GAURAV SUTHAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By this common judgment, we propose to decide present three appeals wherein the writ petitions preferred by the appellants claiming a direction to the respondents to treat them eligible on the basis of qualification of graduation with 'computer application' as one of the subjects and as a consequence thereof, to provide them appointment to the post of Lower Division Clerk (for short, 'LDC') pursuant to the recruitment advertisement-2013, have been dismissed by the learned Single Judge on the ground that the result of the graduation was declared after the cut-off date and therefore, the appellants were not eligible on the date which was fixed for consideration.

(2.) Learned counsel for the parties are ad idem that the issue involved in these appeals are identical and therefore, the same may be disposed of by a common judgment.

(3.) Briefly the facts are that the appellants applied for the post of LDC pursuant to the recruitment advertisement-2013, whereby 4000 posts of LDC had to be filled up as per the circular dtd. 7/9/2022, for which purpose list of candidates was issued. The appellants were also called for document verification, but they were not found eligible as they did not have the requisite qualification on or before the cut-off date i.e. 30/6/2013. It is an admitted position that result of the appellants of graduation degree was declared after the said cut off date.