SUKHA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Admit.

(2.) Heard learned Counsel for the parties.

(3.) The petitioner preferred this writ petition for issuing an appropriate writ, order or direction to consider his candidature for appointment on the post of General Teacher Grade-III in OBC category against the vacancies advertised vide (Annexure-1) advertisement dated 25th February, 2004. The basis for filing the present writ petition was that petitioner obtained 76.86% marks as per merit formula and last cut off marks for OBC category was 75.10%. He also belongs to OBC category, therefore, it is clear that less meritorious person has been given appointment, whereas he, who was having more merit, has been denied appointment.