1. Learned counsel for the parties agree that the matter is squarely covered by the judgment passed by this Court in the matter Shakti Singh
Chouhan & Anr. Vs. State of Rajasthan & Ors. (S.B. Civil Writ Petition No. 4119/2018) decided on 19.04.2018. The said judgment reads as under :-
“ 1. The petitioner has preferred this writ petition under Article 226 of the Constitution of India claiming the following reliefs:
“1. By an appropriate writ order or direction, to the respondent may kindly be directed to consider the candidature of the petitioners for the post of
Jair Warders. In the category to TSP unreserved in pursuance of the advertisement year, 2015.
2. By an appropriate writ, order or direction, therespondents may kindly be directed to afford the petitioners appointment on the post of Jail Warders in
the category of TSP unreserved with all consequential benefits in pursuance of the advertisement year 2015 if otherwise he stands in merit.
3. By an appropriate writ, order or direction, the respondents may kindly be directed to provide the benefit of notification dated 16.06.2013 consider
candidature of petitioners in TSP unreserved category in pursuance of notification dated 16.06.2013.
4. Any other order or direction, which this Hon’ble Court deemed just and proper be passed in favour of the petitioner.â€
2. Brief facts of this case, as noticed by this Court, are that the petitioner applied for the post of Jail Warders (Jail Prahari) in pursuance of
recruitment process initiated vide advertisement of the year 2015. The petitioners stand in the merit of TSP unreserved category having more than the
cut-off marks.
3. The core issue involved in this case is that in the application form itself, which is Annexure-2 of the writ petition, there was a column which required
the petitioner to furnish the name of the Tehsil of TSP area. The name of the Tehsil of TSP area was by mistake filled as NA (not applicable) by the
petitioner in the application form.
4. Learned counsel for the petitioner has, however, pointed out that such information was already available in the same application form as the
petitioner had clearly mentioned on the same page of the application form, which is on record as Annexure-2 of the writ petition, the name of his
village as Davela Post Kotra, District Banswara.
5. Learned counsel for the petitioner submits that the information, which was already on record, created sufficient right in favour of the petitioner to
have been considered as a TSP area candidate in the aforementioned recruitment process.
6. Learned counsel for the petitioner has relied upon the judgment passed by Hon’ble Division Bench at Jaipur Bench of this Hon’ble Court in
Kavita Choudhary Vs. The Registrar (Examination) & Anr. (D.B. Civil Special Appeal (Writ) No.1700/2017), decided on 01.11.2017. The said
judgment reads as under :“D.B. Civil Misc. Application No.41684/2017:
For the reasons stated in the application under Order 41 Rule 27 CPC, the same is allowed.
D.B. Civil Special Appeal(W) No.1700/2017:
1. Learned counsel for the respondents appears onadvance copy of the writ-appeal being served.
2. Heard learned counsel for the parties.
3. On 18.02.2017 an advertisement was issuedinviting applications for the post of LDC in different District Judgeships and District Legal Services
Authority. The advertisement cautioned the applicants to be careful while submitting their applications on-line and ensure that the form was correctly
filled up.
4. The appellant claims to be a member of an OtherBackward Class and while filling up the on-line form she wrongly clicked at the option “OBC
Creamy Layerâ€. This made her disentitled to the benefit of being treated as a candidate in the OBC category, for the reason a member of an Other
Backward Class, if falling within creamy layer, would not entitle her to the benefit of reservation.
5. When the result was declared the appellant foundthat she had secured 158 marks in the written examination and the last female OBC candidate
selected had secured 157 marks. She then realised her mistake.
6. Vide impugned decision dated 27.10.2017 the viewtaken by the learned Single Judge is that being an educated person, the appellant ought to have
been careful.
7. To err is human. We do not note the second part: To forgive is divine.
8. Mistakes can be of two kinds. First kind would bewhere nobody is affected by a mistake. The second is where a third party is affected by a
mistake.
9. The difference in the two mistakes would be thatwhereas rectification of the first would cause no prejudice, rectification of the second would
cause a prejudice.
