UMESH CHAND Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) AN advertisement dated 03.10.1994 was issued by Rajasthan Public Service Commission for the posts of Assistant Engineers (Civil/Mechanical/Electrical) for three departments namely; P.W.D., P.H.E.D. and Irrigation, under the provisions of Rajasthan State Engineering Service (Direct Recruitment by Combined Competitive Examination) Rules, 1991 (hereinafter to be referred as the 'Rules of 1991'). In the said advertisement 65 posts were notified for Assistant Engineer (Civil) in Public Works Department. The last date for submission of application forms was 23/11/1994 which was extended upto 17/01/1995. The written examination was held from 27/6/1995 to 29/6/1995.

(2.) THE appellant being eligible for the post, also applied in pursuance to the advertisement issued by the Commission and was allowed to appear in the written Examination. The result of the written Examination was declared on 23/12/1995 and successful candidates were called for interview which were held from 25/3/1996 to 9/4/1996. The name of appellant did not find place in the list of successful candidates.

(3.) THE appellants filed a writ petition before this Court on 07/06/1996 praying therein that selections made by the Commission against additional 40 posts may be declared illegal and the same may be quashed and set aside. Further, holders of these 40 additional posts in pursuance of the selection made by the Commission may be declared usurper and the respondents be directed to make fresh recruitment against these 40 posts as per Rules.