RAGHUNATH RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of the present writ petition, the petitioner has challenged the communication dated 26.07.2021, whereby the respondents have refused to consider petitioner's certificate of merit issued by Jump Rope Federation of India.

(2.) The facts appertain are that the petitioner applied for the post of Teacher Gr.III, Level-2, Subject Social Studies, pursuant to recruitment notification dated 31.07.2018. While submitting his application form, the petitioner staked his claim towards Outstanding Sportsperson Category, indicating 'Yes' in the concerned column of application form. The petitioner, being meritorious on the basis of the criteria mentioned in the advertisement, was called for document verification.

(3.) According to the petitioner, when he appeared for document verification, though he had two certificates, namely, Gold Medal in RGOI National Pro-Kabaddi League, 2018 hereinfter referred to as 'First Certificate'. and certificate evincing that he stood third in 9 th Senior Jump Rope Championship, 2012-13 hereinafter referred to as 'Second Certificate'., but he produced the First Certificate only as he had secured gold-medal in such event, because the second certificate showed that he had secured 3 rd position in the tournament.