ANITA GUPTA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) WITH the consent of the parties, all the three writ petitions, involving similar issue, are heard finally. The matter pertains to selection to the post of Teacher Gr III Level -I and II and Teacher Gr III (Special Education). The only issue for consideration is as to whether candidate applied for the particular post can be allowed to change due to human error while submitting on -line application form.

(2.) IT is submitted by learned counsel for petitioners that while applying for the posts, common application forms were sought for the post of Teacher Gr III (general) and Teacher Gr III (Special Education). Since application forms were to be filled on -line and petitioners are not well versed and expert thus help of others were taken to fill the same. Unfortunately, candidates who had applied for the post of Teacher Gr III, while filling on -line application forms, it was marked for Teacher (Special Education) and, same way, a candidate, who was to apply for the post of Teacher (Special Education), wrongly applied for the post of Teacher Gr III. Realising the mistake, immediately representations were made by the petitioners to consider their cases for the posts for which they are having requisite educational qualifications inasmuch as candidate who was to apply for the post of Teacher Gr III and wrongly mentioned it for the post of Teacher Gr III (Special Education) was not in possession of requisite qualification for the post of Teacher Gr III (Special Education). Same way, candidate eligible for the post of Teacher (Special Education) was not in possession of requisite qualification for the post of Teacher Gr III. Request aforesaid was not acceded to by the respondents, more so when one of the petitioners, mentioned the post correctly in OMR sheet.

(3.) LEARNED counsel for respondents, on the other hand, submits that petitioners were required to submit applications on -line for the posts for which they are eligible and eager to apply. Even if there was a human error, it cannot be to their benefit. Petitioners were called for submitting their documents but they failed to do so.