PUSHPENDRA SINGH BHATI,J. - (1.) After hearing the matter on 05.12.2017, learned counsel for the petitioner had sought permission for furnishing two orders of Division Bench and Single Bench which he has furnished and apparently on reading the precedent law, the same applies in favour of the petitioner and hence, this Court passes the following order.
(2.) The petitioners have preferred this writ petition under Article 226 of the Constitution of India with the following prayers: "1. By an appropriate writ order or direction, the respondents may kindly be directed to appoint the petitioner on the post of PTI Gr. III. 2. By an appropriate writ order or direction, the respondents may kindly be directed to allow him to participate in the selection process. 3. By an appropriate writ order or direction, the respondents may kindly be directed to keep one post vacant ill the final disposal of this petition. 4. Any other appropriate order which is deemed just and proper in the facts and circumstances of the case may kindly be also passed in favour of the petitioner."
(3.) The brief facts as noticed by this Court are that the respondent RPSC issued a joint advertisement No.6/exam/1013-14 dated 18.02.2013 for recruitment to the post of Physical Training Instructor Grade-II and Grade-III. The condition in the advertisement was stipulated on page 18 of the paper book which is part of the advertisement clearly stipulated that all the candidates who were eligible, could fill their preferences for both the posts i.e. Physical Training Instructor Grade-II and Grade-III. Admittedly, the petitioner has filled the preference for PTI Grade-II.;