M.N. Bhandari, J. - (1.) This bunch of writ petitions involve common question of law and facts thus has been heard together and decided by this common judgment.
(2.) The Rajasthan Public Service Commission (for short "the RPSC") issued an advertisement to invite applications for appointment to the post of Veterinary Officer. The advertisement was to fill 350 posts. A corrigendum was, however, issued on 30.04.2015, whereby, 175 posts were increased totalling 525 posts. The petitioners appeared in the selection for the post in question but have been declared ineligible vide the impugned order. It is precisely on the ground that petitioners failed to submit prof regarding their appearance in the final year examination of the required educational course for the post of Veterinary Officer.
(3.) Learned counsel for the petitioners submit that impugned order has been passed by the RPSC in ignorance of the terms of the advertisement. A candidate was eligible to apply for the post if he was appearing or appeared in the final year of required educational course. In the advertisement, there was no condition that one should have appeared in the final year examination of the required educational course. In view of above, impugned order is contrary to the advertisement thus deserves to be set aside.;