- (1.) THESE intra-court appeals have been taken on board today on the mention made by the learned Senior Advocate & Additional General Advocate Mr.G.R.Punia stating urgency, rather emergency, in view of the impending winter vacations and today being the last working day before the winter vacations; and in view of the interim orders passed by the learned Single Judge of this Court yesterday, i.e., 20.12.2012 in a batch of petitions involving similar and akin issues.
(2.) THE defect as pointed out by the office in SAW No.1029/2012 is taken note of and is ignored. It is submitted that the subject matter of the pending writ petitions has been the claim of age relaxation as made by the writ petitioners (the respondents herein) essentially on the ground of non-determination of the vacancies year-wise and not holding of the recruitments year-wise to the posts under the Rajasthan Police Subordinate Rules, 1989. It is submitted that the petitions leading to these appeals have been filed in respect of the process of recruitment under the Rajathan Police Subordinate Rules, 1989 as taken up under the advertisement dated 28.09.2012; and the petitioners have claimed the age relaxation. In the petitions, earlier the interim orders were passed by the learned Single Judge to the effect that the respondents were directed to take final decision with regard to the claim of the petitioners for relaxation in age and to produce the decision before the Court; and the writ petitioners were also permitted to submit the application forms for the posts sought to be applied for and it was directed that the application forms be not rejected solely on the ground of age. An order dated 02.11.2012 as passed in CWP No. 12005/2012 has been placed for perusal before us. The operative portion thereof could be taken note of as under:- "In the meanwhile, the respondent No. 1 is directed to take final decision with regard to claim of the petitioner for relaxation in age and produce the decision before this Court on the next date of hearing. The petitioner is also permitted to submit his application form and application form should not be rejected by the respondents solely on the ground of age till next date of hearing."
(3.) IT is pointed out that in other cases, interim directions of the similar nature have been issued. It is further pointed out that the decisions as taken by the present appellants in relation to the prayer of the writ petitioners for age relaxation were indeed produced before the writ Court and thereafter, a prayer was also made for urgent final hearing of the matter, particularly in view of the fact that the appellants have made all the arrangements for holding the written examination for the purpose of recruitment in question and more than 12 lac candidates have applied for and are likely to take part in the written examination.;