BEENA KUMARI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present petition has been filed against the non-consideration of the petitioners for appointment on the post of Teacher Grade III (Level-I). The case of the petitioners in the present petition is that although they were having the qualifications of Senior Secondary and REET, as required in terms of the advertisement and although they had secured the marks higher than the cut off marks, they have not been considered for appointment.

(2.) At the time of filing of the writ petition, the prayer of the petitioners was for consideration of the qualification of BSTC acquired by them to be declared as a valid qualification and for their consideration for appointment on the basis of the said qualification.

(3.) The writ petition of the petitioners was filed in the year 2018. On 9/3/2021, an additional affidavit was filed and it was submitted that although the petitioners No. 2 and 3 were graduates, the degree/mark list of their graduation could not be submitted alongwith application forms inadvertently and therefore, the same may now be considered and they may be declared eligible and be afforded appointment. The said affidavit makes a mention of the judgments passed in Civil Writ Petition No. 10961/2018; Kripa Maida v. State of Rajasthan and Civil Writ Petition No. 10749/2018 Niraj Kumar Patidar v. State. It has been submitted in the additional affidavit that the case of the petitioners No. 2 and 3 be considered in light of the said judgments and they may also be afforded the appointment being graduates.