CHETNA TRIPATHI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Since all the instant petitions involve a common controversy, though with marginal variation in the contextual facts, therefore, for the purposes of the present analogous adjudication, the facts and the prayer clauses are being taken from the above-numbered S.B. Civil Writ Petition No.9304/2020, while treating the same as a lead case.

(2.) The prayer clauses read as under:

(3.) Brief facts of the case, as placed before this Court by learned counsel for the petitioner in the lead case, are that the Directorate, Primary Education, State of Rajasthan issued two notifications No.01/2018 & 02/2018, both dtd. 31/7/2018, in relation to recruitment for the post of Teacher Grade III Level II under the Rajasthan Panchayati Raj Act, 1994 and the Rajasthan Panchayati Raj Rules, 1996; notification No.01/2018 was pertaining to Non-TSP Area, while notification No.02/2018 was pertaining to TSP Area; vide both the said notifications, online applications for the aforementioned post were invited from the eligible candidates of the respective area; the last date, as stipulated in the notifications, was 25/8/2018, for filling the online application form; being an eligible candidate, the petitioner applied for the said post.