- (1.) BY this petition for writ a direction is sought by the petitioner for the Coordinator and Secretary, RTET to award four marks more to him in RTET, 2011.
(2.) AS per the petitioner four questions asked by the respondents were replied by the petitioner correctly but the respondents have not treated the same as correct answers, and therefore, no merits against those are awarded. At the threshold, learned counsel for the respondent-Board accepts that out of the four questions pointed out atleast two questions are having the same answer as replied by the petitioner, thus, he is entitled for two marks against such answers. It is submitted that the question "How many fundamental duties have been mentioned in the Constitution of India Part 4, Article 51-A?" and other question that "In which language has Mahatma Gandhi written his autobiography?" were replied by the petitioner correctly, therefore, he is entitled for two marks. Suffice it to mention here that the petitioner at his own has withdrawn challenge to the correctness of the two other questions referred in the petition for writ. In view of the statement given by learned counsel for the petitioner this petition for writ is disposed of by directing the respondents to award the petitioner two additional marks and a fresh marks-sheet be issued accordingly within a period of fifteen days from today. It is further directed that the Zila Parishad, Jalore shall also accept the corrected marks-sheet of RTET,2011, if the petitioner submits the same immediately after receiving that from the Board. The candidature of the petitioner for the purpose of recruitment to the post of Teacher Gr.III in pursuant to the advertisement dated 2.4.2012 shall also be considered by taking into consideration the modified marks-sheet.;