LAWS(RAJ)-2017-11-276

NIRMA KUMARI Vs. STATE OF RAJASTHAN

Decided On November 27, 2017
Nirma Kumari Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner for seeking a direction to give her appointment on the post of Teacher Grade-III Level-1 at Zila Parishad, Chittorgarh by considering her candidature in Special Backward Class (SBC) category. The petitioner has further prayed that she should be permitted to participate in the selection process as per the revised result and her documents verification should be permitted by the Court.

(2.) The brief facts of the case are that different Zila Parishad issued advertisement in the year 2013 for making recruitment on the post of Teacher Grade-III. The Zila Parishad, Chittorgarh issued advertisement on 11th August, 2013 and last date of submission of the form was 04th September, 2013.

(3.) The candidates were to submit online application forms. The note appended to the procedure of filling online application form is quoted hereunder:-