GIRDHAR KUMAR DADHICH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Leave granted.

(2.) Interpretation of a decision of this Court in Kailash Chand Sharma vs. State of Rajasthan and others, 2002 6 SCC 562 is in question in this appeal which arises out of a judgment and order dated 14th February, 2006 passed by the High Court of Judicature of Rajasthan. Jaipur Bench, Jaipur in D.B. Civil Special Appeal (W) No. 147 of 2006.

(3.) Indisputably an advertisement was issued on 9th August, 1998 for filling up 10 posts of Physical Education Teacher Grade-Ill. 10 Bonus marks were to be granted for candidates who were resident of a particular district, while 5 bonus marks to the candidates belonging to rural areas.