A.K.MATHUR,J. - (1.) ALL these writ petitions involve a common question of law, therefore, they are disposed of by a common order.
(2.) FOR the convenient disposal of these writ petitions the facts mentioned in the case of Ashok Kumar v. State of Rajasthan (S.B. Civil Writ Petition No. 1640 of 1989) are taken into consideration. Brief facts which are relevant for the consideration are that the Chief Engineer Irrigation State of Rajasthan invited applications for filling 640 posts of Sub -Engineer (Diploma -holders), vide advertisement dated 25th of July, 1987. Petitioner who is a diploma holder and secured 63.8% marks and also in the mean time obtained B.E. in 1988 with 68.3 marks applied for the post in a pro -forma. It is alleged that the process of interview started in January, 1988 and petitioner same to know that the person with a much less marks in diploma or degree have been called for interview, but he was not called for interview. Since petitioner was not invited for interview, therefore, he made a representation to the Chief Engineer on 24th January, 1989 and then again on 17th April, 1989. When he did not receive any favourable response then he had rushed upto this Court for filing the present writ petition.
(3.) IT is alleged that petitioner came to know that certain criteria have been laid down for short listing the application of the candidates who have applied in pursuance of the aforesaid adversement and in that he could not come, therefore, his application was rejected. Petitioner in this writ petition has challenged that criteria on various grounds.;