SUSHILA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the order dtd. 5/10/2021 (Annex. 10) passed by the respondents, whereby, the representation made by the petitioner has been rejected. Further a direction has been sought to treat the application form dtd. 10/10/2017 (Annex. 5) of the petitioner as having applied for the post of Teacher Gr. III Level -2 for Mathematics and Science and consider her candidature pursuant to the advertisement dtd. 11/9/2017 and accord her appointment, if the petitioner has obtained marks more than the cut off.

(2.) It is inter alia indicated in the writ petition that the respondents issued an advertisement dtd. 6/7/2016 (Annex. 1) for appointment to the post of Teacher Gr. III Level -2. Pursuant to the said advertisement, the petitioner applied for the subjects Maths and Science. Further, an amended advertisement was issued by the respondents on 11/9/2017, wherein, the requirement indicated was that those who have already applied were not required to fill up fresh form, however, they were required to update their data with reference to their earlier application reference ID and on failure their applications shall not be considered.

(3.) The petitioner pursuant to the amended advertisement, filled up the application (Annex. 5). It is claimed that due to inadvertence, the application was made for Teacher Gr. III subject 'English' instead of subject 'Maths and Science'. Though the petitioner was called for document verification in the year 2018 for subject 'English', however, as the petitioner had originally applied for subject 'Maths and Science', she gave a representation dtd. 4/4/2018 (Annex. 6) requiring the respondents to correct the mistake, however, respondents did not do the needful and as the petitioner did not fall within the cut off for subject 'Maths and Science', she did not pursue her case.