SUMIT SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant petition has been filed by the petitioners making following prayers :

(2.) This Court, at the outset, would like to observe that the main prayer, made in the petition, is so widely worded and if such prayer is to be granted, the same would result into giving a direction to the respondents to issue fresh advertisement or corrigendum, relating to selection process, which has been initiated by the respondent - Rajasthan Public Service Commission (for short 'the RPSC') for the post of Assistant Professor in different subjects.

(3.) This Court, after going through the entire pleadings and after hearing learned counsel for the petitioners, finds that the main grievance, which is raised by the petitioners, is for seeking a direction against the respondents of not-considering the candidates of reserved category against the post of general/un-reserved category, if relaxation in acquiring basic qualification/eligibility has been granted to them by way of relaxation in National Eligibility Test (NET) and State Level Eligibility Test (SLET)/State Eligibility Test (SET).