HANSHA YADAV Vs. RAJASTHAN PUBLIC SERVICE COMMISSION
LAWS(RAJ)-2020-6-401
HIGH COURT OF RAJASTHAN
Decided on June 30,2020

Hansha Yadav Appellant
VERSUS
RAJASTHAN PUBLIC SERVICE COMMISSION Respondents

JUDGEMENT

- (1.) The present writ petitions have been filed for seeking a direction to include the candidates of OBC amongst successful candidates in Preliminary Examination for Rajasthan Administrative & allied Services 2018 if they secured equivalent or more than 76.06 marks which is qualifying marks for the Open Category Candidates.
(2.) The petitioners have also prayed that RPSC be directed to declare the petitioners successful in Preliminary Examination against the posts/vacancies of General/Open Category by including the candidates of OBC who have secured more marks above Open Category for the purpose of Main Examination and result dated 23.10.2018 is also prayed to be revised.
(3.) This Court on 01.12.2018 passed a detailed interim order after hearing counsel for the parties and following interim directions were issued:- (i) "All reserved cateogry candidates who without taking benefit of any concession, except on payment of fees, are more meritorious than the last of the open category candidates in the RAS Preliminary Examination 2018 to participate in the main examination be conditionally allowed to participate in the said Main Examination subject to the outcome of the writ petitions. No equity would operate for the petitioners and other like them who write the main examination on the foundation of this interim direction. (ii) Result of Main Examination, 2018 for RAS and allied services, to be held on 23.12.2018 onwards, not be declared till further directions/permissions of this Court." ;


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