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Judgment
Shri Akshay Tiwari has put in appearance on behalf of
respondents no.1, 3 and 4 and Shri Khet Singh on behalf of
Rajasthan Public Service Commission.
This appeal is barred by limitation from 58 days. An
application is preferred under Section 5 of the Limitation Act to
have condonation of the same.
Learned counsels appearing on behalf of respondents
submits that even on merits, the appellant is having no case as
the process of selection in-question has already completed long
back and further that learned Single Bench has given an
opportunity to the appellant-petitioner to agitate his cause by way
of filing a representation before the competent authority. It is not
in dispute that the process of selection in-question acquired
finality in the year 2013 and subsequently thereto necessary
amendments have also been made with regard to the provisions
pertaining to grant of reservation to the persons suffering from
disabilities.
In entirety of the case, we do not find any just reason to
interfere with the order. The appellant, however, is at liberty to
agitate his cause by way of submitting a representation and if he
submits the same within a period of four weeks from today. The
respondent shall consider and decided that by way of speaking
and reasoned order. The appellant, if fails, to get any relief in the
administrative hierarchy, he shall be at liberty to prefer a petition
for writ afresh, if any occasion arises on initiation of a fresh
process of selection.
With the observations aforesaid, the appeal is disposed off.