PRADEEP KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These writ petitions have been filed by the petitioners aggrieved against the inaction of the respondents pursuant to the advertisement dtd. 12/4/2018 (Annex.1) issued by the respondents for recruitment on the post of Safai Karamchari.

(2.) It is inter alia indicated in the writ petition that despite drawing the names of the petitioners in the draw of lots (lottery) held by the respondents, the petitioners have not been accorded appointment for no apparent reason.

(3.) Notices of the petitions were issued. Pursuant thereto, a detailed reply has been filed by the respondents inter alia indicating that there were several complaints / objections regarding the candidature of various petitioners and based on the same, a Committee was appointed, which has examined the candidature of each selected candidate and has come up with the status, wherein, those candidates who are eligible and have fulfilled all the requirements, have been accorded appointment, those candidates who were ineligible, their candidature have been cancelled and those candidates whose forms have deficiencies, they have been granted opportunity to do the needful for removing the deficiencies and, therefore, the grievance as raised in the writ petitions has been taken care of.