SIKANDAR YADAV Vs. RPSC

JUDGEMENT

(1.) THIS bunch of writ petitions has been filed by the petitioners, raising grievance regarding non -extension of the benefit of reservation in favour of ex -servicemen.

(2.) IT is contended by the learned Counsel for the petitioners that after holding preliminary examination for Rajasthan State and Subordinate Services, the respondents should declare result separately for ex -servicemen which then should be fifteen times to the vacancies notified for the ex -servicemen. It is further prayed that the compliance of Rule 20(1) of the Rules of 1999 may also be made by the respondents.

(3.) LEARNED Counsel appearing for the respondents, on the other hand, submits that the result of the preliminary examination has been declared, keeping in mind the Rules of 1999 and there category denote only open category, Scheduled Castes, Scheduled Tribes and OBC, thus requirement of declaring result to the extent of 15 times applies to those category only and, in that case, the action of the RPSC cannot be faulted only for the reasons that ex -servicemen could not come up to the extent of cut off marks fixed for each four categories, more so, when Commission is having authority to decide the minimum marks for determining the merit for consideration of the candidature of the candidates for final examination.