KESHOTE, J. - (1.) THE petitioners by this petition are praying for quashing and setting aside of the seniority list prepared on 19. 3. 97 in the cadre of Principals Sr. Sec. Schools.
(2.) THIS petition has been filed by the petitioners in the Court on 29. 8. 97. The writ petition was admitted ex parte which is clear from the order dated 19. 9. 97. Though nobody is present on behalf of the respondents but I find that they filed preliminary objection and reply to the writ petition on 16. 7. 2001. A copy of this preliminary objection cum reply has been given to the learned counsel for the petitioner on that very day. The petitioners have not filed their rejoinder to the preliminary objection cum reply of the writ petition. The learned counsel for the petitioners does not dispute that it is a service matter and against this impugned order right of appeal is available to the petitioners under these Rajasthan Civil Services Appellate Tribunal Act, 1976. However, it is submitted that as this petition has been admitted, the petitioners may not be relegated to the alternate remedy at this stage. The learned counsel for the petitioners on being put by the Court fairly conceded that the petition is admitted ex parte. In this case the respondents have right to raise preliminary objection re-maintainability of this petition. Otherwise also merely because the writ petition has been admitted it is not a law that in all the case this court cannot relegate the petitioners to alternative remedy available.
(3.) THE petitioners have made an incorrect statement of fact in para No. 21 of the writ petition. THE statement of fact made by the petitioners in this para are contrary to the provisions of the Rajasthan Civil Services Appellate Tribunal Act, 1976. THE petitioners are not lay man. THE contents of para No. 21 are affirmed and verified to be true and correct on the basis of personal knowledge by the deponent. This affirmation and verification made of para No. 21 is not correct. It is no doubt true there is no statutory bar on entertaining direct writ petition by the Court under Article 226 of the Constitution in a case where the litigants has alternative remedy of appeal, revision, review etc. It is a self imposed restriction. But, direct writ petition can only be entertained by the Court in the matter where against the impugned order the litigants have efficacious alternative remedy available of appeal or revision in exceptional cases. THE litigant who directly files a petitioner in a service matter where statutory right of appeal is available, has to make out a exceptional case. Only in case, where Court is satisfied on the basis of the material produced by the litigant on the record that it is exceptional case it may entertain direct writ petition and not as a rule as what it is contended and claimed by the petitioners. THE petitioner have not made out any case of exceptional nature where this court may permit them to avail this extraordinary remedy in the case where statutory right of appeal is available against the impugned order. Infact it is to be stated in the petition. But on the other hand the petitioners have made a wrong statement of fact that they have not alternative remedy in the matter. The learned counsel for the petitioners contended that in case the petitioners now file an appeal before the tribunal than same is likely to be dismissed on the ground of limitation. Though this apprehension may not be without merits and substance. But the Court in a case where the litigant has filed writ petition within the period of limitation prescribed for filing of the appeal before the tribunal in the service matter against the impugned order may direct the tribunal to decide the same merits. This writ petition has been filed by the petitioners after expiry of the period of the limitation prescribed for filing of the appeal before the tribunal. The learned counsel for the petitioners admits that this petition is filed after expire of the period of limitation prescribed for filing appeal before the tribunal. The delay in filing of the appeal now before tribunal may be in three parts. Firstly the delay made till day of the filing of the writ petition. Second from the date of filing of the petition to the date of the decision of the writ petition. Thirdly from the date of decision in the writ petition to the date of filing of the appeal before the tribunal. So far as the "first part of the delay is concerned for condonation therefore discretion lies with the tribunal to consider the matter accordingly. For this, second part of delay is concerned, may not be in all the cases, the court may direct the tribunal not to dismiss the appeal if filed for this delay in filling thereof before it. Re third part is concerned the Court may direct the Tribunal not to dismiss the appeal for this delay in case the same is filed within time given by the Court for the filing thereof before it. So far as to the second preliminary objection regarding non- joinder of the necessary party is concerned, the respondents are free to raise it before the tribunal if the appeal is admitted. ;