SANJU KUMARI Vs. STATE OF RAJASTHAN AND OTHER

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking to question the validity of the provisional select list issued vide office order dated 3/9/2018 pursuant to the advertisement dated 31/7/2018 for the Rajasthan Primary and Upper Primary School Teacher Direct Recruitment, 2018.

(2.) It is inter alia indicated that in the advertisement dated 31/7/2018 in clause relating to recruitment procedure several stipulations have been indicated, however, said stipulations have not been followed by the respondents. Based on the said submission, it is inter alia indicated that (i) select list should be merit-wise and category-wise i.e. it needs to have the marks and merit position of each participant, (ii) the list of allotment of candidates should contain the number of candidates in each category with their cut-off percentage of marks for each district.

(3.) Further submissions have been made that number of candidates have applied in the recruitment, whose REET certificates are not valid, respondents have allowed their employees to participate in the selection process without prior permission, which participation is against the Rules, the respondents have not circulated the waiting list to the extent of 50% of the posts notified.