MOHIT SONI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In the present batch of writ petitions, the core controversy requiring adjudication predominantly pertains to the legality and validity of the impugned result dtd. 17/12/2024 declared by the respondents in pursuance to the examination conducted in furtherance to the advertisement dtd. 20/6/2023 whereby the respondent-Board had invited applications for the post of Junior Accountant and Tehsil Revenue Accountant. Although ancillary issues are also raised, the principal question of law revolves around the legality and validity of the impugned result whereby the respondents have included the candidates of Ministerial Employees (hereinafter referred to as 'ME category') by treating their candidature in the SC, ST or General category. Having regard to the commonality of issues both in law and in fact, and upon consent being recorded from the learned counsel appearing for the respective parties, this Court deems it appropriate to treat SBCWP NO. 278/2025 titled as Mohit Soni and Ors. Vs. State of Rajasthan and Ors. as the lead petition for the purposes of this adjudication.

(2.) It is, however, considered apposite to clarify at the outset that while there may exist factual variances among the individual petitions constituting the present batch, such discrepancies are confined solely to the narrative factual matrices peculiar to each case. They do not impinge upon or detract from the common questions of law which fall for consideration before this Court. Accordingly, the judgment rendered herein shall apply to all the writ petitions connected and heard together with the lead matter, on a mutatis mutandis basis, subject to necessary adaptation to the individual factual contexts where required.

(3.) Before proceeding to examine the present petitions on their merits, it is imperative to first delineate the foundational facts and the core issues arising therein. A precise appreciation of the factual matrix and procedural background is essential to contextualize the grievances of the petitioners and the legal questions that fall for adjudication. The salient aspects of the petitions are, therefore, summarized as under: FACTUAL NARRATIVE: