NIKESH KANWAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking a direction to the respondents to consider his candidature for the post of Teacher Gr.-III, Level-II in subject Science and Mathematics in district Jalore, petitioner be appointed on the post based on her ranking in the merit list, consider the National Sports Certificate of the petitioner at National Level.

(2.) It is, inter alia, indicated in the writ petition that the respondents issued advertisement dated 31.07.2018 for appointment to the post of Teacher Grade-III, Level-II, subject Science and Mathematics. The petitioner applied pursuant thereto and in the column 'category' indicated as outstanding sports person with National Certificate and that she had won Silver Medal in game Hockey and that the games were organised by Kendriya Vidyalaya Sangathan, New Delhi ('KVS'). In the select list issued by the respondents, the petitioner obtained 5490th rank and based on her category was allotted District Jalore. At the time of document verification the certificate produced by the petitioner was not accepted and, therefore, the petitioner was not called for counselling.

(3.) It is submitted by learned counsel for the petitioner that the certificate of the petitioner has wrongly been discarded by the respondents by treating it as State Level Certificate, whereas, the certificate in question is a National Level Certificate.