RACHITA MATHUR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant petition is filed with the following prayers:

(2.) The respondents issued an advertisement dtd. 27/11/2021 inviting applications for the post of Assistant Professors in the faculty of Skin and V.D.; governed by the Department of Medical Education under the Rajasthan Medical Service (Collegiate Branch) Rules, 1962 (herein after referred to as "the Rules of 1962"). The written examination qua the said advertisement was scheduled on 6/5/2022 wherein the petitioner (upon having requisite qualifications) appeared and the answer key qua the same was issued on 10/6/2022.

(3.) Vide an erstwhile batch of writ petitions (SB Civil Writ Petition No.1777/2022 titled as Hariom Meena and Ors. Vs. State of Rajasthan & Anr.; SB Civil Writ Petition No.4027/2022 titled as Dr. Rajveer Singh & Ors. Vs. State of Rajasthan & Ors. & SB Civil Writ Petition No.5035/2022 titled as Dr. Rajmal Meena Vs. State of Rajasthan & Ors.) the improper computation of the back-log vacancies for SC/ST category candidates in pursuance with the advertisement dtd. 27/11/2021, for the post of Assistant Professors was assailed (Annexure-1). In the said batch of petitions the Court vide order dtd. 4/5/2022 directed the respondent-Rajasthan Public Selection Commission (hereinafter referred to as "RPSC") to not declare the result qua the said recruitment examination. Resultantly, no substantial progress was made by the respondents in furtherance to the advertisement dtd. 27/11/2021. Nevertheless, the said petitions were decided considering the mutual consensus drawn amongst the parties.