RAMAVTAR CHOUDHARY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) All these appeals have been preferred against the order dtd. 31/07/2018 passed by the learned Single Judge dismissing writ petitions of the appellants as well as the orders dtd. 04/09/2018 and 22/10/2018 whereby the respective review petitions were also dismissed.

(2.) The appellants had applied for appointment on the post of Patwari under the Patwari Direct Recruitment Exam-2015 conducted in terms of the advertisement dtd. 04/11/2015 and the corrigendum dtd. 30/11/2015. Vide corrigendum, the candidates were required to acquire the eligibility criteria before the date of preliminary examination. The candidature of the appellants was, therefore, rejected on the ground that they did not possess RS-CIT certificate on the date when they participated in the preliminary examination. The counsel for the appellants contended that the eligibility should have been considered on the date of conducting of the main written examination and not the date when the preliminary examination was held.

(3.) The learned Single Judge, relying on the judgment dtd. 01/11/2017 passed in a bunch of writ petitions which were decided by coordinate Bench with the lead case being SB Civil Writ Petition No. 11309/2017 (Shivdutt Singh Rathore v. State of Rajasthan and Ors.), rejected contention of the appellants and dismissed their writ petitions.