POOJA CHANCHAWAT D/O SH. PRAMOD RAI CHANCHAWAT Vs. THE SECRETARY RAJASTHAN PUBLIC SERVICE COMMISSION AJMER

JUDGEMENT

(1.) The prayer in the present petition is to allow the petitioners to appear in the competitive examination with regard to selection of Junior Accountants/Tehsil Revenue Accountants scheduled to be held by the RPSC dated 02.08.2015 after issued them the admission card.

(2.) The petitioners who are brother and sister submitted their online application form for recruitment to the post of Junior Accountants/Tehsil Revenue Accountants in pursuance to the advertisement dated 18.09.2003. However, they were not issued admission card and immediately on coming to know that the admission card had not been issued, the petitioners filed their representation on 17.06.2015 to issue them admit card. When the respondent refused to issue the admit card, the petitioners were forced to file the present writ petition.

(3.) While issuing notice on 20.07.2015, the Coordinate Bench of this Court had directed the respondent - RPSC to provisionally allow the petitioners to sit in the competitive examination scheduled to be conducted in pursuance to the advertisement for the post in question. Thereafter, on 24.11.2016, the respondent-RPSC was directed to produced the result of the petitioners who were provisionally allowed to sit in the competitive examination for the said post. On 28.11.2016, the result of the petitioners was produced before the Court and it came to light that the petitioners had obtained higher marks than the cut-off in their respective categories and accordingly, by an interim order of the same date, the respondents were directed to keep vacant one post each in the category of TSP General and TSP General Women for the petitioners.