PUSHPENDRA SINGH BHATI,J. - (1.) This writ petition under Article 226 of the Constitution of India has been preferred claiming the following reliefs: "(A) the respondents be directed to consider the candidature of the petitioner and thereafter, to appoint him on the post of Constable Driver in the OBC category in District Sri Ganganagar as advertised vide advertisement dated 14.10.2010 (Annex.1). (B) the clause 12(III)(iii)(d) of the standing order No.5/2010, 7.10.2010 (Annex.2) may kindly be declared illegal and the same be quashed and set aside. (C) any other appropriate order or direction which this Hon'ble Court deems fit and proper may kindly be passed in the favour of the petitioner. (D) Cost of the writ petition may kindly be awarded to the petitioner."
(2.) Brief facts of this case, as noticed by this Court, are that an advertisement dated 14.10.2010 was issued by the respondents for recruitment of Constables in five different streams, namely, Constable General, Constable Operator, Constable Driver, Constable Band and Constable Mounted. The said recruitment process was conducted in accordance with the Rajasthan Police Subordinate Service Rules, 1989, while making district-wise determination of the vacancies, as mentioned in the advertisement.
(3.) The petitioner participated in the aforesaid recruitment process as an aspirant for appointment on the post of Constable Driver as an OBC Category candidate in District Sriganganagar. The last date for submission of the application form, as mentioned in the advertisement dated 14.10.2010, was 12.11.2010.;