JAVED KHAN MOYAL Vs. RAJASTHAN PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India has been filed by the petitioner on 6/10/2003 with a prayer that by an appropriate writ order or direction the impugned letter dtd. 27/9/2003 (Annex.4) issued by the Rajasthan Public Service Commission (respondent) by which the category of the petitioner was changed from OBC to General and he was treated to be the candidate of general category instead of OBC category, but since the petitioner did not pay the fee payable by the general category candidates, the roll No. 321200 allotted to the petitioner along with the admission card (Annex.1) was cancelled, be quashed and set aside.

(2.) The facts of the case as put forward by the petitioner are as under :

(3.) In this writ petition, the main submission of the learned counsel for the petitioner is that when the respondent had changed the category of the petitioner from OBC to General, then rejection of candidature of the petitioner was totally unwarranted, arbitrary and illegal and is violative of Article 14 of the Constitution of India.