- (1.) The present appeal has been preferred against the order dated 16.4.2014.
(2.) An application under Section 5 of the Limitation Act seeking condonation of delay of 44 days in filing the appeal has been preferred. The delay in filing the appeal is condoned and the matter is being disposed of finally on merits.
(3.) The respondent filed a writ petition claiming that he was working as Class IV Employee in the department of Revenue since 27.11.1995. Vide a Notification/Advertisement dated 11.7.2008, the Rajasthan Public Service Commission invited applications from eligible candidates for the selection of candidates for admission to Patwar School. As per rule 273 under Chapter III of the Rajasthan Land Revenue(Land Records) Rules, 1957 (for short 'the Rules of 1957'), selections of candidates for admission to Patwar School was laid down. As per the Rules, 10% quota was fixed for Class IV Employees. The petitioner challenged the said Advertisement/ Notification on the ground that it did not provide 10% quota to be reserved for seats for Class IV Employees working in the department who should be considered for being sent to Patwar School. The petitioner sought to question impugned Notification/Advertisement dated 11.7.2008 and also sought a a direction that respondents should comply strictly with the provisions of rule 273 of the Rules of 1957 and notify reserved seats for Class IV Employees in the department .;