PARVEEN AARA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard.

(2.) The challenge is made to the order dtd. 15/2/2022 passed by the Ld. Single Judge whereby writ petitioners seeking directions for allotment of the residential plots in the category of journalists has been dismissed.

(3.) Though, learned counsel for the appellants sought to canvass through his argument that 81 plots in respect of which advertisement has been issued ought to be considered for allotment to journalists, we find that the Scheme on the basis of which such claim is being made was formulated and included way-back in the year 2003 and under the Scheme, the writ petitioners, at the time when that Scheme was floated, were not eligible.