BHANWAR SINGH Vs. RAJASTHAN PUBLIC SERVICE COMMISSION, AJMER

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking a direction to the respondents to consider the category of the petitioner as Ex-serviceman and declare him qualified for main examination in the Rajasthan State and Subordinate Service Combined Exam, 2018.

(2.) The petitioner, who was serving with the Indian Army, was issued discharge order dtd. 5/8/2017 with his date of superannuation as 31/10/2018 (Annexure-1). Pursuant to the advertisement dtd. 2/4/2018 issued by RPSC, the petitioner applied online on 18/4/2018. It is claimed that when the petitioner tried to apply as Ex-serviceman, he was required to fill in his PPO number and as the petitioner's date of superannuation was 31/10/2018, the PPO number was not available and, therefore, the petitioner had to indicate 'No' in the application form in the column relating to Ex-serviceman, however, in the additional category he indicated his status as 'Reservist (Army Personnel)'.

(3.) The respondents issued the admit card to the petitioner (Annexure-7) indicating his status as general and not as Ex-serviceman. Thereafter, the petitioner approached the respondents seeking change in category vide Annexure-9 on 1/10/2018 claiming that he had sought change of category pursuant to advertisement dtd. 30/7/2018 (Annexure-8), however, could not deposit fee due to some system glitch, however his prayer was refused on 18/10/2018.