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 selection and appointment of the petitioner for her respective post 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 provide her actual answer sheet of Paper II Mains Examination in pursuance of the advertisement dated 24.06.2013. C. By an appropriate writ, order or direction, the respondents may kindly be directed to call the petitioner in the process of interview as per her actual marks in all the Papers of Mains Examination and petitioner may kindly be permitted in the further selection process in pursuance of the advertisement dated 24.06.2013 (Annex-1). D. By an appropriate writ, order or direction, the respondents may kindly be directed to provide the appointment to the petitioner against the category of OBC Woman if she stand in merit in her respective cadre in pursuance of the advertisement dated 24.06.2013 (Annex-1) with all consequential benefits. E. 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. F. 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 Examination, 2013, and thereafter, the RAS Mains Examination, 2013, which was scheduled from 09.04.2016 to 12.04.2016. However, when the result of the RAS Mains Examination was declared, the petitioner was declared successful, whereupon the petitioner submitted an application under RTI for seeking her answer-sheets.;