NARESH KUMAR RAJPUT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS batch of writ petitions involve identical questions of facts and law and as such, they may be disposed of jointly by a common judgment.

(2.) THE principal controversy involved in the petitions relates to interpretation of Notification dated. 11th August. 1995. made by the Governor of Rajasthan in exercise of power under Article 309 of the Constitution of India making amendment in Rule -4 and Rule 11 of the Rajasthan Slate and Subordinate Services (Direct Recruitment by a Combined Competitive Examinations) Rules. 1962 (hereinafter to be referred to as 'the Rules of 1962'), particularly new proviso inserted providing one more chance to a candidate.

(3.) THE proviso to Rule 1 (1) was inserted vide Notification No. F (a) DOP/A -II -91 dated, 15.5.1993. The object of adding this proviso was to give one more chance to a candidate who had already availed four chances before the change in syllabus and scheme of the examination on. 3rd February 1993. In other words, a candidate, who had availed all the four changes was given one more chance to appear in the examination according to the new syllabus and scheme of the examination changed by Notification dated, 3rd February. 1993.