MANJU DUDI DAUGHTER OF NANU RAM DUDI Vs. RAJASTHAN PUBLIC SERVICE COMMISSION, AJMER & ANOTHER
LAWS(RAJ)-2016-11-110
HIGH COURT OF RAJASTHAN
Decided on November 22,2016

Manju Dudi Daughter Of Nanu Ram Dudi Appellant
VERSUS
Rajasthan Public Service Commission, Ajmer And Another Respondents

JUDGEMENT

KANWALJIT SINGH AHLUWALIA,J. - (1.) The Rajasthan Public Service Commission (herein after to be called as the 'R.P.S.C.') issued an advertisement dated 12.01.2015 (Annexure-1) inviting applications for recruitment to the post of College Lecturers for imparting studies to the students in the Colleges established in the State of Rajasthan by Rajasthan State Government, Post of College Lecturer for different subjects for advertised to be precise for twenty-eight subjects.
(2.) Petitioner, herein belongs to the Other Backward Class Category and had applied for the post of College Lecturer in the subject of Physics. The R.P.S.C. conducted a written competitive examination for the recruitment to the post of College Lecturers and a candidate had to attempt three questions papers of having weight-age of 75, 75 and 50 marks respectively. Twenty-four marks were reserved for the interview and the merit list was to be prepared taking into account the numbers obtained by the candidate in the written competitive examination and interview. Thus, merit list was to be prepared after clubbing marks obtained in written competitive examination and interview. Petitioner, herein has not been called for the interview.
(3.) Admittedly, the petitioner, herein has obtained more marks in the written competitive examination than the last candidate called for interview in the general category. The petitioner has apprehension that the respondent-R.P.S.C. will not call her for interview as respondent-R.P.S.C. may oust petitioner because she has not secured necessary cut off marks in the reserved category of the Other Backward Classes.;


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