Rajasthan High Court - Jodhpur
Kishan Lal Meena vs State Of Raj. & Ors on 27 January, 2009
Author: Govind Mathur
Bench: Govind Mathur
SBCWP No.556/09- Kishan Lal Meena v. State of Raj. & others
Date of order: 27.01.2009
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S.B. CIVIL WRIT PETITION NO.556/2009
Kishan Lal Meena v. State of Raj. & others
Date of Order: 27th January, 2009
HON'BLE MR JUSTICE GOVIND MATHUR
Mr Ranjeet Joshi, for the petitioner Rajasthan Public Service Commission conducted Primary & Upper Primary School Teachers' Competitive Examination, 2006 to make recruitment to the posts of Teacher Grade-III in various districts. Petitioner faced the process of selection, however, at the time of interview they were not possessing Bachelor's degree in Education though they were undergoing the course concerned. The result of petitioner relating to Bachelor's degree in Education was declared by the University concerned in the year 2008.
It is contended by learned counsel for the petitioner that the respondent-Rajasthan Public Service Commission should now consider candidature of the petitioner for the purpose of appointment on the post of Teacher Grade-III in pursuant to process of selection faced by him under the notification Annx.3.
I do not find any merit in the argument advanced, as admittedly, at the time of consideration for appointment the petitioner was not having requisite SBCWP No.556/09- Kishan Lal Meena v. State of Raj. & others Date of order: 27.01.2009 2 Of 2 statutory qualification. The delay caused by the University in declaring result of the petitioner, does not create any right in favour of petitioner, at least against Rajasthan Public Service Commission or the State of Rajasthan.
Accordingly, this petition for writ is dismissed.
[GOVIND MATHUR],J.
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