SHOBHA MUTHA Vs. STATE OF RAJASTHAN & OTHERS

JUDGEMENT

(1.) The prayer in the present petition is to appoint the petitioner on the post of Lecturer in Commerce subject in pursuance of the advertisement dated 2.8.2013 and corrigendum dated 24.09.2013.

(2.) The facts in short are that respondent No.2 RPSC issued an advertisement dated 2.8.2013 whereby posts were advertised for appointment on the post of School Lecturer in various subjects. No specific date was fixed for the examination. It was stated in the said advertisement that the dates shall be declared at a later point of time. As per this advertisement dated 2.8.2013, the RPSC prescribed in the advertisement that the candidate should fulfil the eligibility criteria prior to the date of conducting of School Lecturer Competitive Examination, 2013. All the candidates who were yet to appear in the examination were allowed to participate in the examination subject to their acquiring the qualifications before the date of the said examination.

(3.) It is not disputed that in pursuance to her application, the petitioner was issued admit card. The petitioner was also allowed to appear in the said examination for first paper on 12.7.2014 as well as for the second paper on 27.9.2014. 26 posts were reserved for appointment under the widow category. The petitioner who belongs to the widow category had accordingly applied under the said category. RPSC offered appointment to a candidate of this category who was much lower in merit than the petitioner. A candidate who had got 99.42 marks was accorded appointment whereas the petitioner had secured 175 marks was not offered the appointment on the post under this category in spite of number of seats lying vacant. Accordingly, the petitioner was forced to file the present writ petition.