KANWALJIT SINGH AHLUWALIA, J. - (1.) Instant petition has been preferred under Article 226 of the Constitution of India praying therein that the respondent No.2- District and Sessions Judge, Jaipur Metropolitan, Jaipur, be directed to appoint the petitioner as Lower Division Clerk against the posts reserved for Other Backward Class Candidates.
(2.) In the present writ petition, it is pleaded that the respondent No.2 - District and Sessions Judge, Jaipur Metropolitan, Jaipur on 10.01.2013 published an advertisement calling for applications for recruitment to 130 posts of Lower Division Clerk
(3.) The learned counsel appearing for the petitioner contends that out of 130 posts advertised for recruitment of Lower Division Clerk, twenty-one posts were reserved for Scheduled Castes Candidates, sixteen posts for Scheduled Tribes Candidates and twenty-seven posts for Other Backward Classes Candidates.;