M.N. Bhandari, J. - (1.) An advertisement was issued on 14.12.2011 inviting applications for appointment to the posts of Physical Training Instructor Gr II and Gr III. The candidates were permitted to apply for both the posts i.e. PTI Gr II and PTI Gr III and, accordingly, a common selection test was conducted by the Rajasthan Public Service Commission (for short 'the Commission'). The select list was, however, issued separately. The names of many candidates were found in the merit list of both the posts. The candidates whose names were included in the select list for the post of PTI Gr II and PTI Gr III, opted for the post of PTI Gr II being higher post. Resultantly, many posts of PTI Gr III could not be filled from and amongst those candidates who opted for the post of PTI Gr II.
(2.) The grievance of the petitioners is against the government in not filling the left out posts of PTI Gr III in order of merit since selected candidates did not join the post. The prayer is made to allow the petitions with a direction to the respondents to fill the left out vacancies from and amongst the candidates in wait/reserve list.
(3.) Mr. S.K. Gupta, Additional Advocate General, appearing for the State Government, submits that the writ petitions are not maintainable as they were filed after expiry of life time of the panel. Reference of rule 20 of the Rajasthan Education Subordinate Service Rules, 1971 has been given where life time of the panel is of six months. The period has already expired thus petitioners are not entitled for appointment.;