Rajasthan High Court - Jodhpur
Nitesh Kumar Rathore & Anr vs State Of Raj. & Ors on 14 December, 2012
Author: Gopal Krishan Vyas
Bench: Gopal Krishan Vyas
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IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
:ORDER:
S.B. CIVIL WRIT PETITION NO.12496/2012
(Nitesh Kumar Rathore & Anr. Vs. State of Rajasthan & Ors.)
Date of Order :: 14.12.2012
PRESENT
HON'BLE MR JUSTICE GOPAL KRISHAN VYAS
Mr. Sukesh Bhati, for the petitioners.
Mr. Mahendra Choudhary, for the respondents.
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BY THE COURT:
Heard learned counsel for the parties.
The claim of the petitioners is that the last cut off marks for selection was 121.80 and they have secured more than 55% marks in RTET, so also, petitioner No.1 secured 125.60 marks and petitioner No.2 secured 132.82 marks but even though respondents are not providing appointment to the petitioners.
Before filing this writ petition, a representation Annexure-9 dated 12.11.2012 has already been filed by the petitioners and the said representation is still pending with the respondents, therefore, this writ petition is disposed of with the direction to the respondents to decide the representation of the petitioners if they are in merit and secured more than 55% marks in RTET, so also, otherwise eligible for appointment in accordance with law within a period of one month from the date of filing representation.
(Gopal Krishan Vyas), J.
AKC/-
203