- (1.) In all the above writ petitions, common question of law is involved, therefore, all these petitions are decided by this common judgment. For the sake of discussion, facts narrated in S.B. Civil Writ Petition No.3506/2011 are taken into consideration.
(2.) In all the above writ petitions, the petitioners are claiming age relaxation for their admission to the Patwar Training School as well as for appointment on the posts of Patwari after completion of training. As per facts of the case, the posts of Patwari can be filled in in accordance with the procedure laid down in the Rajasthan Land Revenue (Land Records) Rules, 1957 (for short, to be called hereinafter as the Rules of 1957 ).
(3.) As per Rule 4 of the Rules of 1957, there is provision for appointment on the posts of Patwari and as per Rule 4 (b), persons who have obtained Patwar School certificate shall be eligible for appointment as Patwari, Additional Patwari and Assistant Office Qanungo; meaning thereby, for appointment on the post of Patwari, the Patwar School certificate is necessary.;