- (1.) Learned counsel for the parties are in agreement that the controversy involved in this petition for writ is no more res integra in view of judgment of this Court in the case of Smt. Raj Rani Vs. State of Rajasthan & Ors. (S.B. Civil Writ Petition No.10182/2012) decided on 10.10.2012.
(2.) Having considered facts of the case and the issue involved in these petition for writ, these writ petitions are allowed in the terms of the judgment referred above.
(3.) The respondents are directed to consider candidature of the petitioners without insisting to have minimum 45% or 50%, as the case may be, in the bachelor's degree or master's degree2 examination or any other equivalent examination in case the incumbents have obtained admission in the requisite courses such as B.S., B.Com, B.Ed, B.El.Ed, Senior Secondary etc., prior to issuance of notifications dated 27.9.2007 and 31.8.2009 by the National Council for Teachers Education. The appointment be also accorded to the petitioners if they stand in merit pertaining to competitive examination for recruitment on the post of Teacher Gr.III (Level-I and Level-II).;