REGENT COMPUTRONICS PVT. LTD.

RAJASTHAN PUBLIC SERVICE COMMISSION Appellant

V/S

Lavanshu Sankhla Respondents

Referred Judgements :-

ASHOK KUMAR SHARMA VS. CHANDER SHEKHAR AND ANR. [REFERRED TO]
A P PUBLIC SERVICE COMMISSION HYDERABAD VS. B SARAT CHANDRA [REFERRED TO]
A P PUBLIC SERVICE COMMISSION HYDERABAD VS. B SARAT CHANDRA [REFERRED TO]
DISTRICT COLLECTOR AND CHAIRMAN VIZIANAGARAM SOCIAL WELFARE RESIDENTIAL SCHOOL SOCIETY VIZJANAGARAM VS. M TRIPURA SUNDARI DEVI [REFERRED TO]
DISTRICT COLLECTOR AND CHAIRMAN VIZIANAGARAM SOCIAL WELFARE RESIDENTIAL SCHOOL SOCIETY VIZJANAGARAM VS. M TRIPURA SUNDARI DEVI [REFERRED TO]
ASHOK KUMAR SHARMA STATE OF JAMMU AND KASHMIR VS. CHANDER SHEKHER:CHANDER SHEKHER [REFERRED TO]
REKHA CHATURVEDI VS. UNIVERSITY OF RAJASTHAN [REFERRED TO]
REKHA CHATURVEDI VS. UNIVERSITY OF RAJASTHAN [REFERRED TO]
M V NAIR VS. UNION OF INDIA [REFERRED TO]
U P PUBLIC SERVICE COMMISSION U P ALLAHABAD VS. ALPANA [REFERRED TO]
U P PUBLIC SERVICE COMMISSION U P ALLAHABAD VS. ALPANA [REFERRED TO]
BHUPINDERPAL SINGH VS. STATE OF PUNJAB [REFERRED TO]
ASHOK KUMAR SONKAR VS. UNION OF INDIA [REFERRED TO]
ALKA OJHA VS. RAJASTHAN PUBLIC SERVICE COMMISSION [REFERRED TO]

JUDGEMENT

(1.) Brief facts of the case are that Rajasthan Public Service Commission issued an advertisement dtd. 7/3/2024 for the recruitment of Assistant Prosecution Officer under Rajasthan Prosecution Subordinate Service Rules, 1978 ('Rules of 1978'), to fill 181 vacancies. The selection process was notified in two stages: a preliminary examination followed by a written main examination. The dispute was regarding the date by which candidates must have qualified the required eligibility criterion of an LLB degree, as prescribed in the advertisement.

(2.) Learned counsel for the appellant-RPSC has drawn attention of this Court towards a column in the advertisement, which is quoted as below:

(3.) Learned counsel for the respondents however, submits that the controversy zeroes down to the paragraph 1 of the application process in the advertisement, which laid down that instructions for the applicants available on website shall form a part of the advertisement. The relevant portion of the website instructions reads as follows:-

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RAJASTHAN PUBLIC SERVICE COMMISSION Vs. LAVANSHU SANKHLA

Referred Judgements :-

JUDGEMENT

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