Amitava Roy, C.J. - (1.) HEARD Ms. Reetika Chauhan in person. For the order proposed to be passed, it is not considered necessary to issue formal notice.
(2.) THE petitioner has pleaded that she had responded to the advertisement dt. 22.07.2011 issued by the Rajasthan Public Service Commission, Ajmer (for short, hereafter referred to as 'the Commission') for recruitment to the Rajasthan Judicial Service. She offered her candidature, and was thereafter, permitted to participate in the preliminary as well as main written examinations. In the application, that she submitted seeking participation in the process, she did inter alia disclose her date of birth to be 24.06.1989. The Commission issued admit card to her and the petitioner was declared successively to have passed the preliminary and the main examinations. According to her therefore, as per the scheme of the selection process, she was entitled to be called for the interview. The respondent -Commission however, by its letter dt. 28.06.2013, informed her that she had been declared provisionally successful to appear for Personality & Viva -voce Test on 07.08.2013 at 1:30 p.m. Subsequent thereto, by its letter dt. 17.07.2013, the Commission however, informed the petitioner that during the scrutiny of her application form and the documents submitted by her, she has been adjudged to be ineligible to appear in the interview, since she had completed 22 years 6 months & 7 days only as on 01.01.2012. In this factual backdrop, the petitioner is before this Court seeking redress. The petitioner has argued that though in terms of the advertisement initiating the selection process, a candidate to be eligible to participate in it, was to be of the age of 23 years and above as on 01.01.2012, but within 35 years, she having been permitted to take the preliminary and main examinations, presumably on thorough scrutiny of her testimonials, the respondent -Commission is now debarred in law in adjudging her to be ineligible to appear in Personality & Viva -voce Test. She has urged further that as the respondent -Commission did consciously permit her to participate albeit provisionally in the Personality & Viva -voce Test on 07.08.2013, as indicated by its letter dt. 28.06.2013, it is estopped from denying her the said opportunity, without any justification whatsoever, and thus, an appropriate writ and/or direction or order ought to be issued to remedy her grievance.
(3.) IN terms of the Rajasthan Judicial Service Rules, 2010 (as amended upto 2012) (for short, hereinafter referred to as 'the Rules'), the process of recruitment to the Rajasthan Judicial Service, as involved herein, has two broad segments, namely, written examination followed by interview of the successful candidates. Both these processes of evaluation of the candidates constitute the selection process as a whole and cannot be segregated. The process of selection thus, gets completed only after the interview is conducted and the candidates are selected on the basis of their overall performance for recruitment.;