KEHARI SINGH Vs. STATE OF RAJASTHAN & ORS.

JUDGEMENT

(1.) In pursuance to the Advertisement dated 6.8.1995 the petitioner being eligible also applied for the post of Teacher Grade III.

(2.) A panel was prepared by the respondents after scrutinising the application verifying the certificates of the candidates and admittedly the name of the petitioner comes in merit.

(3.) The only ground on which the petitioner has been denied appointment is that the petitioner was possession the degree of B.Ed. from Kanpur University. However, verification of the degree from Kanpur University could not be received back by the Department till 30th June 1996 when the panel automatically expired. There is no dispute that persons lower in merit in the same panel has been given appointment by the respondents.