Dinesh Mehta, J. - (1.) The appellant has preferred the present intra-court appeal feeling aggrieved by the order dated 16.01.2018, rejecting the writ petition, which he had filed along with two other petitioners.
(2.) The facts in nut-shell, appertain to the present appeal are that the respondent Ajmer Vidhyut Vitran Nigam Ltd. had issued an advertisement dated 06.09.2011, inviting applications for appointment to the post of Commercial Assistant-I and Commercial Assistant-II. It is to be noticed that in the advertisement aforesaid, total 35 vacancies of Commercial Assistant-I were reserved for TSP Area, out of which 16 were reserved for Scheduled Tribes; 2 for persons belonging to the Scheduled Castes of the area; 5 posts were reserved for female candidates; while remaining 12 were kept open. For Commercial Assistant-II, total 56 posts were earmarked for TSP Area, out of which 25 were reserved for candidates belonging to Scheduled Tribes; 3 were reserved for candidates of Scheduled Castes of the area; 7 were reserved for women; one was reserved for widow and remaining 20 were kept in unreserved category.
(3.) According to the terms of the advertisement, a candidate was required to fill one form and a common merit list was to be prepared, with a stipulation that persons higher in merit would be given appointment as Commercial Assistant-I and persons standing lower in merit list, would be appointed as Commercial Assistant-II.;