- (1.) This writ petition has been filed by the petitioner with the following prayer:- "It is, therefore, most respectfully prayed that your lordship may graciously be pleased to accept and allow this writ petition and call for the entire record relating to the case and after examine the same- (I) By issuing an appropriate writ, order or direction in the nature thereof and thereby the Respondents that work out as to how many posts out of 41000 notified for the year 2012 recruitment remain unfilled as today on account of the fact that the candidates who were offered appointment did not join or after joining resigned or left the service and all of them would be treated as vacant posts and give the appointment to the petitioner on the post of Teacher Grade-III, level-II in the larger interest of justice in favour of petitioner. (II) By issuing an appropriate writ, order or direction in the nature thereof and thereby the respondents may be directed to issued a appointment letter for the post of Teacher Grade-III, Level-II in favour of petitioner in the light of judgment dated 08.01.2020 passed by Hon'ble Division Bench Jaipur Raj. (III) Issue any other writ order or direction, which this Hon'ble Court deems fit and proper, may kindly be passed in favour of the petitioner."
(2.) Brief facts of the case are that pursuant to the advertisement issued by the respondents in the year 2012 for direct recruitment on the post of Teachers in Primary and Upper Primary Level-II, the petitioner applied for the post of Teacher Grade-III Level II. The result of said examination was declared in 2012 and the revised result was declared in the year 2013. However, the petitioner has filed the present writ petition on 03.07.2020 after a delay of seven years.
(3.) Counsel for the petitioner submits that the petitioner has submitted representation to the respondents on 30.01.2020 with regard to his appointment in which he has also mentioned the judgments passed by this court. Counsel further submits that the persons who are less meritorious have been given appointment and lastly prayed for allowing the writ petition.;