KAMAL KUMAR Vs. RAJASTHAN HIGH COURT, JODHPUR

JUDGEMENT

(1.) Since all the instant petitions involve a common controversy though with marginal variation in the contextual facts, therefore, for the purposes of the present analogous adjudication, the facts and the prayer clauses are being taken from the above-numbered D.B. Civil Writ Petition No.15641/2021, while treating the same as a lead case; thus, the rival submissions of the parties and the observations of the Court, in the present judgment, would also be based, particularly, on the factual matrix of the lead case.

(2.) Brief facts of the case, as placed before this Court by learned counsel of the petitioners, are that the respondents issued a detailed advertisement dtd. 18/1/2020 inviting applications from the eligible candidates for direct recruitment on the post of Stenographer Grade-III (Hindi/English) under the establishment of the District Courts, Legal Services Authorities and Permanent Lok Adalats in the State.

(3.) Thus, being aggrieved of the aforesaid, the present petitions have been preferred claiming, in sum and substance, the aforequoted reliefs.