GYARSI LAL MEENA Vs. RAJASTHAN HIGH COURT

JUDGEMENT

(1.) Heard.

(2.) This review petition has been filed by the review petitioner/writ petitioner-candidate seeking review/recall of order dtd. 21/2/2022 by which bunch of writ petitions including the writ petition filed by the review petitioner in the matter of selection to the post of District Judge in the Rajasthan Judicial Service was dismissed by the Division Bench of this Court.

(3.) Learned counsel for the review petitioner argued that when the bunch was decided by this Court, which included the case of the review petitioner also, the issue raised by the review petitioner was not decided. It is argued that the only issue raised in the writ petition was that the review petitioner belongs to physically handicapped category and therefore in addition to the relaxation in the minimum qualifying marks in his capacity as reserved category (Scheduled Tribes), he ought to have been assessed on a further relaxed minimum qualifying marks at the level of 33%.