PINKESH DADHICH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Grievance of the petitioner arises out of the inaction on the part of the respondents to consider the candidature of the petitioner for appointment on the post of Lecturer (Sanskrit) in general category pursuant to the advertisement dtd. 12/1/2015 (Annexure-11) along with all consequential benefits.

(2.) Brief relevant facts first:

(3.) Defense of the respondents is that on the commencement of a fresh next recruitment process, previous selections and waiting lists become void. Referring to the case (S.B. Civil Writ Petition No. 1796/2015) i.e. the previous petition by a physically challenged candidate, one post was indeed kept vacant temporarily, and after dismissal of the petition, the petitioner's claim to the vacant post is invalidated since the new recruitment process had already begun, thus warranting the dismissal of the petition.