SANGEET LODHA,VINIT KUMAR MATHUR,J. - (1.) The appellants herein have assailed the order passed by learned Single Bench in S.B. Civil Writ Petition No. 8589/2017 and S.B. Civil Writ Petition No. 8458/2017 on 25.10.2017 whereby their candidatures for examination for the post of Lower Division Clerk have been rejected while dismissing writ petitions by a common order. Therefore, both the appeals are disposed of by this common judgment.
(2.) Briefly, the facts in the matter are that appellants-petitioners considering themselves eligible for the post of Lower Division Clerk applied in pursuance of the notification/advertisement dated 18.02.2017 issued by the respondent Rajasthan High Court, Jodhpur. For the purpose, the appellants-petitioners submitted their online application forms and paid the requisite examination fee by the online payment through E-Mitra as one of the mode provided by the Rajasthan High Court, Jodhpur on the official website. On having come to know through the news published in the news paper that the Admit Cards for the ensuing examination have already been uploaded by the respondent Rajasthan High Court, the appellants-petitioners proceeded to download the same but they found that their Admit Cards have not been issued as per the official website. On further inquiry, it was revealed that against their names, "Fee not received" is reflected and further it was mentioned that they are "not allowed".
(3.) Aggrieved of the same, writ petitions were preferred by the appellants-petitioners before this Court submitting therein that they had made online payments and their Bank statements also reveals that the amount has been duly debited from their accounts, therefore, the candidature of the appellants-petitioners have been wrongly disallowed and, therefore, they may be permitted to undertake the process for selection of Lower Division Clerk.;