SHISHPAL SARAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Counsel for the petitioner submitted that in pursuance to the advertisement dated 11.09.2017, the petitioner applied for the post of Teacher Grade-III Level-II (English). Counsel further submits that due to bona-fide mistake while filing up the application form the petitioner has filled up the combined percentage of marks obtained by him in the 'REET' as well as in 'B.A.' examination as 62.45 in online application form whereas actually the petitioner has secured 63.85 marks. Counsel further submits that the mistake committed by the petitioner is bona-fide as the petitioner has submitted his original marksheet of 'REET' as well as of 'B.A.' Examination.

(2.) In support of contention, counsel for the petitioner relied upon the judgment passed by the Division Bench of this court in the (2 of 3) [CW-12872/2018] matter of Kavita Choudhary Vs. The Registrar (Examination), Rajasthan High Court, Jodhpur (D.B. Civil Special Appeal (Writ) No.1700/2017) decided on 01.11.2017 where in it has been held as under:- "1. Learned counsel for the respondents appears on advance copy of the writ-appeal being served. 2. Heard learned counsel for the parties.

(3.) On 18.02.2017 an advertisement was issued inviting applications for the post of LDC in different District Judgeships and District Legal Services Authority. The advertisement cautioned the applicants to be careful while submitting their applications on-line and ensure that the form was correctly filled up.