RUCHI YADAV Vs. RAJASTHAN PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the order dtd. 16/3/2022 (Annex. P/11), whereby, her representation has been rejected by the respondent RPSC.

(2.) The petitioner applied for the post of Lecturer (School Education) in the subject Agriculture. She was issued admit card and she appeared in the written examination. The result was declared on 28/7/2020, wherein, candidates twice the number of vacant posts were called for document verification. The petitioner did not fall in the cut off declared on 28/7/2020. It appears from the representation made by the petitioner to the RPSC (Annex. P/6) that on account of non-selection in the list dtd. 28/7/2020, the petitioner turned aloof towards the said recruitment and remained unaware about every information/notice from the RPSC.

(3.) The RPSC issued a press note dtd. 15/1/2021 (Annex. P/3) requiring all the candidates having Post Graduation in Agriculture and B.Ed. to appear for counselling on 15/2/2021 and 16/2/2021 and information in this regard was sought from the candidates by way of SMS, which was sent to the petitioner as well, however, the petitioner did not respond to the said press note dtd. 15/1/2021. Another press note was issued by the RPSC on 8/2/2021 (Annex. P/4) again calling on the candidates to appear for counselling on 15/2/2021 and 16/2/2021. Again a press note dtd. 24/2/2021 was issued by the RPSC requiring the candidates, who did not appear in the counselling on 15/2/2021 and 16/2/2021 to appear for counselling on 2/3/2021. Whereafter, a last chance was given by way of press note dtd. 17/3/2021 requiring the candidates, who remained absent on 2/3/2021, to appear for counselling on 22/3/2021. Whereafter, apparently, those who did not appear for counselling pursuant to the press note dtd. 15/1/2021 were declared ineligible by the RPSC.