DEVENDRA SINGH SHAKTAWAT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These writ petitions have been filed by the petitioners seeking grant/extension of benefit of gazette notification dtd. 19/5/2018 (Annex.4) by adding reservation for TSP Area candidates in the Recruitment - 2013 for the post of L.D.C. and consequential relief that the applications made by the petitioners be treated as applications for appointment in TSP area and accord them appointment, if they fall in merit.

(2.) It is inter alia claimed in the writ petitions that an advertisement for recruitment on the post of L.D.C. was issued by the respondents in the year 2013. The petitioners submitted their online application forms. It is claimed that the recruitment process is still in progress and in the meanwhile, a notification dtd. 19/5/2018 (Annex.4) has been issued, wherein, the residential area of the petitioners has been declared as TSP Area and petitioners obtained certificates in this regard and approached the respondents seeking change of their category from Non-TSP to TSP, however, the prayer made by the petitioners in this regard has been declined.

(3.) It is submitted by learned counsel for the petitioners that once the area of the petitioners has been included in TSP area and the recruitment process is still in progress, the action of the respondents in not permitting the petitioners to change their category from Non-TSP to TSP area is not justified inasmuch as at the time of filing of the applications, the petitioners could not have claimed their status as TSP candidates, however, once the said status is now available to the petitioners, there is no reason for the respondents to deny the said benefit and, therefore, the respondents be directed to permit change of category.