SURENDRA NATH Vs. STATE OF RAJASTHAN & ORS.

JUDGEMENT

(1.) The instant writ petition has been filed by the petitioner seeking a direction against the respondents to consider the candidature of the petitioner for the purpose of appointment on the post of Teacher Grade III in pursuance of select list dated 28.5.1990 (Annex.1) w.e.f. from the date the persons lesser meritorious than the petitioner have been so appointed with all consequential benefits.

(2.) The brief facts of the case are that an advertisement No. 2/90 was issued by the respondents in Rajasthan Patrika dated 23.5.1990 inviting applications for appointment on the post of teachers in Primary Schools within the territories of Panchayat Samiti, Loonkaransar.

(3.) The petitioner being eligible for appointment on the post of Teacher in Primary Schools, the petitioner also applied for the same and was selected.