NATWAR SINGH SHEKHAWAT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant petition is filed with the following prayers:-

(2.) The ineluctable and concise factual matrix of the instant petition, necessary for its just and efficacious disposal, is noted herein-under:-

(3.) In this factual background, it is submitted by learned counsel for the petitioner that the petitioner herein is aggrieved by the rejection of his candidature from the instant recruitment process, on account of a mere human error committed while filling up the Detailed Application Form (DAP). It is averred that in the said form, the petitioner specifically mentioned that he is applying under the DC Category whilst mentioning his department of previous employment being the Rajasthan Commercial Department. However, inadvertently, the only error crept in when the petitioner clicked on the State Services Column as opposed to the Sub-ordinate Services Column. Therefore, the inadvertent and bonafide mistake committed by the petitioner ought to be condoned as the same shall not cause any prejudice to third party rights, especially in light of the interim protection granted by this Court vide order 3/12/2021.