KAMLESH PARGI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking a direction to the respondents to consider the candidature of the petitioner in TSP area category and issue the original mark-sheet of Rajasthan Eligibility Examination for Teachers, 2017 ('REET, 2017') showing the petitioner as eligible for Teacher Gr.III (Level- II).

(2.) It is, inter alia, indicated in the writ petition that the petitioner appeared in REET 2017 and obtained 57.33% marks and vide Annex.3 was eligible for Level-II in the mark-sheet uploaded by the respondent - Board. An advertisement dated 31.7.2018 for recruitment of Teacher Gr.III (Level-II) Science and Maths for TSP area was issued, wherein, inter alia, eligibility indicated was 60% marks in REET, however for the Scheduled Tribe candidates of scheduled areas, the eligibility was indicated at 36% marks in REET.

(3.) The petitioner applied pursuant to the said advertisement for the post of Teacher Gr.III (Level-II) Science and Maths in category of TSP (ST). The petitioner got marks higher than the cut-off marks i.e. 55.05% marks, whereas, the cut-off for the petitioner's category was 53.89% marks. The petitioner was selected and when pursuant to the select list, the petitioner appeared before the concerned authorities for document verification at District Pratapgarh on 7.9.2018 and got the documents verified, the respondents required original mark-sheet of REET, 2017.