VEERENDR SINGH SIRADHANA,J. - (1.) Aggrieved of the action of the respondents in declining appointment, despite the petitioner secured more marks than the last cut-off in the selection process conducted for appointment to the post of Artisan Grade-II (Diesel Mechanic) has approached this Court praying for the following relief(s) : "Hence prayed that your Lordships may graciously be pleased to accept and allow this writ petition and further pleased to direct the respondents to conduct fresh exam of the post of Artisan Gr. III for the petitioner and all similarly situated persons and further pleased to direct the respondents to appoint the petitioner on the post of Artisan Gr.III (Diesel Mechanic) with all consequential benefits w.e.f. the date on which the similarly situated persons have been appointed. For This Act of Kindness, The Petitioner Shall Ever Pray."
(2.) Shorn off unnecessary details, the skeletal material facts necessary for appreciation of the controversy raised herein; are that in the year 2012, the respondent- Rajasthan State Roadways Transport Corporation (for short 'respondent-Corporation'), issued an advertisement inviting applications from eligible candidates for appointment to the post of Driver, Conductor, Artisan Grade-II and Grade-III (Diesel Mechanic). The petitioner submitted his application form number 7(13), in response to the advertisement for consideration of his candidature for the post of Artisan Grade-III and participated in the recruitment process with admit card with roll number 146519. The examination was scheduled to be held on 23rd September, 2012. However, since there was a complaint of 'paper leak', before the examination; the respondent-Corporation cancelled the examination. The examinations were rescheduled and were conducted on 21st April, 2013. The petitioner was allotted admit card afresh with roll number 2180357385 for the post of Artisan Grade-II (Diesel Mechanic). Though the petitioner lodged a protest that his candidature should be considered for appointment to the post of Artisan Grade-III (Diesel Mechanic); still he was subjected to written examination for Artisan Grade-II (Diesel Mechanic), as would be evident from documents placed on record (Annexure-5 and Annexure-6). The petitioner requested the authorities for necessary correction in his admit card and for issue of fresh admit card and consideration of his candidature accordingly; but the respondent-Corporation did not pay any heed to the request made. Be that as it may; the petitioner participated in the recruitment process with roll number 2180357385 for the post of Artisan Grade-ll (Diesel Mechanic).
(3.) Learned counsel for the petitioner, reiterating the pleaded facts and grounds of the writ application, emphatically argued that the respondent-Corporation, on the one hand, did not pay any heed to the request made by the petitioner for carrying out necessary correction and issue of fresh admit card as to consideration of the candidature of the petitioner in the recruitment process for Artisan Grade-Ill, and on the other hand, has declined appointment to the petitioner though the petitioner was successful having secured more marks than the last cut-off even in the recruitment process for Artisan Grade-II (Diesel Mechanic), wherein the petitioner participated with roll number 2180357385, and these facts are not in dispute.;