LALITA KUNWAR CHOUHAN 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 TSP area to the post of Teacher Gr.III (Level-II), subject Science and Maths.

(2.) It is inter alia indicated in the writ petition that pursuant to the advertisement dated 31.7.2018 (Annex.1), the petitioner filled online application form on 11.8.2018 (Annex.2) and applied in the Non-TSP category. The petitioner obtained 74.14% marks, when the cut-off declared by the respondents by their notification dated 3.9.2018 (Annex.5), the cut-off for TSP General was 65.52 and for Non-TSP was 75.17, when the petitioner realized that based on the notification dated 19.5.2018 (Annex.3), whereby, the scheduled areas were altered and the residential area of the petitioner came within the scheduled area, the petitioner could have applied for TSP area, however, as the petitioner was unaware of the notification dated 19.5.2018, the petitioner may be permitted to change her category.

(3.) Further submissions have been made that the respondents did not indicate in the advertisement that based on the altered scheduled areas as per the notification dated 19.5.2018, the candidates would be entitled to apply for TSP area.