PARIHAR, J. - (1.) COFFERS are being dug to find life in the coffins, the final nails on which had already been put by the Supreme Court long back.
(2.) PETITIONERS are seeking appointment on the post of Lower Division Clerk in pursuance to the selections made by the Rajasthan Public Service Commission vide advertisement issued way back in the year 1986. The whole controversy has been concluded by the Supreme Court by issuing necessary directions. The presence writ petition has been filed after more than 16 years, mainly on the ground that since the persons, who had been given appointment might not have joined, the petitioners should be given appointment in their place from the select list prepared for the year 1986. The contention as raised by the Petitioner in the present writ petition is wholly misconceived and itself will be violative of Articles 14 and 16 of the Constitution of India if any such directions are issued by this Court after more than a decade of the completion of the whole selections process. Even otherwise, the life of select list as also the reserve list is only six months as per provisions of the Rajasthan Subordinate Offices Ministerial Staff Rules 1957 under which the present selections have been made and the period been over long back. The court cannot shut its eyes on such frivolous and misconceived pleas and the writ petition is liable to be dismissed with an exemplary cost. However, looking to the circumstances of the petitioner who seems to have made to believe unbelievable, I refrain to do so. The writ petition is dismissed accordingly as having no merit. .;