GOURAV SHARMA Vs. RAJASTHAN PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) All these writ petitions since involve common questions of law, hence with consent of the parties, these writ petitions have been heard together and are being decided by the present order.

(2.) To examine the questions raised for consideration, the facts, as prayed, have been noticed from S.B. Civil Writ Petition No.4088/2022, the prayer made therein reads as under :-

(3.) Brief facts are that in pursuance of the advertisement dtd. 4/4/2018 issued by the respondent-Rajasthan Public Service Commission (hereinafter to be referred as 'RPSC') holding selections for appointment on the posts of Assistant Conservator of Forest (99 posts) and Forest Range Officer Grade-I (70 posts), the petitioners applied for the said posts, subsequently corrigendums dtd. 23/4/2019, 21/1/2020 and 12/11/2021 were issued increasing the number of posts initially advertised and clarifying about the reservation to certain categories, thus in all 127 and 115 posts came to be advertised for appointment on the posts of Assistant Conservator of Forest and Forest First Grade Officer Grade-I. As per the scheme of examination, the recruitment was divided into two phases; first Objective Examination and second Interview. According to the syllabus, apart from two compulsory subjects; General Knowledge and General English, each of 100 marks, there were two optional subjects, each of 200 marks. The RPSC conducted the first phase of examination i.e. Objective Examination from 18/2/2021 to 26/2/2021 and result of the said objective examination was declared on 9/12/2021 in which as many as 871 candidates declared provisionally qualified for the next phase of the selection process i.e. interview.