RAJENDRA SINGH Vs. RSRTC

JUDGEMENT

(1.) This writ petition pertains to selection to the post of Conductor in the Rajasthan State Road Transport Corporation.

(2.) Petitioner is one who was called for written test followed by trade test. He secured 71 and 33 marks respectively. He is denied appointment as cut off marks for general category stood at 108 marks.

(3.) This writ petition has been filed to challenge upper age limit of 33 years for the post of Conductor ignoring past experience of petitioner. Further challenge is to the marks of trade test. The trade test was consists of 50 marks, out of which, 30 marks for driving skills and 20 marks for other part of trade test. This court in the bunch of writ petitions led by SB Civil Writ Petition No. 13855/2011 "Prem Prakash Sharma Versus RSRTC & anr" decided on 9.11.2011, held that condition to obtain driving licence for the post of Conductor was not held to be legal in the case of "Nirmal Kumar Jain & ors versus RSRTC & ors", SB Civil Writ Petition No.14710/2010 vide order dated 2.9.2011 thus whatever marks have been obtained by the candidate out of 30 marks be made two and half times. Petitioner was not extended benefit of the said direction thus prejudice has been caused to the petitioner. Respondents should treat petitioner within age limit and by re-valuation of marks of trade test on the formula given in the case of Prem Prakash , the marks of the petitioner may be declared and if he secures 108 or more marks, then he may be given appointment.