Dr. Vineet Kothari, J. - (1.) THE lawyers are observing strike which is contrary to various Supreme Court decisions. The case is listed in today's cause list at Serial No. 41 under the category 'final disposal at admission stage'. Names of Mr. V.K. Mathur and Mr. M.S. Godara, as counsel for the petitioner, is shown in the cause list.
(2.) HEARD the petitioner and the Officer -in -Charge (Section Officer, RPSC, Ajmer), who are present in person and perused the record. The present writ petition has been filed by the petitioner on 24.06.2009 seeking following relief(s): - "It is, therefore, most humbly and respectfully prayed that: - A) A writ, order or direction in the appropriate nature may kindly be issued in favour of the petitioner and the action of the respondents as well as of the Interview Board may be declared illegal and the merit list published by the respondent in regard to the Lecturer in Textile Design may also be quashed and set aside and respondents may be directed to declare the petitioner eligible for the post of Lecturer and accordingly appoint him. B) That any other order or direction which this Hon'ble Court deems fit and proper in the facts and circumstances of the case may kindly be passed in favour of the petitioner. C) That cost of the writ petition may kindly be passed in favour of the petitioner."
(3.) ACCORDING to the petitioner, he was more eligible candidate to be selected on the post of Lecturer, Textile Design in the selection process conducted by the respondent -Rajasthan Public Service Commission (RPSC) as compared to private respondent No. 3, namely, Ms. Anju Vyas, who was later on appointed on the recommendations of the respondent RPSC on the post of Lecturer in Textile Design.;