LAWS(SC)-2026-1-118

THE STATE OF RAJASTHAN Vs. NAMONARAYAN SHARMA

Decided On January 28, 2026
The State of Rajasthan Appellant
V/S
Namonarayan Sharma Respondents

JUDGEMENT

(1.) Leave granted.

(2.) Applications for impleadment/intervention are allowed.

(3.) These Civil Appeals pertain to the recruitment, selection and appointment of the Grade III Teachers (level I and level II) in various places across 33 districts in the State of Rajasthan. The advertisement was issued on 24/2/2012 notifying 39544 posts, out of which, 10690 posts were for level I (Class 1 to 5) and 28935 posts for level II (Class 6 to 8). Indisputably, the recruitment was conducted district wise through the Panchayati Raj Department. The examination was held on 2/6/2012 and results were declared on 27/8/2012 and the orders of appointment were issued.