GAURI SHANKAR JINGER Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Since both the writ petitions arise out of similar facts having implication on each other, therefore, they are being heard and decided by this common order.

(3.) Briefly, the facts giving rise to the present writ petitions are that petitioner-Gauri Shankar Jinger, considering himself eligible in all respects, applied for the post of College Lecturer (Philosophy) in pursuance of the Advertisement issued by the respondents on 12/1/2015. The candidature of the petitioner-Gauri Shankar Jinger was considered and since he was not meeting the criteria of 'good academic record' as per the stipulations made in the Advertisement dtd. 12/1/2015, his candidature was not favourably considered and, therefore, he was not selected on the post of College Lecturer (Philosophy).