Gopal Krishan Vyas, J. - (1.) THE instant writ petition has been filed by the petitioner to quash the order dated 8th July, 2015 whereby the candidature of the petitioner was rejected to appear in the examination of District Judge Cadre in pursuance of advertisement dated 26.4.2015 and prayed that the respondents may kindly be directed to treat the petitioner eligible for appearing in the examination, which is going to be conducted by the respondents on 25.7.2015.
(2.) AS per facts of the case, an advertisement was issued by the Rajasthan High Court on 26.4.2015 whereby online applications were inviting from eligible candidates for recruitment on 44 posts in the District Judge Cadre in accordance with the Rajasthan Judicial Service Rules, 2010 (hereinafter referred to as the Rules of 2010). The contention of the petitioner is that he being eligible applied for the post and submitted the required documents alongwith the application form. It is pleaded in the writ petition that the District Judge, Churu issued character, experience and fitness certificate in favour of petitioner on 18.5.2015 and certified that petitioner is having experience of practice from 1999 to 15th Nov., 2014. The said certificate was annexed by him with the online application form.
(3.) AS per facts before issuance of advertisement dated 26.4.2015 the petitioner joined on the post of Chief Law Assistant on 18.11.2014 in the Western Railway and railway authorities issued no objection certificate in favour of the petitioner to appear in the aforesaid examination.;