Ajay Rastogi, J. - (1.) Instant batch of writ petitions has been filed jointly by the petitioners who had appeared in combined competitive examination conducted by the Rajasthan Public Service Commission for recruitment and appointment under the Rajasthan State and Subordinate Service (Direct Recruitment by Combined Competitive Examination) Rules, 1999 (for short, Rules 1999) in various years of selection process questioning the validity of R. 20(2) of the Rules 1999.
(2.) In the alternative, it has been prayed that the Scheme of Rules may be interpreted in the manner which may serve the purpose and object for which the combined process is being held under the Rules 1999 and since common question is involved, with the consent of the parties, we have taken the facts of CWP -10770/2015 Damodar Lal v/s. State of Raj. & Anr. as a lead case.
(3.) The Rajasthan Public Service Commission published an advertisement dt. 6.2.2012 holding selection for various State & Subordinate Services under the Rules 1999.;