ASIF ALI KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking a direction to the respondents to change the category of the petitioner from General to OBC (Non-Creamy layer) for further recruitment process for the post of Clerk Gr.II/Junior Assistant.

(2.) It is inter alia indicated in the writ petition that the petitioner belongs to OBC (Non-Creamy layer) category. Pursuant to the advertisement dated 16.4.2018 (Annex.2), the petitioner filled online application on 1.6.2018, wherein, on account of alleged mistake committed by the E-Mitra Franchisee instead of indicating his category as OBC (Non-Creamy layer), the same was indicated as General. The petitioner participated in the written examination and by the result dated 7.3.2019 (Annex.5), the roll number of the petitioner has been indicated in the list of successful candidates, who would now participate in the type test. At this stage, the petitioner became aware of the fact that instead of OBC (Non-Creamy layer), his category has wrongly been indicated as General. Based on the said submissions, it is prayed in the writ petition that the petitioner may be permitted to change his category.

(3.) Learned counsel for the petitioner made submissions that the category indicated at the time of filling up the online application form by mistake, the petitioner has not taken any advantage of the said mistake and that once the mistake has come to light, the petitioner may be permitted to change the category as so far the type test is to be held and the final result has so far not been declared so as to harm any other candidate.