NIRMALA KANWAR Vs. RPSC, AJMER
LAWS(RAJ)-2012-12-192
HIGH COURT OF RAJASTHAN
Decided on December 11,2012

Nirmala Kanwar Appellant
VERSUS
Rpsc, Ajmer Respondents

JUDGEMENT

- (1.) In this writ petition, the petitioner has prayed for direction to the respondents to consider her candidature for appointment on the post of Teacher Gr.-II (Social Science) under the category of OBC (Woman).
(2.) On 01.04.2011 following order was passed by the Co-ordinate Bench of this Court:- "In the meanwhile and until further orders, the Rajasthan Public Service Commission is directed to permit the petitioner to face Teacher II Grade (Sec. Edu. Dept.) Exam-2008 pertaining to the post of Teacher Grade-II in the Subject of Social Science."
(3.) In pursuance of aforesaid order, petitioner appeared in the examination and secured only 203.40% marks in the category of OBC (Woman), whereas, as per the statement made by counsel for the respondent -Commission the last cut of marks under the said category was 276.19% marks. Meaning thereby, the petitioner secured much less marks than the candidates already included in the select list, therefore, not entitled to get any relief prayed for.;


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