioners became aware of the fact that they had not claimed their status as NGE and, therefore, immediately moved the respondent - RPSC for change of category.

(3.) It is claimed that the petitioners were required to deposit fees of Rs.300.00 each, which the petitioners have done, however, the respondents have not done the needful and the main examinations are scheduled to start from 25th of February, 2022, and therefore, the respondents be directed to do the needful.