RAJENDRA PRASAD MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the respondents under the directions of the Court has produced the answer-sheets of the petitioners in sealed cover, and the copies have been examined by the Court. This writ petition has been filed by the petitioners aggrieved against the rejection of their candidature for promotion to the post of Head Constable (General) vide Annex.- 3.

(2.) The petitioners have been serving as constable in the Rajasthan Armed Constabulary (RAC), Bikaner for different periods. The respondents issued vacancies for 50 posts of Head Constable, out of which, 7 posts were reserved for Scheduled Castes, 3 posts were reserved for Scheduled Tribes and rest 40 posts were meant for General and OBC category.

(3.) A list (Annex.-1) dated 08.03.2017 of the candidates eligible to appear for the written examination was issued containing the names of the petitioners. The petitioners appeared in the examination, result whereof was declared on 24.03.2017 and the successful candidates were permitted to appear in the Physical Test scheduled to be held on 11.04.2017. When the petitioners did not find their name in the list (Annex.-3) published by the respondents of the eligible candidates for Physical Test, they submitted representation through proper channel, however, when nothing was forthcoming on part of the respondents qua the grievance raised by the petitioners, the present writ petition was filed.