Arun Bhansali, J. - (1.) This writ petition has been filed by the petitioner aggrieved against the select list (Annex.4) issued by the respondents pertaining to the post of Safai Karamchari .
(2.) It is inter alia indicated in the writ petition that the selections were held under the Rajasthan Municipalities (Safai Employee Service) Rules, 2012 ( the Rules, 2012 ); the applications were invited vide advertisement dated 13/4/2018, the petitioner applied in general category and submitted the required affidavit and documents. The list of selected candidates in general category was issued in which total 826 candidates were selected.
(3.) It is submitted that from the select list, it is apparent that the posts which were earmarked for the general category have been filled from the candidates other than the general category, more particularly from the candidates belonging to Scheduled Caste. It is contended that the respondents have committed illegality and irregularity in the selection process while filling up the posts meant for general category inasmuch as out of 826 selected candidates only 29 candidates belonging to the general category were selected and, therefore, the select list deserves to be quashed and set aside.;