Narendra Kumar Jain, J. - (1.) DEFECTS are overruled. Heard learned counsel for the petitioner on admission of the writ petition.
(2.) PETITIONER has preferred this writ petition with a prayer that an appropriate writ, order or direction be issued to respondents to give appointment to the petitioner before making recruitment in pursuance of notification dated 17th December, 2011. Submission of learned counsel for petitioner is that a notification / advertisement was issued on 29th July, 2008 by respondent No.2 inviting applications for the post of Junior Judicial Assistant in Rajasthan High Court and according to that notification, five seats were reserved for General Women Candidates. He submitted that petitioner's name finds place at S.No.7 in the category of General Women Candidates. Since six appointments were given, meaning thereby, one appointment has been given exceeding the quota of General Women Candidates, therefore, petitioner should also be appointed from the same merit list on the post of Junior Judicial Assistant. He submitted that respondent No.2 has now issued fresh notification dated 17th December, 2011, whereas petitioner should have been appointed in pursuance of earlier notification of 2008, therefore, respondents be directed to appoint the petitioner on the post of Junior Judicial Assistant before making any recruitment in pursuance of new notification dated 17th December, 2011.
(3.) ADMITTEDLY , even as per submission of learned counsel for petitioner, the name of petitioner was not falling within five General Women Candidates. No less meritorious candidate to the petitioner has been appointed. The petitioner has not pleaded as to whether any reserve/waiting list was prepared and the same was in existence till the issuance of new advertisement vide notification dated 17th December, 2011. The appointments of selected candidates in pursuance of earlier advertisement were made way back on 1st June, 2011. In these circumstances, we find that no legal right of petitioner has been violated in any manner whatsoever. We do not find any merit in this writ petition and the same is, accordingly, dismissed in limine. Stay application is also dismissed.;