PANKAJ GOSWAMI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Since both 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 S.B. Civil Writ Petition No.12591/2020, while treating the same as a lead case.

(2.) The prayer clauses read as under:

(3.) Brief facts of the case, as placed before this Court by Mr.G.R. Punia Sr. Advocate assisted by Mr. Rajesh Punia; Mr. Sravan Kumar Sainee, appearing on behalf of the petitioners, are that the respondents issued an advertisement dtd. 2/5/2013 for the post of Veterinary Officer, in total 350 posts, and further it was increased to 525 posts (including backlog posts); the petitioners applied for the same. Thereafter, the examination was conducted and final results were declared on 5/7/2016.