- (1.) Heard Mr.S.N.Kumawat, learned Additional Advocate General for the appellants and Mr.M.M.Mehrishi, learned counsel for the respondents.
(2.) The instant appeal presents a challenge to the judgment and order dated 4.7.2012 passed in S.B.Civil Writ Petition No.14854/2011, thereby interfering with the order dated 13.4.2011 of the Rajasthan Public Service Commission, Ajmer (for short, hereafter referred to as 'the Commission') adjuding the respondent/writ petitioner to be ineligible as a candidate for the post of Motor Vehicle Sub Inspector for lacking in post academic working experience, as prescribed by the Rajasthan Transport Subordinate Service Rules, 1963 (for short, hereafter referred as 'the Rules') as on 6.9.2008, the last date of receipt of applications in terms of the related advertisement. By order dated 7.9.2012 passed in S.B.Civil Review Petition No.169/2012, the appellants herein were directed to ensure compliance of the said decision within a period of six weeks from the date of production of the certified copy of that order.
(3.) The pleaded facts in brief, being unavoidable, have to be outlined at the threshold. The Commission had issued a notification dated 26.7.2008 for holding competitive examination for direct recruitment to 66 posts of Motor Vehicle Sub Inspector stipulating 6.9.2008 to be the last date of receipt of applications from the aspiring candidates. The advertisement disclosed the educational qualification prescribed by the Rules as well as the working experience of at least one year in a reputed automobile workshop, which undertakes repairs of both light motor vehicle, heavy goods vehicles and heavy passenger motor vehicles fitted with petrol and diesel engines. A driving licence to drive motor cycle, heavy goods vehicles and heavy passenger vehicles, was also insisted upon. As admitted by the respondent/writ petitioner, the conditions of eligibility were mandated by the Rules.;