Ajay Rastogi, J. - (1.) Instant batch of appeals/writ petition are in reference to the selection process which was initiated by the Rajasthan Public Service Commission for holding recruitment for the post of Lower Division Clerk/Stenographer which was initiated pursuant to its advertisement dt. 17.05.2011 followed with corrigendums dt. 14.09.2011 & 27.09.2011 for the post of Lower Division Clerk and by a separate advertisement dt. 06.09.2011 for the post of Stenographer. It may be noticed at this stage that the post of Lower Division Clerk & Stenographer are included in the respective schedules appended to the Rules namely; the Rajasthan Secretariat Ministerial Service Rules, 1970, the Rajasthan Subordinate Offices Ministerial Service Rules, 1999 and the Rajasthan Public Service Commission (Ministerial & Subordinate Service) Rules & Regulations, 1999 and the criteria along with the eligibility and procedure of selection are one & the same.
(2.) After placing reliance on the judgment dt. 02.04.2012, on the request made by counsel for the writ petitioners, orders have been passed by the ld.Single Judge dt. 25.07.2014, 03.09.2014, 01.10.2014 & 09.10.2014. However, merits of individual cases have not been examined obviously for the reason that since the controversy came to be decided by the ld.Single Judge under order impugned dt. 02.04.2012 & 01.05.2014.
(3.) Thus, for the sake of convenience, a consolidated advertisement came to be issued by the Rajasthan Public Service Commission identifying the vacancies of the Rajasthan Secretariat Ministerial Services, Rajasthan Subordinate Offices Ministerial Services and the Rajasthan Public Service Commission and the selection process came to be initiated in reference to different post of Lower Division Clerk & Stenographer in the year 2011.;