RAM CHANDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present petition has been filed with an averment that the petitioner had applied for the post of Police Constable and was declared passed in the written examination after physical efficiency test. A merit list was issued on 1/7/2011, in which the name of the petitioner found place. However, as he was not afforded appointment, the present petition has been filed on the ground that in S.B. Civil Writ Petition No. 15152/2011; Madan Lal v. State of Rajasthan and Ors., directions have been issued for removal of the reserve category candidates from general category, therefore, the said order be implemented and the petitioner be afforded appointment.

(2.) Counsel for the respondents submitted that it is admitted that certain directions were issued in the case of Madan Lal (supra) and in pursuance to the same, the State Government proceeded on to constitute a Review Committee and after consideration by the Review Committee, all the directions as issued in Madan Lal's case (supra) had been followed and implemented qua the petitioners therein.

(3.) Counsel further stated that the directions in Madan Lal's case (supra) were not in rem and as the same was a judgment in personam, it was applicable only to the petitioners therein. Counsel further submitted that the present recruitment process is of 2010 and the judgment in Madan Lal's case was passed on 27/4/2012. Even the appeal in the matter of Gaurav Pradhan and Ors. v. State of Rajasthan and Ors. (Civil Appeal No. 8351/2017) was allowed by the Hon'ble Apex Court on 18/8/2017. The present petition has been filed by the petitioner after the judgment of the Hon'ble Apex Court, which cannot be entertained at this belated stage.