S.S. MINA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The respondents may kindly be directed to ensure the compliance of notification dated 11.9.2011 by which 12% quota of ST Category is required to be filed amongst ST Category candidates and as per letter dated 23.10.2012 which provides for rule of replacement and accordingly the respondents may be directed to consider the candidature of the petitioner for promotion to the post of Dy. Chief Engineer and for further promotion accordingly.

(2.) The respondents may also be directed to adhere to the note dated 7.9.2014.

(3.) The impugned order Nos.338, 354, 361 and 367 dated 15.10.2012 may kindly be quashed and set aside to the extent the promotion is made to the post of ST Category by the General Category Candidates/ other than ST Category Candidates and accordingly the respondents may be directed to consider candidature of the petitioner for DPC on the post of Superintendent Engineer against the vacancies of 2003-2004 or at least in the year 2006-07 and accordingly further consequential orders may also be ordered to be passed by way of undertaking the exercise of review of the Review DPC in the interest of justice.