ASHISH KUMAR SHARMA S/O SURESH CHANDRA SHARMA Vs. THE STATE OF RAJASTHAN THROUGH ITS SECRETARY, RURAL DEVELOPMENT AND PANCHAYATI RAJ DEPARTMENT, GOVERNMENT SECRETARIAT, JAIPUR

JUDGEMENT

(1.) By way of the present writ petition, petitioner has laid challenge to rejection of his candidature by the respondents for appointment on the post of Teachers' Grade - III, Level - I interalia on the ground that the petitioner had obtained Basic School Teacher Certificate (BSTC) subsequent to clearing Rajasthan Teachers' Eligibility Test (RTET).

(2.) Facts necessary for adjudication of the present case are that the petitioner applied for appointment on the post of Teacher Grade - III, Level - I pursuant to the advertisement dated 06.07.2016 issued by the respondents. The petitioner was declared successful and was called for document verification. During the document verification his candidature has been rejected by the respondents interalia observing that the petitioner completed his Basic School Teacher Certificate (BSTC) Course on 08.01.2013, whereas he had cleared Rajasthan Teachers' Eligibility Test (RTET) on 28.08.2011.

(3.) Learned counsel for the petitioner challenging the petitioner's rejection contended that the same is ex-facie illegal and against the condition of the advertisement itself. It will not be out of place to reproduce the reason ascribed for holding the petitioner ineligible:- <FRM>JUDGEMENT_76_LAWS(RAJ)10_2017_1.html</FRM>