KANWALJIT SINGH AHLUWALIA,J. - (1.) The present writ petition has been filed under Article 226 of the Constitution of India, praying that the impugned action of the respondents for not giving appointment to the petitioner as Homeopathic Chikitsadhikari be quashed and set aside and the respondent Rajasthan Public Service Commission (hereinafter called as 'RPSC') be directed to recommend the name of the petitioner to the State Government for appointment as Homeopathic Chikitsadhikari, as the said post has remained vacant due to non-joining of selected candidate Mr. Hanuman Meena, who like the petitioner also belonged to the Scheduled Tribe Category.
(2.) Briefly stated, the petitioner is a member of Scheduled Tribe Category. The petitioner had completed graduation in Homoeopathic Medical Sciences in the year 2010. Thereafter, he completed his internship and was registered with the Rajasthan State Board of Homoeopathic Medicine, Jaipur and also with Central Council of Homoeopathy.
(3.) The respondent RPSC on 8.3.2011 had issued an advertisement (Annexure-5) inviting online applications for 43 posts of Homeopathic Chikitsadhikari. The petitioner being qualified, applied for the said post and vide letter dated 23.11.2012 (Annexure-6) was called for the interview. On 14.12.2012, the result of the interview was declared and the petitioner was placed at serial No.16 in the Reserve/Waiting List. The name of the petitioner surfaced at No.1 in the Reserve/Waiting List, in the category of Scheduled Tribe Candidates.;