PUSHPENDRA SINGH BHATI,J. - (1.) The petitioners have preferred this writ petition claiming the following reliefs:- "It is therefore, humbly and respectfully prayed that this writ petition of the petitioners may kindly be allowed: A. By an appropriate writ order or direction the advertisement dated 18.9.2013 (Annex.1) and amendment advertisement 02.9.2014 (Annex./2) may kindly be quashed and set aside. B. By an appropriate writ, order or direction, the final merit list and provisional merit (PTI grade II/III) list to the extent of TSP ST candidate selected in the TSP General category m;ay kindly be quashed and set aside. C. By an appropriate writ, order or direction, the respondents may kindly be directed to reissue/redraw merit list for the post PTI grade II and III after removing the reserved category candidate TSP SC/ST from General TSP category and fresh merit list alongwith cutoff list may kindly be issued. D. By an appropriate writ, order or direction, the respondents may kindly be directed to reshuffle and redraw the merit list for TSP candidates after identifying the candidates belonging to SC/ST category who has taken benefits of age relaxation/other relaxation and place them in their respective SC/ST category. E. By an appropriate writ, order or direction, the respondents may kindly be directed to redetermine the cut off marks (PTI grade II/III) for TSP area after considering/identifying and after placing reserved category SC/ST TSP area candidates in their respective category. F. By appropriate writ order and direction the respondent may kindly be directed to abide by the qualification as laid down in the schedule for the post of PTI grade II and III and the candidates with BPE degree (three year course) should be allowed to join as they are possessing qualification as per schedule of 1971. G. By appropriate writ order and direction the respondents may kindly be directed to reconsider the candidature and grant appointment to the petitioners on the post of PTI Grade II/III with all consequential benefits. H. By appropriate writ order and direction the respondent may kindly be directed to issue reserve/waiting list (for TSP area) as per rule 20 of the Rules of 1971 and respondents may kindly be directed to determine the vacant post and fill the vacant post (TSP) from the candidates named in such waiting/reserve list. I. By appropriate writ order and direction the respondent may kindly be directed to issue the respondents commission may kindly be directed to issue reserve list and the candidates of the persons, failing in the reserve list may also be considered. J. 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 petitioners. K. Writ petition filed by the petitioners may kindly be allowed with costs. "
(2.) The brief facts of this case as noticed by this Court are that the RPSC issued an advertisement whereby applications were invited for appointment on the post of Teacher Grade-II/III under the Rajasthan Education Subordinate Service Rules, 1971. The respondents on 18.9.2013 issued the advertisement for the post of PTI Grade-II/III whereby vacancies for the TSP area were determined. The notification for the reservation of TSP area was accordingly applied.
(3.) The petitioners were possessing the qualification as per the advertisement for the post of PTI Grade-II/III and, therefore, they have participated in the recruitment process. Thereafter the provisional select list alongwith the cut off marks came to be issued. However, the final merit list was prepared on 06.10.2015.;