AJEET SINGH Vs. RAJASTHAN HIGH COURT JODHPUR

JUDGEMENT

(1.) Both the petitioners belong to Bharatpur district and they had applied for the post of LDC in response to the advertisement dated 18.02.2017 issued by the Rajasthan High Court, Jodhpur for making selection on the post of Lower Divisional Clerk. The grievance of the petitioners is common and as such, the present petitions are decided by this common order.

(2.) Both the petitioners have sought a direction from this Court to include their name in OBC category in place of General category as per notification dated 23.08.2017 for the post of LDC. The petitioners have prayed that since they have got more cut off marks than OBC category candidate, therefore, they should be declared successful in the written examination and they should be further permitted to participate in the next step of selection process of appearing in typing test and interview.

(3.) The brief facts of the case are that an advertisement dated 18.02.2017 was issued by the Registrar (Examination), Rajasthan High Court, Jodhpur where online applications were invited for the post of Lower Divisional Clerk in different district-judgeship and District Legal Services Authority. The advertisement contained several conditions for the candidates and in respect of candidates belonging to Bharatpur and Dholpur districts, it was specifically mentioned that persons of Jat community of Bharatpur and Dholpur districts were advised to apply in General category as per the decision rendered in the case of Ratan Lal Bagri and Ors. Vs. State of Rajasthan and Ors. (D.B.CivilWrit Petition No.6046/1999), decided on 10.08.2015. The relevant clause of the advertisement is reproduced as hereunder:-