M.N.BHANDARI,J. - (1.) By these writ petitions, a challenge is made to the order dated 20th November, 2015. The order aforesaid provides manner for grant of license to enter into the game sanctuary. It is as per the provisions of the Wild Life (Protection) Act, 1972 (for short "the Act of 1972").
(2.) It is a case where the Tourism Department, State of Rajasthan issued an advertisement to call for the applications for grant of license for various districts including Sawaimadhopur. The required qualifications were provided therein. Pursuant to the aforesaid, the petitioners along with many others applied for grant of license. They appeared in the selection followed by declaration of result. A separate list was issued for general caste and reserve caste. The name of the petitioners exist in the list of reserve caste. The Forest departments, however, allowed training only to 19 selected candidates of general caste, leaving others. It was in violation of the Rajasthan Tourism Trade (Facilitation and Regulation) Regulations and Rules, 2010 (for short "Regulations of 2010"). It is stated that authority to issue license lies with the Tourism Department. The license should have been granted to all the successful candidates without causing discrimination. The reserve caste candidates were deprived to get license of Nature Guide to enter into the game sanctuary of Ranthambhore.
(3.) This writ petition has been filed alleging violation of Regulations of 2010, as the selection made by the Tourism Department has been given effect in part. The only reason given to deny license is due to availability of guides in excess to the requirement. The documents have been produced to show requirement of additional hands and if the number of Nature Guides are in excess then there was no reason to allow even 19 candidates to undertake the training and, that too, leaving reserve caste candidates.;