LAWS(RAJ)-2023-7-52

NISHANT GAMOT Vs. STATE OF RAJASTHAN

Decided On July 25, 2023
Nishant Gamot Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) This writ petition has been filed by the petitioners aggrieved against the denial of appointment to the post of Senior Teacher (Maths) in TSP area on account of non-operation of reserve merit list dtd. 28/5/2020 (Annex.6) pursuant to the advertisement dtd. 29/3/2018 (Annex.1). Further direction has been sought to operate the reserve list prepared on 28/5/2020 (Annex.6) for appointment on the vacant post of Senior Teacher (Maths) for TSP area.

(2.) It is inter alia indicated in the writ petition that vide advertisement dtd. 29/3/2018 pertaining to the post of Senior Teacher (Sanskrit Education) in subject Maths, 10 posts for subject Maths in TSP area were advertised. Out of 10 posts, 5 were General, one was reserved for General Female, 3 for S.C., one for S.C. Female with horizontal reservation for 1-LD/CP and one for Ex-Serviceman. The petitioners being eligible applied for the same and after undergoing recruitment process, provisional list of candidates for eligibility checking was published on 22/11/2019 (Annex.3), wherein roll numbers of petitioners appeared. The petitioners were called for counselling by communication dtd. 23/1/2020.

(3.) The RPSC Published the final list for all subjects on 28/5/2020 (Annex.5) and on the same date i.e. 28/5/2020 reserve list (Annex.6) was also published, wherein, for TSP area, the petitioner ' Nishant Gamot was placed at merit no.5, Bhupesh Patidar at merit no.1 and Bharat Kumar Meena at merit no.3.