RAHUL LOHAR 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.11657/2023, while treating the same as a lead case; thus, the rival submissions of the parties and the observations of the Court, in the present order, would also be based, particularly, on the factual matrix of the lead case.

(2.) Brief facts of the case, as placed before this Court by learned counsel of the petitioners, are that the respondents issued advertisements no. 12/2022 & 13/2022 dtd. 16/12/2022 for recruitment of Upper Primary School Teacher Level-I and II. The petitioners belong to O.B.C. NCL Category and passed REET-2022 under the said category.

(3.) Learned counsel for the petitioners submitted that the respondents wrongly refused to consider the REET-2022 certificates of the petitioners, and that, the petitioners obtained more marks than the Unreserved Category candidates for the post in question, and therefore, the action of the respondents is violative of the Constitution of India.