Dr. Pushpendra Singh Bhati, J. - (1.) This writ petition under Article 226 of the Constitution of India has been preferred claiming the following reliefs: "i) That the respondents may be directed to appoint the petitioners on the post of Commercial Assistant-II with all consequential benefits w.e.f. the first candidates appointed on the post of Commercial Assistant-II under TSP category; and ii) That the respondents may be directed to consider the petitioners eligible and selected for the post of Commercial Assistant-II and appoint them accordingly; and iii) Any other relief which this Hon'ble Court deem just and proper in the facts and circumstances of the case may kindly be extended in favour of the petitioner. iv) Cost of the writ petition may kindly be awarded to the petitioner."
(2.) The brief facts of this case, as noticed by this Court, are that the respondents initiated the selection process for recruitment to the posts of Commercial Assistant-I and Commercial Assistant-II vide advertisement dated 06.09.2011, which is Annexure-1 of the writ petition.
(3.) The respondents advertised the vacancies by bifurcating the same for each category collectively for the three companies, namely, Jaipur Vidhyut Vitaran Nigam Ltd., Ajmer Vidhyut Vitaran Nigam Ltd. and Jodhpur Vidhyut Vitaran Nigam Ltd.;