ATMA RAM Vs. ZILA PARISHAD & ANR.

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner, who claims himself to be bonafide resident of Rajasthan and member of the Scheduled Caste, has made an application for appointment as a III Grade Teacher, in pursuance of advertisement details of which have not been furnished.

(3.) Be that as it may, he was told that since his application form was not accompanied with the two requisite certificates of bonafide resident of Rajasthan as well as the member of the Scheduled Caste of which he alleged to be belonging to, his name has been considered only in General Category and finding him lower in order of merit, he has not been called for interview This petition has been filed for a mandamus to the respondents to invite the petitioner for interview and to give him appointment, if otherwise, found suitable by treating him to be bonafide resident of Rajasthan and member of Scheduled Caste.