N.K.JAIN, J. - (1.) THIS special appeal Under Section 18 of the Rajasthan High Court Ordinance, 1949 is directed against the order dt. 2.12.1992 passed by learned Single Judge of this Court whereby he has allowed the writ petition filed by the petitioner -respondent No. 1.
(2.) THE facts of this case which are necessary to be noticed for the disposal of this special briefly stated are that the appellant Rajasthan Public Service Commission (hereinafter referred as the Commission) issued an advertisement for five posts of Public Relation Officer vide advertisement No. 5/90 -91 dt. 5.11.1990 (Ex. 2). The last date of submitting application form was fixed as 2.12.1990, The petitioner -respondent No. 1 applied for the post of P.R.O. and in the column of experience, he has stated that he had five years experience of working with the news -paper the Dainik Jaltey Deep and four years experience of working with the Rajasthan Sahityik Tremasik. After scrutiny, the non -petitioner appellant found that the petitioner -respondent did not possess the requisite experience of working with a news -paper of National or State level, which resulted into rejection of his candidature for want of requisite experience of five years and the same was communicated to him vide order Ex. 18 dt. 9.12.1991. The petitioner -respondent no. 1 filed a writ petition alleging inter -alia that the Dainik Jaltey Deep is widely circulated news -paper and if should be considered as a State or National level news -paper and prayed that Ex. 18 may be quashed. The non -petitioner -appellant in its return has stated that the Dainik Jaltey Deep and the Rajasthan Keshri have not been recognised by the State Government as a State or National level news -paper. The State on the basis of circulation has not recognised these papers which is evident from the communication dt. 19.5.88, and the petitioner has the experience of working with the news -paper Jaltey Deep, which does not fall within the category of State or National level news -paper. It was also stated that the petitioner -respondent having failed to fulfill the condition of requisite experience his candidature has been rightly rejected.
(3.) THE State also filed reply to the writ petition stating that both the papers with which the petitioner has working experience are registered news -papers of District level and not registered as news -papers of State level. It was also stated that working experience of the petitioner on honorary basis in a news -paper which is not recognised by the Government of Rajasthan as a State level or National level, does not fulfill the necessary requirement of qualification for the post of Public Relation Officer.;