- (1.) WE have heard Shri Rakesh Kumar Soni, petitioner No. 2, Shri Bhomraj Nagar, petitioner No. 3, Shri Hansraj Nagar, petitioner No. 5, Shri Mukesh Kumar Sharma, petitioner No. 8, and Shri Dhanraj Sharma, petitioner No. 11, appearing in person. They also represent those petitioners who are not present.
(2.) SHRI Rakesh Kumar Pareek, Additional District Education Officer(Legal) appears for the respondents. By this writ petition, the petitioners seeking employment as Physical Training Instructor(Grade -III), have challenged the selections held in the year 2003 on the ground that in the selections, preparation of merit list at district level should be set aside, and that the merit list should be prepared at State level by taking one and the same criteria for judging the merit of the candidates considering their proficiency in sports, scouting and/or NCC. They have further prayed that the respondents be directed to provide reservation to the OBC category candidates, in view of the reservation policy and the advertisement, and that Section B of the Schedule appended to the Rajasthan Educational Subordinate Service Rules, 1971 (for short, 'the Rules of 1971'), be declared to be arbitrary and unconstitutional.
(3.) IT is submitted that the selections made district -wise had deprived the fair chances of selection of the petitioners. Some of the candidates were selected in more than one district. The criteria for selection was not uniformly adopted, and that the policy of reservation for OBC candidates was not followed.;