SAWAI SINGH Vs. STAT

JUDGEMENT

(1.) These writ petitions have been filed by the petitioners aggrieved against the final select list (Annex.4) for the post of constable pursuant to the advertisement dated 14/7/2013.

(2.) It is inter alia indicated in the writ petitions that various posts of constable district-wise were advertised vide advertisement dated 14/7/2013. The advertisement also provided for 30% horizontal reservation for women category-wise. After completing the selection process, a final select list for appointment (Annex.4) was issued, however, the petitioners did not find their names in the select list.

(3.) The challenge laid in the present writ petition is that 30% seats which were reserved for women category wise, as the women candidates of general category were not available, the respondents were not justified in filling up the said posts by women candidates belonging to other categories i.e. O.B.C. etc. and that in terms of the Rules the said posts meant for women in general category could only be filled up by males of general category and, therefore, the respondents were not justified in according appointments to women of other category. Reliance has been placed on amendment introduced by Rajasthan Various Service (Amendment) Rules, 2011 ('Rules, 2011').