CHANDAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These writ petitions have been filed by the petitioners aggrieved against the disposal of the representation made by the petitioners pursuant to the order dtd. 21/6/2019 passed in SBCWP No. 8085/2019 : Gena Ram Choudhary v. State of Rajasthan and Ors. and other connected matters.

(2.) The plea raised by the petitioners in the representations was that though the petitioners belong to level-2, in the Shaladarpan, they were shown as level-1 and in the earlier counseling, they were not called and they have now been called, whereas the persons junior to the petitioners have been accorded better posting earlier and they have not been able to get appropriate posting.

(3.) While deciding the representations, the respondents came to the conclusion that when the petitioners filled up the Form No. 10 for the purpose of indication on the Shaladarpan, they themselves gave wrong information and continued to be indicated as level-1 and same was the petitioners' own mistake and they cannot take benefit of the same and, consequently, rejected the representation.