GIRRAJ MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking direction to the respondents to grant appointment to the petitioner on the post of Teacher Gr.-III, Level-II with consequential benefits pursuant to the advertisement dtd. 24/2/2012.

(2.) It is submitted by learned counsel for the petitioner that the issue raised is covered by judgment in Mukesh Kumar Tailor v. State of Rajasthan : S.B.C.W.P. No. 750/2017, decided on 9/2/2017, which in turn had relied on judgment in Manju Choudhary and Ors. v. State of Rajasthan and Ors. : D.B. Civil Special Appeal (Writ) No. 35/2014.

(3.) A reply to the writ petition has been filed by the respondents, wherein, it is submitted that the posts of ST (Male) have already been filled and last cut off was 162.22 marks and as petitioner has secured 154.15 marks, he is not entitled to any relief.