DINESH MEHTA,J. - (1.) The petitioner has preferred the present writ petition with the prayer that petitioner's candidature for appointment on the post of Junior Accountant be treated in the category of 'Tribal Sub Plan Area - General Women', in place of 'General Women' as had been indicated by her in the application form.
(2.) The facts giving rise to the present writ petition are that pursuant to an advertisement dated 18.09.2013, issued by the respondents - Rajasthan Public Service Commission, inviting applications for the appointment on the post of Junior Accountant and Tehsil Revenue Accountant, the petitioner submitted online application showing her category as 'General Women'. It is undisputed fact that a press note dated 25.08.2015 came to be released by the Respondents, notifying that if a candidate wanted to change his preference, an application to this effect, along with requisite fee of Rs. 300/- be submitted before 07.09.2015, where after no such request would be entertained.
(3.) Pursuant to the petitioner's application, an admit card was issued, permitting her to appear in the written examination to be held on 04.10.2016. The Respondents had granted yet another indulgence, while issuing the admit card and the candidates were provided an other chance for getting change in their particulars, such as name, date of birth and category etc., but however with a stipulation that such request be made prior to the date of examination.;