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[Cites 1, Cited by 29]

Rajasthan High Court - Jodhpur

(Shyam Lal Manat & Anr. vs . State Of Rajasthan & Ors.) on 26 May, 2011

Author: Gopal Krishan Vyas

Bench: Gopal Krishan Vyas

                                        !! 1 !!

     IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      AT JODHPUR

                                   :ORDER:

S.B. CIVIL WRIT PETITION NO.03944/2006 (Shyam Lal Manat & Anr. Vs. State of Rajasthan & Ors.) Date of Order :: 26.05.2011 PRESENT HON'BLE MR. JUSTICE GOPAL KRISHAN VYAS Mr. B.N. Kalla, for the petitioners.

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In this writ petition, the petitioners are seeking direction to the respondents for appointment on the post of Teacher Gr.-III in pursuance of order dated 10.05.2005 (Annexure-17).

Admittedly, the petitioners are possessing Prathma qualification from the Hindi Sahitya Sammelan, Allahabad therefore, they are not qualified for the said post in view of the judgment reported in 1999 WLC (Raj.) page 1 (Shanker Lal Vs. R.S.E.B).

In this view of the matter, no case is made out for interference because the petitioners are lacking requisite qualification for the post of Teacher Gr.III.

Hence, this writ petition is hereby dismissed in default.

(GOPAL KRISHAN VYAS), J.

AKC/-