ANIL KUMAR TRIVEDI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellant's grievance with respect to the impugned judgment is that the learned Single Judge erroneously held him ineligible for admission.

(2.) The facts of the case are that for appointment to the post of Teacher Grade-III, Level-II, an advertisement was issued on 31/7/2008. The petitioner had qualified the Rajasthan Eligibility Examination for Teachers (REET) and apparently secured the required minimum marks.

(3.) The eligibility conditions required for the candidates reads as follows:-