PANKAJ VASITA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner herein, an aspirant to become a Safai Karamchari, inter alia, seeks issuance of an appropriate writ, order, and/or direction commanding the respondents to consider his candidature for appointment to the post of Safai Karamchari under the reserve category of Physically Disabled Person (Handicapped) with all consequential benefits as given to his counterparts pursuant to advertisement No.1/2018.

(2.) Relevant facts first. On 13/4/2018, the respondents issued Advertisement No. 1/2018 for the recruitment of Safai Karamcharis in 184 municipalities across Rajasthan. As per the advertisement, a bona fide resident of Rajasthan with one year of experience was eligible. Reservations were provided for SC, ST, OBC, PwD, women, widows, and divorced women. Selection was to be made through a lottery system under the Rajasthan Nagar Palika (Safai Karamchari Seva) Niyam, 2012.

(3.) Candid stand taken in the reply, which is contained in para 1 thereof, reads as under: