RAM BABU RAMAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant writ petition has been filed seeking direction to the respondents to give appointment to the petitioner as a Teacher Grade III in pursuance to the selections made on the posts advertised vide Advertisement No. 8/95 contained in Annexure R. 1 to the writ petition.

(2.) Petitioner, being eligible as per the said advertisement, had applied for the said post, he was interviewed and his name appeared in the select list. However, he could not be offered appointment for the reason that the certificates submitted by him, which had been issued by Kanpur University and Oudh University, Faizabad, could not be got verified and before they could be vertified, the select list, prepared in pursuance to the said advertisement, expired on 31-8-1996. The instant writ petition has been filed on 22-12-1996. i.e., after about four months of lapsing the select list. Mr. Vijay Bishnoi has raised a preliminary objection that no relief can be granted in this petition as the select list had expired before filing the writ petition.

(3.) As per the provisions of Rule 18 of the Rajasthan Panchayat Raj and Zila Parishad Service Rules, 1959 (hereinafter referred as "the Rules"), the select list prepared for Teachers Grade III would expire at the end of the Academic Session. i.e., 30th June of each year. However, it appears that due to special reasons it has been mentioned in the advertisement itself that the select list would expire on 31-8-1996.