AMARJYOTI SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the action of the respondents in holding the petitioner as ineligible vide Annex.15.

(2.) The petitioner applied for the post of Teacher Gr. III Level-II subject Hindi pursuant to the advertisement dtd. 31/7/2018 inter alia claiming reservation as an outstanding sports person. The name of the petitioner appeared in the provisional list dtd. 3/9/2018 (Annex.12) of selected candidates and she was allotted district Rajasmand, however, during course of document verification, vide Annex.15 it was indicated that the certificates produced by the petitioner only indicates participation.

(3.) Learned counsel for the petitioner made submissions that action of the respondents in not according appointment to the petitioner is not justified inasmuch as the petitioner has produced the requisite documents for claiming reservation as an outstanding sports person, and, therefore, the respondents be directed to accord appointment to the petitioner.