10. We find in the decisions dated 31.07.2013 inD.B.S.A.W No.875/2012, State of Rajasthan Vs. Datar Singh, dated 11.10.2017 in S.B.C.W.P
No.7159/2017, Dinesh Kumar Mahawar Vs. RPSC & Ors., dated 27.01.2017 in S.B.C.W.P No.906/2017, Shimala Jat Vs. State of Rajasthan &
Ors., dated 24.11.2016 in S.B.C.W.P No.15654/2016, Sapana Kumari Vs. State of Rajasthan & Ors., dated 31.07.2017 in W.P.(Civil) No.3721/2017,
Arkshit Kapoor Vs. Union of India & Ors., dated 31.07.2017 in W.P. (Civil) No.11642/2016, Ajay Kumar Mishra Vs. Union of India & Ors., passed
by this Court and the Delhi High Court, the consistent view taken is that a bonafide mistake which does not affect a third party right should be
allowed to be cured.
11. We dispose of the appeal directing that theappellant be treated as an OBC Non-Creamy Layer candidate and we permit her to participate in the
further selection process. Needless to state the respondents would be entitled to verify the certificate submitted by the appellant.
12. Being informed that the type test is scheduled for02.11.2017 we direct that the appellant be issued an Admit Card entitling her to take the type test
tomorrow i.e. 02.11.2017. The Admit Card be issued today itself.
13. The appeal is disposed of setting aside theimpugned order dated 27.10.2017 and allowing the writ petition filed by the appellant.â€
7. Learned counsel for the respondents Shri Anil Bissa, AGC has strongly refuted the submission made on behalf of the petitioner on the ground that
once the petitioner was not cautious while filling the application form and has not given proper details, the petitioner shall rightly suffer disqualification.
8. Learned counsel for the respondent has relied upon the judgment passed by Jaipur Bench of this Court in Ajeet Singh Vs. The Rajasthan High
Court Jodhpur & Anr. (S.B. Civil Writ Petition No.15404/2017) decided on 27.10.2017. The relevant portion reads as under :-
“I have considered the rival submissions of learned counsel for both the parties.
In the opinion of the Court, the relief claimed by the petitioners cannot be granted as the advertisement which was issued had specifically made it
clear that candidates of Jat community from Bharatpur and Dholpur districts were to apply as ""General"" category candidate. The submission of the
form of the petitioners in General category candidates can only be considered as per their own online application form which was submitted. There is
specific condition in the advertisement that change of category will not be permissible in any circumstances and same has been found to be favourable
by three judgments of the Division Bench, as mentioned above.
As far as contention of the learned counsel for the petitioners is concerned that since examination is still going on and process has not yet completed,
suffice it to say that when at the time advertisement of the vacancy, the benefit of reservation was not available to the candidates of Bharatpur and
Dholpur Jat community candidates, the same cannot be extended them after issuance of notification dated 23.08.2017. The judgments cited by the
learned counsel for the petitioners are not applicable in the present facts of the case as in the case Uttar Service Commission Vs. Satya Narayan
Sheohare & Ors. (supra) the facts were different. In that case, the notification for giving benefit to a particular caste was issued on 07.07.2000, the
recruitment notification was issued on 04.03.2000 and the final examination was held in August, 2000. The Apex Court in that background passed the
order extending the benefit to such candidates. The underlying fact was that notification has come into existence prior to holding examination or
written test in that case. In the present case, the written examination was held on 23.07.2017 and merely declaration of result subsequently will not
make any change. The ongoing process of recruitment does not mean that the candidate will be able to get the benefit of such notification at any time
till the final result is declared.
The recruitment process begins the moment an advertisement is issued. All the candidates participate according to the terms and conditions which are
set out in the advertisement. The grant of benefit by the State Government while issuing notification on 23.08.2017 will not make it operative from the
back date. The Division Bench in the case of Ratan Lal Bagri (supra) has already held that benefit to the Jat category candidate of Bharatpur and
Dholpur is not extended after the judgment passed on 10.08.2015.
