RAVINDRA KUMAR MEERWAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Counsel for the petitioner submits that the Rajasthan Public Service Commission (hereinafter referred to as 'RPSC') has issued the advertisement on 12.01.2015 wherein certain backlog vacancies of SC/ST were shown. Counsel further submits that again vide corrigendum dated 04.03.2016 the backlog vacancies of SC/ST were again shown. Counsel further submits that another specific corrigendum was also issued regarding the backlog vacancies of SC/ST, however, in the corrigendum issued on 01.09.2016, the back-log vacancies in different subjects relating to SC/ST category were not shown by the RPSC. Aggrieved by such action of the respondent the petitioner has filed the present writ petition.

(2.) Counsel further submits that non-disclosure of the backlog vacancies relating to SC/ST category by the respondents is arbitrary in nature and no reasons whatsoever has been assigned by the respondents while doing so and thus the corrigendum dated 01.09.2016 deserves to be quashed and set aside.

(3.) Heard counsel for the petitioner and perused the record.