SUBHASH CHAND CHANWRIA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner questioning the conduct of selection process on the post of Safai Karamchari pursuant to list of selected candidates in general category (Annexures-4).

(2.) It is, inter alia, submitted by learned counsel for the petitioner that the respondents have drawn a lottery in terms of Rule 9 of the Rules in an illegal manner, wherein, they first drew lottery for the reserved category candidates and then for the general category candidates by including those who could not get selected against reserved category.

(3.) Another challenge laid is that while drawing lottery for the general category candidates, the respondents should not have included the reserved category candidates.