Ashok Parihar, J. - (1.) Since on similar set of facts almost same relief has been claimed in the above writ petitions, at the request of learned counsel for the parties, all the above petitions have been heard together and are being decided by this common order. As per requisition sent by the State Government, an advertisement dated 8.6.2001 was issued by the Rajasthan Public Service Commission for selection to the post of School Lecturer in various subjects. Subsequently, on receiving a fresh requisition, a corrigendum was issued by the Commission receiving a fresh requisition, a corrigendum was issued by the Commission on 23.1.2002 in which the vacancies were notified afresh showing the same as back-log vacancies in some of the subjects. As per corrigendum so issued, further applications were received. Interviews were held in the months of January and February, 2003 and, finally, a select list was sent to the State Government by the Commission on 13.7.2003. Consequently, appointments have also been made as per the select list sent by the Commission.
(2.) Petitioners are mainly aggrieved by the corrigendum issued by the Commission to the extent of making selections in some of the subjects only for back-log vacancies and have prayed that the selections should have been made as per the vacancies noticed in the original advertisement dated 8.6.2001.
(3.) It may be noted here that back-log vacancies were to be filled as per the Amendment made in the Constitution of India. Subsequently, another Notification was issued on 10.2.2002, by which, necessary amendments were made in the relevant rules to the extent that the vacancies of SC/ST shall be carried forward till all the vacancies are filled from the candidates of the same category and would not lapse with the time as provided under the relevant rules. A further clarification has been made by the State Government on 26.6.2004, a copy of which has also been placed on record of perusal of the Court. By the above Circular dated 26.6.2004 it has been made clear that the notification issued on 10. 10.2002 shall only be prospective. The vacancies occurring prior to 10.10.2002 shall be filled in as per the rules existed prior to issuing of the above notification.;