SHIV BHAGWAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking direction to the respondents to consider the candidature of the petitioner in the category of OBC (NCL) and include his name in the provisional merit list for recruitment to the post of Compounder/Nurse Junior Grade.

(2.) It is inter alia indicated in the writ petition that pursuant to the advertisement dtd. 17/6/2021, the petitioner applied in the category of OBC (NCL) and he was called for document verification. Whereafter, the provisional merit list was published by the respondents, and when the name of the petitioner, despite having marks higher than the cut off, did not appear in the said list and objections were invited by the respondents, the petitioner filed his objection on 8/2/2022 inter alia ventilating his grievance regarding non-inclusion of his name in the list. However, as the respondents have failed to take any action on the same, the present writ petition has been filed.

(3.) Learned counsel for the petitioner with reference to the certificates dtd. 30/6/2015, 22/3/20219 and 30/9/2021 filed as Annex. 1 made submissions that from the said documents, it is apparent that the petitioner belongs to OBC (NCL) category and, therefore, the action of the respondents in not including the name of the petitioner in the provisional merit list despite having higher marks than the cut off is not justified.