LAXMAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS writ petition under Article 226 of the Constitution of India has been filed by the petitioner on 31. 3. 1998 against the respondents with the prayer that by an appropriate writ, order or direction, the order dated 23. 03. 1998 (Annex. 2) in so far as it has deleted the name of the petitioner form the select list dated 10. 03. 1998 (Annex. 1) be declared illegal and be quashed and the order dated 10. 03. 1998 (Annex. 1) qua the petitioner be ordered to be restored with all consequential benefits to the petitioner.

(2.) THE case of the petitioner as put forward by him in this writ petition is as follows:- THE petitioner obtained B. Sc. degree in Agriculture from Mahrishi Dayanand Saraswati University, Ajmer. In addition to the above, the petitioner has following other qualifications:- A. Secondary School Examination, 1982 B. Higher Secondary Examination, 1983. C. Bachelor of Physical Education (Nagpur University), 1995. D. Certificate of 27th Dist. Level Sports Competition. E. Certificate of Sport (University of Ajmer ). F. Certificate of Proficiency (Inter University Kho-Kho Tournament) issued by the University of Jodhpur (Annex. 5 ). G. Certificate of N. C. C. `a' Part i H. Certificate of N. C. C. `a' Part Ii I. Certificate of Scourts"

(3.) THE Circular dated 17. 1. 1998 (Annex. R/1) issued by the Director, Secondary Education, Rajasthan, Bikaner on which reliance has been placed by the respondents, allocates bonus marks in the following manner:- 1. District Level 5 2. State Level 10 3. National Level 15