JUDGEMENT
ARUN BHANSALI,J. -
(1.) This writ petition has been filed by the petitioner seeking direction to the respondents to consider the candidature of the petitioner in the selection process for the post of LDC Grade - II as belonging to TSP Area by permitting rectification of mistake committed in the online application form and in the result declared vide Annex.-8 and the petitioner may be permitted to participate in the further selection process.
(2.) An advertisement dated 16.04.2018 (Annex.-4) for the post of LDC Grade - II was issued by the respondents, wherein several posts for non-TSP Area and TSP Area were advertised. The petitioner filed online application form (Annex.-5) and in column pertaining to 'Do you belong to scheduled area of Rajasthan?', he indicated 'No'. The admit card (Annex.-6) was issued to the petitioner and result of the written test was declared on 07.03.2019 (Annex.-8), wherein the cut-off for the petitioner's category i.e. SC General for non-TSP Area was 92.6079 and for TSP Area, the same was 71.3912. As the petitioner had obtained 84.8455 marks vide Annex.-9 and his roll number did not appear in the category of successful TSP Area candidates, the petitioner claims to have realized his mistake of having indicated 'No' in the application form pertaining to the column as to whether he belongs to scheduled Area of Rajasthan and, therefore, an application (Annex.-10) was moved by the petitioner with the respondent-Board seeking correction in his category in the application form, which was responded by the respondents and, therefore, the present writ petition has been filed.
(3.) It is submitted by learned counsel for the petitioner with the aid of judgment in the case of Kavita Choudhary v. The Registrar (Examination), Rajasthan High Court, Jodhpur and Anr.: DBSAW No. 1700/2017, decided on 01.11.2017 that the inadvertent mistake by the petitioner could not be detected by him prior to the declaration of result of the written test, inasmuch as, in the admit card (Annex.-6) issued to the petitioner, there was no indication pertaining to his having applied for non-TSP Area. The petitioner has also placed on record Annex.-7, an application filed by one Hamendra Kumar Gameti indicating himself as belonging to scheduled area and in his admit card also it has not been indicated that the said Hamendra Kumar Gameti has applied for scheduled area and, therefore, the petitioner could not realize that he has committed the mistake in filling the online application form and as soon as the result was declared, the petitioner on becoming aware of the mistake, applied for the requisite correction, which has not been permitted/responded by the respondents.;
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