MADAN LAL MITHARWAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has preferred the present writ petition with a prayer seeking appointment on the post of Teacher Grade-III (General Education) (Level-II) in subject English qua the recruitment process initiated vide advertisement dtd. 31/7/2018.

(2.) Brief facts of the case are that vide the abovementioned advertisement dtd. 31/7/2018, recruitment process was initiated and the petitioner applied qua the seats of District Nagaur. Total 502 seats were advertised qua District Nagaur out of which 10 were reserved for "outstanding sportsperson". The provisional select list was issued on 3/9/2018 and the petitioner's name found place in the same. Interestingly, the petitioner's name found place in the final select list dtd. 9/1/2020 also but he was not afforded appointment. Against the said inaction on the part of the respondent-Department, the present writ petition has been preferred.

(3.) The case of the respondents is that the petitioner did not fall within the category of "outstanding sportsperson" as the certificate submitted by him does not comply with the requirements/parameters as laid down in the advertisement and therefore, the petitioner could not have been considered qua the said quota. It has further been submitted that the tournament in which the petitioner had participated had not been organized by the Olympic Association of Indian or the concerned Sports Federation as required in terms of the amended notification dtd. 15/3/2013.