GIRDHAREE RAM Vs. RAJASTHAN PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) The petitioners have preferred the present writ petition claiming the following reliefs :-

(2.) Learned counsel for the petitioners submits that the recruitment process was undertaken in pursuance of the advertisement dtd. 21/10/2022 issued by the respondent RPSC for appointment on the post of Food Safety Officer inter alia on the ground that the relaxation regarding the eligibility qualification prescribed under the Rules is being relaxed by the respondent RPSC in violation of the provision of recruitment rules as well as the judgment passed by the Hon'ble High Court.

(3.) Learned counsel for the petitioner has taken this Court to Sec. 91 of the Food Safety and Standard Act, 2006 (in short, 'Act of 2006') whereby the Central Government has framed the Food Safety and Standard Rules, 2011 (hereinafter referred to as 'Rules of 2011'), which came into force on 5/8/2011.