Rajasthan High Court - Jodhpur
Tara Chand Meghwal vs State Of Rajasthan on 3 February, 2022
Author: Rekha Borana
Bench: Rekha Borana
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 14119/2018
Tara Chand Meghwal S/o Nanu Ram Meghwal, Aged About 26
Years, Resident Of Village Post Amesar, Tehsil Asind, District
Bhilwara.
----Petitioner
Versus
1. State Of Rajasthan, Through The Principal Secretary,
Education Department, Government Of Rajasthan, Jaipur.
2. Director, Elementary Education, Bikaner, Rajasthan.
3. Zila Parishad Bhilwara, Through Its Chief Executive
Officer, Bhilwara.
----Respondents
For Petitioner(s) : Mr. Shreyansh Ramdev (through VC).
For Respondent(s) : Mr. Pankaj Sharma, AAG (through
VC).
HON'BLE MS. JUSTICE REKHA BORANA
Order 03/02/2022 The present writ petition has been filed for a direction to consider the petitioner for appointment on the post of Teacher Grade III (Level II) English without insisting for 45% marks in the graduation, as for the advertisement of REET 2017, 5% relaxation is given to the reserved class candidates.
A submission has been made by the learned counsel for the respondents that in view of the judgment passed by the Division Bench of this Court in D.B. Civil Writ Petition No. 3964/2011 ; Sushil Sompura & Ors. v. State (Education) & Ors. decided on 20.05.2011, the State Government proceeded on to introduce the appropriate changes in the advertisement dated 31.07.2018 (Downloaded on 09/02/2022 at 08:24:33 PM) (2 of 2) [CW-14119/2018] (Annex.-5) itself and in terms of Clause 9.3 of the advertisement, those candidates who had taken admission in the B.Ed. course after the notification dated 31.08.2009, would be required to possess 50% marks in graduation or equivalent examination.
It is the contention of the counsel for the respondent that the petitioner had taken admission in B.Ed. course after 31.08.2009 and therefore, he was required to have 50% marks in his graduation. He submits that even if the relaxation of 5% is granted to the petitioner then also he would not be eligible as he has only 42.66% of marks in graduation.
Learned counsel for the petitioner also admits the fact that he had taken admission in the B.Ed. Course on 16.12.2014 and therefore, would not be entitled for the relaxation.
In view of the ratio as laid down in Sushil Sompura's case (supra) and in view of the observations made above, the present writ petition being devoid of merit is dismissed.
(REKHA BORANA),J 84-Sachin/-
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