MADHAVI BHATNAGAR Vs. RAJASTHAN PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) This appeal is directed against the order dated 11.09.2013 passed by the learned Single Bench in S.B.Civil Writ Petition No.1667/2013, whereby the writ petition filed by the appellant has been dismissed. A Co-ordinate Bench of this Court has issued notices to the respondents of this appeal on 16.01.2014. On behalf of the respondent No.1- Rajasthan Public Service Commission, Advocate Shri Tarun Joshi has filed Vakalatnama on 07.04.2014 and notice upon the respondent No.2 was also served on 07.04.2014.

(2.) On 30.07.2014, the appellant was present in the Court and insisted upon hearing the matter but since no one was present on behalf of the respondents, this Court had ordered for issuance of the notices to the respondent as to why this appeal be not finally heard and accepted at admission stage. The said notices were served upon the respondent No.2 on 08.08.2014, however, no one has put in appearance on behalf of respondent No.2. It is also noticed that though the name of Shri Tarun Joshi, counsel for the respondent RPSC is shown in the cause list, yet neither he nor any body is present on behalf of RPSC. The appellant present in person has desired to argue the appeal and we have no option except to hear the appellant.

(3.) Brief facts of the case are that the RPSC issued an advertisement on 06.09.2011 and invited applications from the eligible candidates for recruitment on the posts of Accountant/Junior Accountant. Pursuant to the advertisement dated 06.09.2012, the appellant-petitioner has also applied. The examination for the advertised posts of Accountant/Junior Accountant was held on 26.01.2012 and the result of the said examination was declared on 09.05.2012. The appellant-petitioner was declared successful in the said examination and was placed in merit. However, subsequently, number of grievances/objections were raised and a Single Bench of this Court at Jaipur Bench in its order dated 30.07.2012 passed in S.B.Civil Writ Petition No.10216/2012 Sonia Jha vs. RPSC, Ajmer and 10 other writ petitions, directed the RPSC to examine the grievances/objections of the candidates examined from the expert committee. The RPSC undertook the said exercise and after getting the report from the expert committee, declared the revised result of the examination on 29.09.2012. In the revised result so declared by the RPSC, the appellant-petitioner again secured the cutoff marks and was placed in merit.