ARUN BHANSALI,J. - (1.) This writ petition has been filed by the petitioner seeking following reliefs:- "It is, therefore, humbly prayed that this petition for writ in the nature of mandamus may kindly be allowed. The respondents may kindly be directed to treat the petitioner eligible for the purpose of appointment by way of promotion to the post of Personal Assistant under the Rules of 1999 against the vacancies of the year 1998-99. 2. The respondent may kindly be directed to consider the candidature of the petitioner afresh for the purpose of appointment on the post of Personal Assistant by way of promotion against the vacancies of the year 1998-99 and in the event, of his selection, he may be promoted on the post referred above against the vacancies of the year 1998-99 with all consequential benefits. 3. Any other appropriate writ, order or direction, which this Hon'ble Court may deem it just and proper in the facts and circumstances of the case, may kindly be issued."
(2.) It is, inter alia, indicated in the writ petition that the petitioner was selected for appointment on the post of Stenographer Grade-II under the Rajasthan Civil Subordinate Courts Ministerial Establishment Rules, 1986 ('the Rules of 1986') by an order dated 22.07.1993 passed by the District and Sessions Judge, Udaipur. Pursuant to the order dated 22.07.1993, the petitioner was posted as Stenographer Grade-II in the Court of Civil Judge-cum-Additional Chief Judicial Magistrate, Vallabhnagar, where he joined his services on 22.07.1993 itself.
(3.) Whereafter the petitioner submitted an application through Rajasthan Public Service Commission ('the Commission') for the purpose of appointment on the post of Hindi Stenographer Grade-II; the petitioner faced regular selection proceedings and was selected by the Commission by an order dated 28.02.1997; the petitioner was posted as Stenographer Grade-II in the office of Additional Public Prosecutor No.3, Udaipur by order dated 28.02.1997.;