STATE OF RAJASTHAN Vs. DATAR SINGH

JUDGEMENT

(1.) All the above special appeals are being disposed of by this common judgment. For the sake of convenience, record of D.B. Special Appeal (Writ) No.875/2012, arising out of S.B. Civil Writ Petition No.9170/2012 is perused and discussed.

(2.) The respondent writ-petitioner preferred writ petition before this Court for seeking direction to the appellants (herein) to consider his candidature for the post of General Teacher Grade-III (PH) (Low Vision) in pursuance of the advertisement dated 24.02.2012 published for direct recruitment to the posts of Teacher Grade-III. Further, it is prayed that upon being found suitable the respondents (in the writ petition) may be directed to provide appointment in accordance with merit on the post of General Teacher Gr.-III (Physically Handicapped) (Low Vision) with effect from the date the similarly situated candidates were provided appointment, with all consequential benefits.

(3.) Brief facts of the case are that the writ-petitioner having low vision of 45% of permanent disability acquired qualification of Sr. Secondary examination from the Board of Secondary Education, Rajasthan, Ajmer, Bachelor's degree from MDS University, Ajmer and also acquired B.Ed. degree from the Kashmir University. The petitioner also acquired TET qualification while appearing in the Rajasthan Teachers' Eligibility Test 2011 conducted by the Board of Secondary Education, Rajasthan, Ajmer. The writ petitioner filed an application in the office of respondent No.2 Zila Parishad, Sriganganagar in pursuance of advertisement dated 24.02.2012 issued under the Rajasthan Panchayati Raj Rules, 1996. In the advertisement dated 24.02.2012 posts of Teacher Grade- III (Level-I and Level-II) were separately published and the petitioner filed application for the post of Teacher Gr.- III (Level II).