BHAVISHYA SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking a direction to the respondents to consider the candidature of the petitioner for recruitment to the post of Agriculture Supervisor in Sportsperson Quota, appoint the petitioner on the said post with all consequential benefits.

(2.) It is inter alia indicated in the petition that pursuant to the advertisement dtd. 5/2/2021 (Annex. 4) the petitioner applied for the post of Agriculture Supervisor; in the application form the petitioner indicated having participated in a tournament organized by the School Games Federation of India in the year 2015 and sought consideration of his candidature against the quota meant for Outstanding Sportsperson.

(3.) The advertisement dtd. 5/2/2021 was amended by another advertisement dtd. 5/7/2021, enhancing the quota for Outstanding Sportsperson from 16 to 40 as the total number of seats were enhanced from 842 to 2121. After written exam was held, list of candidates who were called for document verification was published on 30/11/2021, wherein, the candidates twice the number of posts were called. The petitioner appeared for document verification and filled up the form (Annex. 8) and produced certificate pertaining to Outstanding Sportsperson (Annex. 10).