ARUN BHANSALI,J. - (1.) These writ petitions have been filed by the petitioners inter alia seeking a direction for quashing the advertisement dated 13/6/2018, allow the petitioners to participate in the process of appointment on the post of President on the vacant seats of District Consumer Forums and consider the candidature of the petitioners for appointment on the said post in accordance with law.
(2.) While the petitioner Kanhaiya Lal Jogi is the President of District Consumer Forum, Doongarpur, petitioner Deen Dayal Prajapat is a President of District Consumer Forum, Jalore, where they were appointed in the year 2013.
(3.) The respondent State issued an advertisement dated 13/6/2018 calling for applications from eligible candidates for the post of President on various vacant positions/positions to be vacated by 31/12/2018. The advertisement included the post of President for District Consumer Forum Doongarpur and Jalore also. The eligibility inter alia was indicated in terms of section 10(1)(a) of the Consumer Protection Act, 1986 ('the Act, 1986').;