PREM NATH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioners seeking a direction to the respondents to rectify the result declared by revising the result in accordance with law while removing the illegalities.

(2.) The petitioners pursuant to the advertisement dtd. 4/9/2013 for the post of Teacher Grade-III applied and were ultimately not selected. In the present writ petition, the entire process adopted by the respondents has been questioned based on the following ground:-

(3.) A perusal of the ground raised by the petitioner (supra) would reveal that the petitioner has failed to pin-pointedly indicate any illegality and has indicated all possible illegalities, which could have been committed by the respondents while preparing the result.