JUDGEMENT
ARUN BHANSALI ,J. -
(1.)These writ petitions have been filed by the petitioners seeking to question the validity of provision made in order dated 23/6/2019 (Annex.2), whereby, reservation to Economically Backward Section ('EWS') has been provided in the ongoing recruitments. Further the consequential reduction in the number of post earmarked for unreserved category candidates has also been questioned and a direction has been sought to declare the result and make appointments on the post of Lecturer (School Education) in accordance with the posts earmarked for unreserved category vide advertisement dated 13/4/2018 (Annex.1).
(2.)An advertisement dated 13/4/2018 was issued by the Rajasthan Public Service Commission ('RPSC') inviting applications for appointment on the post of Lecturer (School Education). The advertisement provided for reservation to candidates belonging to SC, ST, O.B.C, S.B.C and P.H. The mode of selection was through competitive examination and the last date for filing the application was 16/6/2018.
(3.)While the recruitment was in progress, an order dated 23/6/2019 (Annex.2) came to be issued by the State indicating that the State Government by its Notification dated 13/2/2019 had provided for 5% reservation for Most Backward Category ('MBC') and by Notification dated 19/2/2019 had provided for 10% reservation for EWS and indicated the procedure to be adopted for ongoing recruitments. It was inter alia provided that for the recruitment where examination have not been held at any stage, the benefit of reservation in terms of Notifications dated 13/2/2019 to 19/2/2019 shall be provided. It was further provided that advertised posts shall be re-categorized and the recruiting agency shall issue an amended notification and further indicated the procedure to be adopted.
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