- (1.) None is present for the petitioners even in the second round.
(2.) Instant writ petition has been filed with the following prayer:- It is, therefore, most humbly and respectfully prayed that your lordship may very graciously be pleased to admit/allow this writ petition and further be pleased to: I) Issue an appropriate writ, order or direction in the nature thereof thereby, the respondents be directed to same benefits which was given in Namonarayan Sharma and Ors. Vs State of Rajasthan and Ors (D.B. SAW No. 908/2017) decided on 08.01.2020. II) Issue an appropriate writ, order or direction in the nature thereof, thereby, direction be issued to the respondents to give appointment to the petitioner on the post of Teacher Grade-III Level- I and II, because the petitioners have secured more marks than the candidates who are already working. III) Issue an appropriate writ, order or direction in the nature thereof thereby, direct the respondents consider the case of the petitioners for appointment according to the report expert committee by which the marks of the petitioners has been increase and he is secured more marks than the candidates who are already working. IV) Issue an appropriate writ, order or direction in the nature thereof thereby, the action of the respondents may kindly be declared illegal by which they are not giving appointment to the petitioners. V) Pass any other appropriate order which this Hon'ble Court may deem fit, just and proper in the facts and circumstances of the case in favour of the petitioners. VI) Cost of the writ petition be also awarded in favour of the petitioners.
(3.) Advertisement in question relates to the year 2012 and the petitioners have filed the present writ petition after a delay of 8 years.;