RAJNISH KUMAR MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These writ petitions have been filed by the petitioners aggrieved against the final eligibility list for review DPC for the year 2019-20 and for DPC for the year 2020-21, whereby the names of the petitioners have not been included.

(2.) It is, inter alia, indicated in the writ petitions that the petitioners were appointed Teachers Grade-III, Level-2 pursuant to the direct recruitment-2013 for TSP Area.

(3.) The petitioners, raised objections regarding their non- impleadment in the said list, however, the same was not considered and the respondents called for the Annual Performance Appraisal Reports of the candidates, whose names had appeared in the provisional/final list.