PAWAN KUMAR BENIWAL Vs. RAJASTHAN PUBLIC SERVICE COMMISSION, AJMER & ORS
LAWS(RAJ)-2012-12-171
HIGH COURT OF RAJASTHAN
Decided on December 04,2012

Pawan Kumar Beniwal Appellant
VERSUS
Rajasthan Public Service Commission, Ajmer And Ors Respondents

JUDGEMENT

- (1.) By the advertisement dated 17.2.2012, the Rajasthan Public Service Commission, Ajmer invited applications from eligible candidates to face process of selection for appointment on the post of Headmaster (Secondary Education) and other equivalent posts as per provisions of Rajasthan Education Service Rules, 1970. The petitioner, though, is a member of Other Backward Class (OBC), choose to face the process of selection aforesaid under the General Category. The result of the process of selection was declared on 18.11.2012. After declaration of the result, the petitioner submitted a representation to the Secretary, Rajasthan Public Service Commission that by error he failed to claim consideration against the vacancies reserved for OBCs, but being a member of Other Backward Class his candidature is required to be considered in2 that category. On receiving no response by the Rajasthan Public Service Commission this petition for writ is preferred.
(2.) It is submitted by learned counsel for the petitioner that the petitioner is a member of Other Backward Class, therefore, the Commission should have considered his candidature against the vacancies reserved for OBCs by permitting the petitioner to rectifying the error while submitting the application form.
(3.) I do not find any merit in the argument advanced. The petitioner if erred by not claiming reservation for OBC, then he should have pointed out this error immediately after submitting the application form but instead of doing so, he waited till declaration of the result. The Commission after declaration of the result now cannot be burdened with the process of reviewing the list by considering the candidature of the petitioner against the vacancies reserved for OBCs. The petition for writ, as such, is having no merit, hence dismissed.;


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