SHIVANGI PATHAK Vs. RAJASTHAN PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) The petitioners, recent law graduates, are before this Court seeking the issuance of an appropriate writ or direction commanding the respondents to permit their participation in the selection process for the post of Assistant Prosecution Officer (APO), a recruitment exercise qua which is being conducted after a decade-long hiatus. Their online applications were provisionally accepted on the condition that they obtain their law degrees by the date of the preliminary examination, scheduled for 19.01. 2025. In the interim period between submitting their applications and the preliminary examination, the petitioners have successfully completed their law degrees. However, at the time of submitting their applications, they were still students awaiting their final law examinations.

(2.) Vide this common judgment, above detailed/numbered bunch of eight petitions are being decided together as similar facts and issues are involved therein. For the sake of brevity, facts and recitals are being taken from the earliest of the writ petition bearing number S.B. Civil Writ Petition No. 20295/2024.

(3.) Relevant facts, shorn of unnecessary details, for the purpose of adjudication of controversy herein are that on 7/3/2024 Rajasthan Public Service Commission (for short 'RPSC') issued an advertisement for 181 post of Assistant Prosecution Officer (for short 'APO'). Pursuant to the advertisement, the petitioner submitted her online application form on 18/3/2024. In the education qualification column, she indicated that her under graduation (LL.B.) result is awaited.