Rajasthan High Court - Jaipur
Anita Agarwal &Anr vs State Of Raj And Ors on 16 April, 2010
Author: Mohammad Rafiq
Bench: Mohammad Rafiq
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR ORDER IN S.B. Civil Writ Petition No.699/2010 Anita Agrawal and Another Vs. State of Rajasthan and Another Date of Order ::: 16.04.2010 Present Hon'ble Mr. Justice Mohammad Rafiq Dr. Raj Kumar Sharma, Counsel for petitioners #### By the Court:-
Contention of learned counsel for petitioners is that controversy raised in this petition is squarely covered by a decision dated 01.12.2009 of a coordinate bench of this Court in S.B. Civil Writ Petition No.4728/2008, Naveen Kumar Sharma & 16 Others Vs. State of Rajasthan and Others, wherein respondents were directed to consider candidature of petitioners for appointment on the post of Teacher (Primary & Upper Primary Schools) on the basis of their selection made pursuant to advertisement dated 30.10.2006 strictly in order of merit as per statement (supra) against available vacancies other than reserved for TSP area; and in case either of petitioners does not find place in order of merit in respective category for appointment, respondents shall inform each of them about his placement and reasons for which he could not be held eligible for appointment.
In the light of aforesaid judgment, present writ petition is disposed of with liberty to petitioners to make a representation to respondents, who shall consider their case and accordingly convey about their placement and reasons for which they could not be held eligible for appointment, within a period of two months from the date of such representation is made.
(Mohammad Rafiq) J.
//Jaiman//