SHALENDRA KUMAR YADAV Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The question involved in writ petitions is common and therefore, they are being disposed of conjointly.

(2.) The petitioners of the writ petitions enlisted in Group 'A' (Serial Nos.1 to 5) have approached this Court with the grievance that while issuing list of selected candidates, the respondent - Rajasthan Public Service Commission (hereinafter referred to as 'the Commission') has wrongly included those candidates, who have simply got themselves enrolled in the Final Year of the academic course, while the petitioners of writ petitions of Group 'B' (Serial Nos.6 to 16) have preferred the writ petitions under the apprehension or that the Commission would reject their candidature and in some cases challenging their non-inclusion in the select list notwithstanding the fact that they had cleared the Final Year Examination on the date of interview and they fulfill the eligibility criterion mentioned in the Advertisement.

(3.) The basic question, which requires determination is; as to whether a candidate, who has got himself enrolled in the Final Year of the Bachelor's Degree in Veterinary Science and Animal Husbandry (hereinafter referred to as 'B.V.Sc.') is eligible or he should necessarily have appeared or is appearing in the Final Year Examination of B.V.Sc. Course at the time of submitting application form. In other words, "what is the eligibility criterion for a candidate to apply for the recruitment to the post of Veterinary Officer"?