HARSHIT SOMPURA Vs. RAJASTHAN STATE ROADWAYS TRANSPORT CORPORATION, PARIVAHAN BHAWAN, CHAUMU HOUSE, C-SCHEME, JAIPUR,

JUDGEMENT

(1.) The present petition is filed with the following prayer:-

(2.) Succinctly stated, the facts of the present case are as follows:-

(3.) In this background, learned counsel for the petitioner has categorically submitted that the respondents cannot be permitted premium for their own wrongdoing(s) in repeatedly considering the candidature of ineligible candidates, without conducting any timely document verification, against the positions reserved for eligible candidates belonging to the TSP Area. Moreover, the respondents were duty bound to only consider the candidature of eligible applicants and the inclusion of ineligible candidates cannot be permitted to defeat the rights of the petitioner. Learned counsel further submitted that the impugned actions of the respondents are against the principles of reasonableness and fair play as the respondents were obligated to recast the reserved list/waiting list on account of the fact that the same was vitiated due to the inclusion of ineligible candidates. It is a settled position of law that one cannot take advantage of their own wrongdoings and the respondents due to their own omission and negligence, cannot benefit from their mistake and deny appointment to the petitioner.