ARUN BHANSALI,J. - (1.) These writ petitions have been filed by the petitioners seeking a direction that the recruitment pursuant to the advertisements dated 12.04.2018 for Teacher Gr.III (Level-I) (Non-TSP), dated 31.07.2018 for Teacher Gr.III (Level-II) (Hindi) (Non-TSP) and Teacher Gr.III (Level-II) (Science and Maths) (Non- TSP) respectively be quashed and set-aside; the action of the respondents in verbally denying/non-considering/rejecting the candidature of the petitioners may be declared arbitrary, illegal and bad in law.
(2.) It is inter-alia indicated in the writ petitions that the petitioners were in Army, they were issued No Objection Certificate on 29.01.2018, 05.06.2018 and 17.08.2018 respectively, if the petitioners applied for civil job, by the authorised officer in Army.
(3.) Pursuant to the advertisement issued for direct recruitment to the post of Teacher Gr.III (Level-II), the petitioners applied. In terms of the advertisements, reservation was provided for Ex-serviceman in terms of the Rajasthan Civil Services (Absorption of Ex-serviceman) Rules, 1988 ('the Rules of 1988'). The cut-off list was issued by the respondents wherein names of the petitioners appeared as successful candidates, based on which the petitioners approached the concerned authority for grant of pre-mature discharge from service on extreme compassionate ground on account of selection having been made by the department whereon the petitioners were issued the discharge from service on extreme compassionate ground w.e.f. 25.09.2018.;