NIHAL SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In wake of instant surge in COVID-19 cases and spread of its highly infectious Omicron variant, lawyers have been advised to refrain from coming to the Courts.

(2.) The present controversy arises out of the selection process for the post of Teacher Grade-III Level-II, which was initiated vide advertisement dtd. 31/7/2018. The petitioners raised the issue as to rounding of marks of certain candidates contrary to the rule resulting into their ouster.

(3.) This Hon'ble Court passed the following orders on 12/7/2021, and thereafter, on 3/12/2021: