KISHAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These writ petitions have been filed by the petitioners aggrieved against orders dtd. 2/6/2021 (in C.W.P. No.7656/2021), 18/6/2021 (in C.W.P. No.9003/2021), 6/7/2021 (in C.W.P. No.8998/2021), 6/7/2021 (in C.W.P. No.9038/2021) and 1/10/2021 (in C.W.P. No.14675/2021), whereby, the petitioners have been called upon to produce EWS certificate for the year 2018-19 and it has been indicated that on failure to produce the certificate within 7 days, their appointments in Constable Recruitment - 2019, shall be cancelled and order dtd. 29/9/2021 (in C.W.P. No.14593/2021), wherein, the selection of the petitioner in Constable Recruitment - 2019 has been cancelled on account of non-production of EWS certificate for the year 2018-19 and seeking a direction to consider the EWS certificate submitted by the petitioners for the purpose of reservation in General (EWS) category and declare them eligible for the post of Constable General pursuant to the advertisement dtd. 4/12/2019.

(2.) It is inter alia indicated in the writ petitions that petitioners applied pursuant to the advertisement dtd. 4/12/2019 (Annex.2) for the post of Constable - General in Economically Weaker Sec. ('EWS') category. The petitioners passed the requisite written test and also cleared the PST/PET conducted by the respondents. The respondents thereafter issued a select list, wherein, the names of the petitioners appeared and they were called for document verification.

(3.) In the Press Note issued in this regard, it was indicated that EWS certificate issued based on gross annual income for the year 2018-19, be produced. The petitioners appeared for document verification and it appears that the petitioners produced EWS certificates valid for the year 2020-21 and 2021-22, which were issued based on gross annual income for the financial year 2019- 20 and 2020-21, respectively. The petitioners were called upon to produce the requisite certificates by the impugned orders, calling upon them to produce certificate based on the gross annual income for the financial year 2018-19. The petitioners were required to produce the certificate within a period of 7 days, failing which, it was indicated that their selection shall be cancelled.