LAWS(RAJ)-2019-8-146

RAJPAL PACHAR Vs. STATE OF RAJASTHAN

Decided On August 06, 2019
Rajpal Pachar Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking a direction to the respondents to grant appointment to the petitioner in the category of OBC (Low Vision) on the post of Senior Teacher (Special Education) in subject Social Science.

(2.) It is, inter-alia, indicated that pursuant to the advertisement dtd. 7/1/2016, the petitioner applied for the post of Senior Teacher (Special Education) in subject Social Science. In the application form, the petitioner indicated his category as 'BC' and he was issued admission card as such. As the petitioner had low vision and a certificate in this regard was issued to him on 30/7/2018 (Annex.3), the petitioner applied to the RPSC for changing his category / adding his category as Low Vision as well. The application was apparently granted by the respondents by changing his category, which aspect is reflected from Annex.9, whereby it is indicated that the application form was updated on 29/10/2018 and the special category of the petitioner has been indicated as blind / low vision / visually handicapped. However, in the result published by the respondent - RPSC on 20/11/2018 (Annex.6) though the cut-off for B/LV was 83.27 and the petitioner has obtained 179.45 marks, his roll number did not appear in the list of meritorious candidates.

(3.) Learned counsel for the petitioner made submissions that once the RPSC has changed the category vide Annex.9, there was no reason for the RPSC not to include the roll number of the petitioner in the list of successful candidates (Annex.6) as admittedly, the petitioner had obtained higher marks than the cutoff for B/LV.