- (1.) WE have heard learned counsel appearing for the petitioner.
(2.) THE petitioner is serving as Teacher Grade III in the Sanskrit Department. He appeared in the preliminary examinations for Rajasthan Administrative Service, 2012, held by the Rajasthan Public Service Commission, and failed to qualify for the Mains Written Examination.
(3.) A writ petition was filed by the petitioner, being S.B.Civil Writ Petition No.724/2013, claiming discrimination, in not including him in 7% reservation on the available vacancies, to be reserved for various non -gazetted employees of the Government, Panchayat Samitis and Zila Parishads. Learned Single Judge, in his judgment dated 16.12.2013, relied on the reply filed by the respondents, in which it was stated that the petitioners are not covered by specific departmental Service Rules, holding them entitled to any further reservation of 12.5%, which is provided in the Rules of the Departments, namely, Cooperative, Excise, Food and Civil Supplies and Devasthan Subordinate Services, to claim benefit of reservations in appearing in the RAS Examinations, as departmental candidates. Learned Single Judge however, permitted the writ petitioners to withdraw the writ petition, with liberty to make representation to the Rajasthan Public Service Commission, to be decided within three weeks, on making the representation.;