- (1.) Since common controversy being involved in a bunch of instant petitions, hence are heard together at joint request and decided by this order.
(2.) Basic question raised by petitioners for determination by this Court is as to whether such applicants having not submitted their applications pursuant to advertisement issued by Rajasthan Public Service Commission ("RPSC") and regardless to their eligibility but on being participated in a combined competitive examination held for the posts of Physical Training Instructor ("PTI") Gr.II (Code-35) & Gr.III (Code-36), can be selected and be recommended by PSC for appointment under the Rajasthan Educational Subordinate Service Rules, 1971 ("Rules, 1971").
(3.) Advertisement dt.03/09/2008 (Ann.1- CWP-15289/2010) was issued by the RPSC for holding process of selection for the posts of PTI Gr.II & Gr.III under the Scheme of Rules, 1971. Under advertisement (supra), posts of PTI Gr.II & Gr.III were separately identified and a special Note was appended thereto that applicants in OMR form have to specifically mention in regard to their participation either for PTI Gr.II (Code-35) or PTI Gr.III (Code-36) or both separately. While submitting OMR Form. Since there being different qualification prescribed for PTI Gr.II & Gr.III, one might have fulfilled requisite qualification for both the posts, and may like to appear in combined competitive examination for both the posts.;