LAWS(RAJ)-2012-12-177

ASHA CHAUDHARY Vs. STATE OF RAJ & ORS

Decided On December 05, 2012
Asha Chaudhary Appellant
V/S
State Of Raj And Ors Respondents

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) In this writ petition, the petitioner has prayed for direction to the respondents to consider his candidature for appointment on the post of Teacher Gr.III, Level-II in Sanskrit subject.

(3.) It is submitted by counsel for the petitioner that in the competitive examination conducted by the respondent Zila Parishad, Nagaur petitioner secured 163.57 marks and cut of marks published by the respondents for providing appointment under the Woman Category of Sanskrit subject is 154.10, inspite of that respondents denied appointment to the petitioner.