VARSHA SINGHAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Under challenge is the order dtd. 22/8/2018 issued by the respondents publishing the list for allotment of districts to the selected candidates for appointment to the post of Teacher Grade-III (Level-I) and (Level-II) pursuant to the advertisement dtd. 11/9/2017.

(2.) The case of the petitioner is that pursuant to the advertisement dtd. 11/9/2017 issued by the respondents for appointment to the post of Teacher Grade-III (Level-I) and (Level-II) in Government Primary and Upper Primary Schools, she applied for the post in issue under General Female Category. She participated in the selection process and successful therein, was called for documents verification. It has been submitted that the petitioner secured 65.65 marks and merit position No. was 4851 in the selection process. Subsequently revised result was issued and the petitioner's merit was then upgraded from 4851 to 2187. The petitioner had sought allotment of District Bharatpur as her first choice in her online application form. On 22/8/2018, the respondents issued the list allotting the Districts to the selected candidates. The petitioner's case is that despite having secured merit No. 2187, she was allotted District Udaipur, whereas the candidates lower in merit than the petitioner (merit Nos. 2210, 2347, 2378 and 2421) were allotted District Bharatpur in General Female Category. Hence the writ petition.

(3.) A reply to the petition has been filed. It has been submitted that the petitioner belongs to General Female Category and her merit No. is 2210, whereas the merit number of last general female category candidate who has been given posting in District Bharatpur, is 1589. So far as the candidate at merit No. 2210 is concerned, it was submitted that albeit she belonged to OBC female category candidate, but as per her merit position, her selection was made against general female category candidate and was allotted District Bharatpur in the reserved category. Similarly the other candidates lower than the petitioner in the merit list were allotted Bharatpur District in the reserved category to which they belonged. In this view of the matter, no candidate lower in merit than the petitioner in general female category per se has been allotted District Bharatpur and for this reason, the writ petition is liable to be dismissed.