RAJASTHAN PUBLIC SERVICE COMMISSION Vs. ABHIJEET SINGH YADAV

JUDGEMENT

(1.) The following order of the Court was passed by

(2.) In response to advertisement dated 1st October, 2001 issued by the appellant Rajasthan Public Services Commission, respondent No.1 along with other candidates applied for appointment as Motor Vehicle Sub-Inspector. Apart from other qualifications, a candidate was required to possess one year experience of repairing Light Motor Vehicle, Heavy Motor Vehicle and Heavy Passenger Motor Vehicle from a reputed Automobile Repairing Workshop. A candidate was also required to possess qualification of Secondary Education and Diploma in Automobile Engineering. Respondent No.1 had submitted certificate dated 15th June, 2001 of his one year experience of repairing Light Motor Vehicle, Heavy Motor Vehicle and Heavy Passenger Motor Vehicle from a reputed automobile workshop and since in the certificate it was mentioned that he had worked in the workshop as trainee on part time basis, the appellant rejected his candidature. Aggrieved, respondent No.1 rushed to file SB Civil Writ Petition No.2389/2003 in which the appellant was directed to allow him to participate in the selection process for the post of Motor Vehicle Sub-Inspector. In the result, respondent No.1 was allowed to participate and he was selected for the post.

(3.) The learned Single Judge by the impugned order dated has finally allowed SB Civil Writ Petition No.2389/2003 on a finding that in order to gain working experience it was not necessary that one should be a full time employee in the automobile workshop.