B.J.SHETHNA, J. - (1.) BY way of this petition, the petitioner has prayed that the respondent No. 2 -Rajasthan Public Service Commission (RPSC) be directed to consider the candidature of the petitioner in pursuance of the advertisement at Annex. 7 and if he is found suitable, then he may be given appointment as Lecturer in Hindi.
(2.) THE petitioner is M.A. in Hindi. He has qualified National Eligibility Test (NET) in 1996 held by the University Grants Commissioner (UGC). Thus, according to him, he was eligible for being considered for appointment on the post of Lecturer. The petitioner belongs to Scheduled Caste. In pursuance of the advertisement at Annex. 7, he applied for the post of Lecturer but he was told by a letter dated 30.6.1998 (Annex. 8) by RPSC that he is not qualified for the post of Lecturer as he was not having Second Division in B.A. which is must as per the advertisement (Annex. 7) itself. He, therefore, filed this petition. Learned counsel Mr. Mehta submitted that while issuing notice on the main petition to the other side, the learned Single Judge on a stay petition passed an interim order on 14.8.1998 and directed the respondents to provisionally allow him to appear in the interview/written test which may be held by the RPSC in pursuance to the advertisement at Annex. 7. However, the result of the written test/interview was not ordered to be declared without permission of this Court. He, therefore, submitted that under the interim orders of the Court, the petitioner was interviewed by the RPSC, therefore, his result may now be declared. This was vehemently objected by learned counsel Mr. Singhvi for the State and Mr. Vaishnav for the RPSC.
(3.) THE question regarding issuing direction to the respondents of declaring the result of the petitioner would arise only if the petitioner succeeds in this petition otherwise not.;