KAVITA Vs. STATE OF RAJ & ORS

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Learned counsel for the petitioner submits that in the competition examination conducted by the respondent, petitioner appeared as OBC Women candidate and petitioner secured higher marks than the marks obtained by the candidates provided appointment, therefore, respondents may be directed to consider the case of petitioner for appointment on the post of Teacher Gr.III from the date candidate appointed having less marks than the petitioner.

(3.) After hearing learned counsel for the parties, this writ petition is disposed of with liberty to the petitioner to file a representation for redrressal of her grievance and raise the grounds before the respondents including the ground that she is more meritorious than the candidate who has been provided appointment within a period of fifteen days from the date of receipt of certified copy of this order. Upon filing such representation, the respondent Department is directed to decide the representation of the petitioner within a period of one month from the date of filing representation and if any candidates having lesser percentage of marks than the petitioner have been provided appointment then petitioner's case may also be considered for appointment within aforesaid period.