MANJU RATHORE Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties. The petitioner applied for appointment to the post of Physical Teacher Gr.III, in response to advertisement, Annex.1. For computing her merit, the petitioner claims to be entitled to the awarded 20% marks for the sports certificate, Annex.5.

(2.) The case of the petitioner is, that the petitioner has been found to be having 68.12% marks, by being awarded 10 bonus marks for the sport activities, treating them to be State level activities. Relying upon Annex.6, it is claimed, that since the petitioner stood first in the event, she is entitled to be awarded 20% marks, as against which she has been awarded 10% marks only.

(3.) I have heard learned counsel. In the grounds, reliance is placed on Annex.7 and 8, and according to Annex.7, in view of the judgment of Division Bench of this Court in State Vs. Umesh Jangid, a direction was given, to the effect, that the candidates who have participated in inter-college and inter-university level sport events, should also be awarded bonus marks, as available for State level and National level respectively, and according to that, it was prescribed, that 10 marks would be available for State level, and 15 for National level, while 5 marks were provided for District level activities. Then vide Annex.8, provision for awarding bonus marks for the sport activities, to be awarded to the candidates applying for recruitment on the post of Physical Teachers, for the Sessions 2003-04 was made, providing, 10 marks for State level, and 15 marks for National level.