PUSHPENDRA SINGH BHATI,J. - (1.) This writ petition under Article 226 of the Constitution of India has been preferred claiming the following reliefs: "A. By an appropriate writ, order or direction, any order denying the final selection and appointment of the petitioner for his respective cadre post and category in pursuance of the advertisement dated 24.06.2013 (Annex-1) may kindly be quashed and set aside. B. By an appropriate writ, order or direction, the respondents may kindly be directed to pass the order to constitute the Expert Committee to provide the report of actual answers while considering the questions/objections submitted by the petitioner as per the authentic books in pursuance of the advertisement dated 24.06.2013 for the post of RAS/RTS. C. By an appropriate writ, order or direction, the respondents may kindly be directed to re-determine the complete merit/result of the petitioner for final selection and appointment process while making the necessary corrections in the answer sheets of his Main Examination for the questions quoted aforesaid for the post of RAS/RTS in pursuance of the advertisement dated 24.06.2013. D. By an appropriate writ, order or direction, the respondents may kindly be directed to award the actual marks to the petitioner for his correct answer as per proof of the authentic books of the question quoted above for the post of RAS/RTS in pursuance of the advertisement dated 24.06.2013. E. By an appropriate writ, order or direction, the respondents may kindly be directed to call the petitioner in the final selection process as per his actual marks in all the Papers of Mains Examination and he may kindly be permitted in the further selection process for appointment in pursuance of the advertisement dated 24.06.2013. F. By an appropriate writ, order or direction, the respondents may kindly be directed to provide the appointment to the petitioner against his respective cadre post and category, if he stand in merit in pursuance of the advertisement dated 24.06.2013 with all consequential benefits. G. Any other appropriate writ, order or direction, which this Hon'ble Court may deem just and proper in the facts and circumstances of the case may kindly be passed in favour of the petitioner. H. Writ petition filed by the petitioner may kindly be allowed with costs."
(2.) Brief facts of this case, as noticed by this Court, are that the respondent-Rajasthan Public Service Commission (RPSC) issued an advertisement dated 24.06.2013 under the Rajasthan State and Subordinate (Direct Recruitment by Combined Competitive Examination) Rules, 1999 inviting applications for direct recruitment to the post of RAS as well as various Subordinate Services, as mentioned in the advertisement.
(3.) The petitioner appeared in the selection process and passed the RAS Pre and Mains Examination, 2013, which was scheduled from 09.04.2016 to 12.04.2016, and thereafter, he was called for interview on 12.08.2016.;