RIYAZUDDIN ANSARI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) An advertisement for recruitment to the post of Teacher Gr. III (Urdu), for the year 2000-2001 was issued by the respondents on 7.11.2000. The last date of receipt of application forms was 16.12.2000. In the advertisement itself, the minimum qualifications and experience required for the post had been notified. A detailed criteria for preparing the merit list was also given in advertisement itself.

(2.) The petitioner also applied for the above post notified for District Bundi. After receiving application forms, merit list was prepared and published on 30.12.2000 for District Bundi as per the criteria notified in the advertisement dated 7.11.2000. In the merit list, the name of the petitioner was placed at Serial No. 61 on the basis of percentage of marks obtained by him as per the criteria notified in the advertisement. Since the petitioner could not be given appointment on the post referred to above, being lower in the merit list, the present writ petition has been filed by him on 23.1.2001 with the following prayers :

(3.) The only contention raised by Shri K.K. Sharma, learned counsel for the petitioner, has been that the respondents should have given weightage to the persons having higher qualifications than the minimum qualifications prescribed under the Rules and notified in the advertisement. The submission has been that no weightage or bonus marks, whatsoever, has been given to the persons having higher qualifications liked Graduation or Post Graduation in the subject concerned. The submission of Shri Sharma has been that if the petitioner would have been given any weightage or bonus marks for higher qualification, he would have been placed higher in the Merit List and would have also got an appointment on the post of Teacher Gr. III (Urdu).