In the opinion of the Court the claim of the petitioners is not sustainable. The writ petitions are, accordingly, dismissed.â€
9. Learned counsel for the respondent has also relied upon the judgment passed by Jaipur Bench of this Court in Vinay Mohan Kiradoo Vs. Rajasthan
Public Service Commission & Ors. (S.B. Civil Writ Petition No.16720/2016) decided on 10.02.2017 The relevant portion reads as under :-
“There may be a situation where the necessary certificates, as demanded, might not have been annexed in support of the category indicated in the
on-line application but where the candidate intends to change the category that too after the written examination being held and declaration of result, it
is certainly not permissible more so when in the instant case ample opportunity was afforded to the candidates by the Commission to edit their
application, if so desired, even at the stage before the written examination was scheduled to be held on 01.10.2016.
Indisputably, either of the petitioner does not fall in the cut- off marks notified in their respective category and that appears to be the sole reason in
harping upon that they being the Ministerial Employee working in the departments of Government holding the post in the cadre substantively may be
permitted to change their category after the final result came to be published by the Commission, which as already observed by this court, is not
permissible and even if it is considered to be a bonafide mistake, the petitioners are bound by such mistake and are liable to face the consequences
and the petitioners deserve to be considered in the category which they have indicated in their on-line application and change at this stage is not
permissible and may not be in conformity with the instructions notified by the Commission.
This court is of the view that when the instructions are in unequivocal terms and the candidate has to indicate the category in which he intends to
participate in the selection process and after ample opportunity being afforded if one failed to edit the on- line application, in absence of any statutory
provision to the contrary, this court is of the view that such request for change of category after declaration of result deserves to be summarily
rejected.
Consequently, this court finds no substance in the instant batch of writ petitions and accordingly the same stands dismissed. No costs.â€
10. After hearing counsel for the parties and perusing the record of the case, this Court finds that the precedent law cited by counsel for the
respondent in the matter of Ajeet Singh (supra) is not applicable in the present set of facts. The factual matrix therein was the filling of wrong
category in the application form i.e. OBC Women category in place of TSP OBC Women category. Thus, the precedent law of Ajeet Singh (supra)
was categorically for category change, which is barred by the Division Bench judgment of this Hon’ble Court also. Secondly, the precedent law of
Vinay Mohan Kiradoo (supra) is also not applicable because the Hon’ble Court while deciding the issue has observed that “in the instant case
ample opportunity was afforded to the candidates by the Commission to edit their application, if so required, even at the stage before the written
examinationâ€. In this case, it is not refuted by counsel for the respondent that no opportunity whatsoever was provided by the respondents for any
kind of correction.
11. This Court further takes note of the fact that the information sought in the column ‘Tehsil of your tribal sub plan area’ where the petitioner
has mentioned NA (Not Applicable), which was already available with the respondents, as on the same page of the application form, the petitioner had
mentioned his village to be ‘Davela Post Kotra, District Banswara’, which is definitely a TSP area, and thus, the case is not of category
change. Any bonafide error on the part of the petitioner, if he is otherwise falling in the merit, shall not disentitle him for being given appointment. On
the other hand, the precedent law as relied by the petitioner is absolutely applicable in the present factual situation, as in the said judgment of the
Hon’ble Division Bench of this Court in the matter of Kavita Choudhary (Supra) it has been held that, to err is human, and further, Hon’ble
Division Bench of this Court has disposed of the appeal, allowing the writ petition while considering all the relevant case laws and holding that a
bonafide mistake ought to be permitted to be cured.
12. In light of the precedent law cited by counsel for the petitioner, the present writ petition is allowed with a direction to the respondent to consider
the petitioner in the TSP General Category in pursuance of the advertisement of 2015. The petitioners shall be given appointment on the post in
question, if they otherwise fall in merit and are eligible, while treating them to be TSP unreserved General category candidates. Such consideration
shall be made alongwith all the other selected candidates.â€
2. In light of the aforequoted judgment, the writ petition is disposed of with a direction to the respondent to consider the petitioner in the TSP General
Category in pursuance of the advertisement of 2015. The petitioner shall be given appointment on the post in question, if he otherwise falls in merit and
is eligible, while treating him to be TSP unreserved General category candidates. Such consideration shall be made alongwith all the other selected
candidates.
