Arun Madan, J. - (1.) The petitioners in the aforesaid writ petitions have challenged the selection process in the matter of appointment of Deputy Managers (Finance) and Asstt. Managers (Finance) respectively with regard to the selections made on the said posts by the Rajasthan Financial Corporation, Jaipur (for short the "Corporation") in the year 1991-92. The petitioners in writ petitions Nos. 6048/92 and 5529/92 are those unsuccessful candidates who had applied for the post of Deputy Managers (Finance) with the corporation but not selected, while petitioners in writ petition Nos. 7589/92 and 1109/93 are those candidates who had applied for selection for the posts of Asstt. Managers (Finance) with corporation in the selections held in the year 1991-92 but not selected. Incidentally all the above named petitioners had duly participated in the selection process and had appeared in the qualifying test as well as in the personal interview/viva-voce but not declared successful for securing appointment on the aforesaid posts. Since the questions involved in the aforesaid writ petitions are common & questions of law laid down therein for consideration of this court are also identical, the same have been finally heard together and are being decided by this single common order.
(2.) For the sake of convenience and ready reference I deem it appropriate to deal with and refer to the facts stated in S.B. Civil Writ Petition No. 6048/1992 treating the same as main case.
(3.) The Corporation was constituted and established under section 3 of the State Financial Corporation Act, 1951 (hereinafter referred to as "the Act, 1951 ") and hence it is statutory corporation having been funded entirely by the State Government and hence falls within the ambit of "State" under Article 12 of the Constitution of India and, therefore, all actions/inactions/omissions of corporation are subjected to judicial scrutiny which is touchstone of reasonableness, fairness, un-arbitrariness, discrimination etc. and if found otherwise its impugned actions would be hit by equality clause under Article 14 and in the field of public employment by Article 16 besides Articles 21 & 311 of the Constitution of India and would be liable to be struck down in accordance with law.;