GAJENDER BISHNOI Vs. RAJASTHAN PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) The present writ petition was preferred by the petitioner apprehending that his candidature will be rejected by the respondents on account of having three children.

(2.) Considering the petitioner's submissions on 9/4/2021, this Court had passed the following order:

(3.) Mr. Dalip Singh Rajvi, learned counsel for the petitioner apprised the Court about the backdrop facts and submitted that an Advertisement for Rajasthan Administrative Services Combined Competitive Examination - 2018 was issued on 2/4/2018, in which, the petitioner submitted his application form as an 'Exserviceman' on 2/5/2018. He pointed out that in the column meant for 'Number of Living Child (Born before 01/06/2002)/ [xxxxxxxxxxxxxx] the petitioner had recorded "02" children, which clearly showed that as on date of submitting application form, he has two living children.