RATANLAL Vs. RAJASTHAN HIGH COURT, JODHPUR

JUDGEMENT

(1.) The jurisdiction of this Court has been invoked by the petitioner by filing this writ petition under Article 226 of the Constitution of India with the following prayer:-

(2.) The scheme of selection envisages a preliminary examination followed by main examination and interview. As per clause 15(1) of the advertisement:- The competitive examination for the recruitment to the post of Civil Judge shall be conducted in two stages i.e. preliminary examination and main examination. The marks obtained in the preliminary examination by the candidate who are declared qualified for admission to the main examination will not be counted for determining final merit. As per clause 15(2) of the advertisement;- The number of candidates to be admitted to the main examination will be fifteen times the total number of vacancies (Category-wise) but in the said range all those candidates who secure the same percentage of marks on the last cut-off will be admitted to the main examination.

(3.) In pursuance of the above advertisement, the petitioner submitted his online application under the category of Other Backward non-creamy layer with benchmark disabilities and he participated in the preliminary examination conducted on 28/11/2021. The result of preliminary examination was declared on 11/1/2022 with the cut-off marks of every category mentioned in the advertisement, other than the specially-abled candidates with benchmark disabilities. Being aggrieved with such action of the respondents, the petitioner has approached this Court with a prayer for issuing directions to the respondents to declare separate cut-off marks for this category of specially-abled persons.