- (1.) The facts of the present cases are rather unusual; they not only require adjudication of petitioners' legal rights but also warrant invocation of equitable jurisdiction vested in this Court by virtue of its plenary powers under Article 226 of the Constitution of India.
(2.) As all the captioned writ petitions involve identical questions of facts and law, they are being disposed of by this common order. The small difference in the facts is noticed hereunder:- 3(a) SBCWP No.13173/2019 : Piyush Patidar & Ors. Vs. The State of Rajasthan & Ors.: (i) The petitioners herein applied for the post of constable advertised vide recruitment notification dated 16.07.2018 for recruitment in Mewar Bheel Core, Banswara. It is pertinent to note that this recruitment was meant only for candidates of TSP Area and there was 45% reservation for Scheduled Tribes and 5% for Scheduled Caste Candidates of Tribal Sub-Plan Area. (ii) The petitioners secured qualifying marks in the written test and cleared the physical efficiency test. Thereafter, they were subjected to medical test by the Medical Board of Doctors in Government Hospitals, constituted by the respondents. (iii) Petitioners were declared fit on all parameters and were offered appointments in Mewar Bheel Core vide order dated 26.12.2018. (iv) In total 486 candidates were recruited, out of which 2 did not join. Vide order dated 27.12.2018, 484 candidates were sent for training at BSF Training Centre, Udhampur, Jammu & Kashmir. Petitioners reported at B.S.F. Training Centre on 29.12.2018. 3(b) SBCWPs Nos.13461/2019 and 18047/2019: (i) The petitioners herein applied for the posts of constables advertised vide recruitment notification dated 25.05.2018 in 10th Battalion, R.A.C. (ii) The petitioners secured qualifying marks in the written test and cleared the physical efficiency test. Thereafter, they were subjected to medical test by the Medical Board of Doctors in Government Hospitals. (iii) The petitioners were declared fit on all parameters and were offered appointments vide order dated 27.09.2018 and they joined their services on 05.10.2018.
(3.) Xxx;