DEEPAK MAHESHWARI,J. - (1.) Instant special appeals are directed against the common judgment of the Ld. Single Judge impugned dt.28-7-2017.
(2.) The appellants are claiming themselves to be Ex-Servicemen and the State Government has framed Special Rules providing employment to Ex-Servicemen, namely Rajasthan Civil Services (Absorption of Ex-Servicemen) Rules,1988 ("Rules,1988") and as per proviso(1) to R.2 of the Rules,1988 12- 1/2 % of the posts in Ministerial and Subordinate Services and 15% of the posts in Class-IV service to be filled in a year by direct recruitment shall remain reserved for the members of Ex-Servicemen to be filled by the candidates who fulfills conditions of eligibility under the relevant scheme of Rules.
(3.) Indisputably, the post of Agricultural Supervisor is encadered in the Subordinate Services and included in the Scheduled appended to the Rajasthan Agriculture Subordinate Service Rules,1978, came to be advertised vide notification dt.29-5-2013 and under the terms and conditions appended thereto, clause-8 in particular it was clearly indicated that reservation of vacancies for Ex- Servicemen shall be horizontal and such of the candidates who have been Ex-Servicemen on the last date of submission of application form are eligible to submit their application form pursuant to advertisement dt.29-5-2013.;