NIRMALJIT KAUR,J. - (1.) The prayer in the present petition is for allowing the petitioner to change his Category from General to TSP General for the purpose of recruitment to the post of Junior Accountant and Tehsil Revenue Accountant (TRA).
(2.) It is contended that the petitioner had filled up his application form through E-Mitra server. He mentioned all the details along with the Category i.e. TSP General and preview was taken by him. As per the preview of the application form which is placed on record as Annexure-4, he checked all the details which were found to be in order but when the application form was accepted, he found that his category was shown as "General" instead of "TSP General". The respondents issued a Press Note dated 25.08.2015, whereby an opportunity was given to the selected candidates for correction in their service preference. Admission Card was also issued by the respondent RPSC to appear in the written examination. The category of the petitioner in the Admission Card was mentioned as "General" instead of "TSP General" and the petitioner found that the same was not rectified by the respondent RPSC. The petitioner appeared in the said examination as per the schedule on 04.10.2016. Thereafter, he submitted his detailed representation which is placed on record as Annexure -8. It is submitted that in case the petitioner is allowed to rectify the error, he would find his name in the select list as he belongs to the category of TSP General and has got more marks than the last candidate selected in this Category.
(3.) A perusal of the Annexure-4 shows that not only the Category is different in the application form but even the department preference is also different, which shows that the form has been wrongly filled in by the petitioner and he himself is responsible for the same. Even otherwise, as per Note 5 of the Admission Card, the petitioner could have asked for the change of Category by filing an application along with a Postal Order of Rs.300/- but the same was not done. The averment that he has filed a representation is not supported by any receipt or proof of the Postal Department that the same was ever dispatched by him. In any case, it was not accompanied by Postal Order of Rs.300/- which is mandatory. Obviously, the said representation is only an afterthought and the same was never received by the Department. Thus, the petitioner cannot be allowed to change the Category at this belated stage. Moreover, the controversy also stands settled vide judgment and order dated 01.08.2016 passed by the Division Bench of this Court in the case of Managing Director, Ajmer Vidhyut Vitran Nigam Limited, Ajmer v. Hitesh Kumhar and anr. (DB Special Appeal (Writ) No.85 of 2016) vide which the appeal of the Department was allowed against the order of the Single Bench allowing the candidate to change his Category after the declaration of the result by holding that "once it is an admitted position that the respondent had specifically mentioned in the application form that he belongs to the non-TSP category, the discussion with regard to his ineligibility as a TSP Category candidate has to be end". No ground for interference is made out. Dismissed accordingly. Writ petition dismissed.;