LAWS(RAJ)-2025-3-29

BALDEV SINGH Vs. STATE OF RAJASTHAN

Decided On March 05, 2025
BALDEV SINGH Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) These writ petitions captioned above impugn different orders dtd. 27/8/2024 and 28/8/2024 passed qua each of the petitioners, whereby the earlier order dtd. 7/2/2024 appointing petitioners by way of transfer to the cadre of Civil Engineer (Degree Holders) has been recalled/revoked so also order dtd. 28/8/2024, whereby petitioners have been placed in the seniority list of Junior Engineer (Civil - Diploma Holders).

(2.) The facts of the cases are handful. The Rajasthan Staff Selection Board - respondent No.5 had issued an advertisement dtd. 3/3/2020 notifying 59 posts for Junior Engineer (Civil - Degree Holders) and 15 posts for Junior Engineer (Civil - Diploma Holders).

(3.) The petitioners had vied for both the categories of posts for Junior Engineer (Civil) (namely, Degree Holders and Diploma Holders) as they were having diploma so also degree in Civil Engineering at the time of furnishing their application form. As luck would have it, due to paper leak, the recruitment to the post of Junior Engineer (Civil - Degree Holders) got deferred while the petitioners could however get their position secured in the merit list of Junior Engineer (Civil - Diploma Holders). It is a different matter that later on the petitioners appeared in the recruitment process of Junior Engineer (Civil - Degree Holders) as well, but failed to get through.