JUDGEMENT
Gopal Krishan Vyas, J. -
(1.) THE instant writ petition has been filed by the petitioner for seeking direction to the respondents to consider his case under the category of ex -servicemen for appointment to the post of Patwari in pursuance to advertisement dated 19.2.2013 (Annex. 3) and provide appointment on the post of Patwari with all consequential benefits.
(2.) AS per the facts of the case, after completing the tenure of service in Indian Army, the petitioner was discharged from service in the month of July, 2001 from the post of Nayak (Time Scale LD). The petitioner being ex -serviceman (general) field an application in the police department for appointment on the post of Constable and after facing the selection process, he was provided appointment on the post of Constable on 24.7.2003 and posted at Jaisalmer. The appointment on the post of Constable was provided to the petitioner under the reserve category of ex -servicemen (general).
(3.) THE District Collector, Jaisalmer advertised on 19.2.2013 for the post of competitive examination known as Director Recruitment Patwar Competitive Exam., 2013 was conducted. The petitioner again filed an application under the category of ex -servicemen and he was allowed to appear in the competitive examination in which petitioner was declared successful and his name was placed at S. No. 44 under the category of general ex -servicemen as he has obtained 95.22 marks.;
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