Sandeep Mehta, J. - (1.) HEARD learned counsel for the parties. Perused the material available on record.
(2.) THE instant bunch of writ petitions is preferred by the petitioners prosecuting a common cause of action and praying for an identical relief and are thus being decided together by this common order. Succinct facts essential and relevant for the disposal of these writ petitions are enumerated in the ensuing paragraphs.
(3.) THE respondent Rajasthan Public Service Commission (RPSC) issued an advertisement dated 30.10.2006 inviting applications for selection on the posts of Teachers Grade -II and Teachers Grade -III. The controversy in these writ petitions is the fallout of the procedure adopted by the RPSC in the mode of recruitment for the post of Teachers Grade -III particularly, the reservation applied for female candidates. It appears that while issuing the result, RPSC committed a blunder and gave vertical reservation to the female candidates whereby, they were appointed beyond the available quota of seats. By applying vertical reservation, a large number of female candidates were migrated to the general category seats, thereby curtailing the number of available general quota seats for male candidates. As a consequence, the petitioners and other general category candidates were illegally deprived of selection in the original merit list published by the RPSC.;