VINOD KUMAR RAIDAS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present writ petitions are based on identical facts involving a common issue, therefore, they are being decided by this common order.

(3.) The present writ petitions have been filed with a prayer that the orders dtd. 10/2/2022 and 11/2/2022 may be quashed and set aside to the extent of cancellation of REET Examination, 2021 for recruitment to the post of Teacher Grade-III, Level-II and advertisement dtd. 31/12/2021 for recruitment to the post of Teacher Grade-III, Level II for TSP area and the selection process undertaken by the respondents in pursuance of the advertisement dtd. 31/12/2021 for recruitment to the post of Teacher Grade-III, Level-2 for TSP area should be continued and as a consequence, if the petitioners are found eligible, they may be granted appointments.