BHANWAR LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This intra court appeal is directed against order dtd. 22/1/19, whereby the writ petition preferred by the appellants seeking directions to the respondents to admit/invite the candidates to the extent of 15 times of the total number of vacancies reserved for Non Gazetted Employees ('NGE') for recruitment to the post of Rajasthan State and Subordinate Service pursuant to Joint Competitive Examination 2018 conducted vide advertisement dtd. 2/4/18, stands dismissed.

(2.) The appeal preferred reported to be barred by limitation for 40 days, is accompanied by an application for condonation of delay. The reason assigned for delay in filing the appeal is that the appellants being government servants were busy in business of general elections and therefore, could not instruct their counsel to file the appeal immediately, which is not plausible and acceptable. However, in the interest of justice, we have examined the matter on merits as well.

(3.) Precisely, the case set out by the appellants before the learned Single Judge was that pursuant to the examination conducted while the cut off marks for all categories have been indicated, regarding the NGE category, the cut off has not been indicated rather, it is indicated that 'already available in their respective category'. The grievance of the appellants is that when the category wise cut off have been declared for all the categories, there was no reason not to declare cut off for NGE category separately.