SUNDER LOHAWAT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking a direction to the respondents to consider the candidature of the petitioner for appointment on the post of Teacher Gr.-III, Level-II pursuant to the Direct Recruitment 2018.

(2.) It is, inter alia, claimed in the writ petition that petitioner applied for the post of Teacher Gr.-III, Level-II subject English for TSP area.

(3.) While filling up the requisite marks, pertaining to the 'educational qualification details' and 'subject of graduation', as petitioner had passed English as an additional subject, while filling up the marks of graduation in educational qualification details, he added the said marks for the total marks as well as marks obtained and again indicated the same for subject for graduation, the result being the total marks of the petitioner were indicated as 59.6%. When cut off list Annexure-5 was issued, wherein, the cut off for petitioner's category was indicated as 60.22%, the petitioner realized the mistake. It is submitted that if the total marks as well as the marks obtained are deducted from the educational qualification details obtained by petitioner in the additional subject, the percentage of marks obtained by the petitioner would be 60.25%.