LILA KUMARI MEENA 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.15497/2023, while treating the same as a lead case, 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.) Learned counsel for the petitioner submits that the petitioners are belonging to ST-TSP (Divorcee / Widow) category. The petitioners have participated in the Rajasthan Eligibility Examination of Teachers Level I & II (hereinafter to be referred referred as 'REET-2022').

(3.) Learned counsel for the petitioner has drawn attention of this Court towards the Clause 6 of the advertisement dtd. 12/4/2022, which relates to minimum passing mark for REET2022 and sub-Clause-II of the Government circular dtd. 29/8/2012 for the scheduled area, which stipulates 36% minimum passing mark for such candidates belonging to scheduled tribe. When the recruitment process started for Teacher Grade-III Level I & II (General and Special Education) in TSP area, an advertisement was issued on 16/12/2022 and the bone of contention has arisen out of the following clause in the advertisement dtd. 16/12/2022 :- <IMG>JUDGEMENT_121_LAWS(RAJ)11_2023_1.jpg</IMG>