VINAY GOVIND TRIVEDI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) No assistance of the lawyer on behalf of the petitioners is available today.

(2.) These writ petitions under Article 226 of the Constitution of India have been preferred, in sum and substance, with the following prayers, and for the sake of convenience, the prayer clauses are being taken from the case, S.B. Civil Writ Petition No.17137/2022:-

(3.) The controversy in these petitions is that a recruitment was initiated by the respondent-Panchayati Raj Department for direct recruitment on the post of Lower Division Clerk (LDC) under Rajasthan Panchayati Raj Rules, 1996. The criteria for adjuging the merits of the candidate were prescribed under Rule 273 of the Rules of 1996, which was to the effect that, "a candidate would be awarded 70% weightage of the percentage of marks obtained in Senior Secondary Examination". The advertisement was issued by the respondents and there was also a provision of bonus marks. The recruitment got mired in controversy regarding bonus marks and thus, got prolonged.