DEEP SINGH Vs. R S R T C
LAWS(RAJ)-2010-5-37
HIGH COURT OF RAJASTHAN
Decided on May 11,2010

DEEP SINGH Appellant
VERSUS
R.S.R.T.C. Respondents

JUDGEMENT

- (1.) By these petitions, the Petitioners, who applied for the post of Conductor against 472 vacancies notified by the Respondent Rajasthan State Road Transport Corporation (for short RSRTC) have approached this Court mainly raising the following two grievances with regard to conditions contained in the advertisement for the aforesaid vacancies; (i) that the maximum age prescribed in Clause (6) of the said advertisement No. 219/10 by which the applications were sought to be filed on or before 20.4.2010, as per cut off date 1.1.2010 should be 33 years with a relaxation of 5 years in the cases of SC/ST, Ex.-Military Servicemen and two years for other backward classes should be further relaxed for the Petitioners as no such selection was made for last 6 years & vacancies were not determined. The minimum age was also prescribed to be 18 years for the post of conductors and Artisan Gr. II and Gr. III. However, there is no dispute about the minimum age in these writ petition; (ii) the Petitioners have contended that the condition No. 2(iii) relating to eligibility criteria for the post of conductors & requiring them to necessarily have and possess the driving license to drive heavy motor vehicles is illegal.
(2.) The Petitioners have, therefore, prayed that the Respondent Corporation be directed to consider the candidature of the Petitioners for appointment on the post of conductors after giving them age relaxation and they may be treated within age limit and the Respondents be further directed to consider the candidature of Petitioners for appointment on the post of conductors after relaxing the condition of having driving license for heavy motor vehicles.
(3.) By ex-parte interim relief granted in these matters the coordinate bench of this Court directed the Respondents to accept the forms of Petitioners provisionally for the purpose of process of selection for the post of conductors. The Respondent Corporation has accordingly provisionally accepted the application forms of Petitioners, however, selection process is yet to commence and finalised.;


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