VINOD KUMAR GUPTA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have challenged the Department of Personnel (DOP) Circular dtd. 26/4/2018 insofar as it obstructs their appointment as Live Stock Assistants (hereafter 'the LSAs') under the Rajasthan Animal Husbandry Subordinate Service Rules, 1977 (hereafter 'the Rules of 1977') despite their being in the waiting list and vacancies being available on the post advertised on 28/6/2016 and 22/7/2016 for the TSP and non TSP areas respectively.

(2.) The case of the petitioners is that pursuant to the advertisements in issue, they applied and were admitted to written examination conducted on 21/8/2016 by the Rajasthan Staff Selection Board (hereafter 'the Board') on behalf of the State Government. The result of the said examination was declared on 8/10/2016 and revised on 8/6/2017 on account of quashing of the Special Backward Class (hereafter 'the SBC') reservation by the Division Bench of this Court vide its judgment dtd. 9/7/2016 in the case of Cap. Gurvinder Singh and Ors. Versus State of Rajasthan and Ors. - D.B. Civil Writ Petition No. 1645/2016. The revised result was provisional in nature subject to document verification of selected candidates as to their eligibility for the post in issue. Documents verification was then done and appointment orders of those in the main select list issued by the appointing authority in a truncated manner beginning 6/8/2017 and thereafter on 12/8/2017, 11/9/2017, 3/10/2017, 18/12/2017, 23/1/2018, 2/4/2018, 7/5/2018 and 5/7/2018.

(3.) The reserve list was then also issued on 5/7/2018 under the proviso to Rule 20 of the Rules of 1977.