NIRMALJIT KAUR,J. - (1.) It is evident from the advertisement dated 28.4.2016 (Annex.1) inviting applications for eligible candidates for Rajasthan State and Subordinate Services Competitive Examination, 2016 (RAS) Preliminary that posts were reserved for DC candidates exclusively for Department of Food and Civil Supply Subordinate Services and Rajasthan Excise Subordinate Services only.
(2.) The petitioner applied in pursuance to the said advertisement. It was specifically mentioned in the note that the said posts will be filled by DC candidates belonging/relating to the Department of Food and Supply and Department of Excise only. It was also mentioned that 15 times of the posts reserved will be called for the main examination. Admittedly, there were 18 posts reserved for DC candidates for these two departments i.e. Food and Supply and Excise Department. The petitioner belongs to the Department of Excise. As many as 290 candidates have been allowed to participate in the main examination against the said 18 posts of DC quota for the Department of Food and Supply and Excise. The petitioner sought information under the Right to Information Act and found that only 34 candidates belonging to the department of Food and Supply and Excise had applied against these posts. It is not understood as to how the rest of the candidates are being allowed to appear in the examination even though they do not belong to this department.
(3.) Learned counsel for the respondent-RPSC while vehemently arguing and placing reliance on the judgment rendered in the Ranu Singh v. The State of Rajasthan and Ors. (Civil Writ No. 190/2016) decided on 8.9.2016 stated that the petitioner has got less marks than the cut off and therefore, he is not eligible. The cut off marks are stated to be 59.36.;