ARVIND SINGH CHARAN Vs. RAJASTHAN PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) All these petitions agitate a common question of law and therefore, are being disposed by this common judgment, where necessary facts of S.B. Civil Writ Petition No. 20542/2017- Asha Meena Versus RPSC will be adverted to.

(2.) The matter in issue pertains to appointments to the post of College Lecturer in different subjects under the Rajasthan Education Service (Collegiate Branch) Rules, 1986 (hereafter 'the Rules of 1986').

(3.) Vide advertisement dtd. 12/1/2015, the respondent RPSC invited applications for appointment to the post of College Lecturers in various subjects under the Rules of 1986. As per condition No. 2 of the advertisement aforesaid, the age of a candidate was required to be minimum 21 years as on 1/7/2015 and maximum 35 years as on the aforesaid date.