LOKESH KUMAR YADAV Vs. RAJASTHAN STAFF SELECTION BOARD

JUDGEMENT

(1.) By way of instant writ petition filed under Article 226 of the Constitution of India, petitioner is seeking direction against respondents more particularly against the respondent No.1 and 2 to consider his candidature for appointment on the post of Junior Engineer (Civil) in Public Works Department in respect of Junior Engineer Joint Direct Recruitment Examination-2020 and to grant appointment on the said post from the date, when lesser meritorious candidates than the petitioner have been appointed.

(2.) Heard counsel for both parties and perused the material available on record.

(3.) It is not in dispute that pursuant to advertisement dtd. 3/3/2020, issued by the Rajasthan Staff Selection Board, the petitioner participated in the examination for the post of Junior Engineer, conducted on 12/9/2021. Petitioner belongs to SC category and has scored 101.14 marks. The last cut-off marks for SC category is 99.86 marks in the final result/merit list issued on 1/2/2022. Although, the petitioner scored higher marks than the last cut-off marks in SC category, however, he was not selected. Hence, the instant writ petition has been filed on 4/2/2022.