Rajasthan High Court - Jaipur
Avani Sharma D/O Shri Rajesh Sharma vs State Of Rajasthan on 22 December, 2022
Author: Sudesh Bansal
Bench: Sudesh Bansal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 19527/2022
Avani Sharma D/o Shri Rajesh Sharma
----Petitioner
Versus
State Of Rajasthan & Ors.
----Respondents
For Petitioner(s) : Mr. Vijay Pathak For Respondent(s) :
HON'BLE MR. JUSTICE SUDESH BANSAL Order 22/12/2022 Learned counsel for petitioners states that petitioners have secured 88 marks in REET-2022 (Level II) which is equal to 59.56%, on rounding off the same, it becomes 60% and therefore, petitioner deserves to qualify REET-2022(Level II) and becomes eligible to participate in the selection process of Teacher (Level-II). The counsel has placed reliance on the order dated 03.11.2022 passed by Calcutta High Court wherein candidates who obtained 82 marks were treated as having passed by rounding of their percentage to 55%.
Heard.
Issue notice.
In the meanwhile, petitioner may be permitted to submit application form for the post of Teacher Grade II pursuant to advertisement dated 14.12.2022 treating her percentage in REET- 2022 as 60%.
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