DINESH MAHESHWARI, ARUN BHANSALI, JJ. - (1.) These Intra Court Appeals By The Respective Appellants Arise Out Of Similar Nature Orders Dated 09.10.2012 Passed By The Learned Single Judge And Involving Similar Nature Issues Have Been Considered Together And Are Taken Up For Disposal By This Common Judgment. For Convenience Sake, Facts From D.B. Civil Special Appeal (Writ) No.170/2013 (Smt. Megha Shetty Vs. State Of Raj. & Ors.) Are Taken Into Consideration.
(2.) The State Government Issued An Advertisement For Filling Up The Posts Of Teacher Gr.-Iii Through Direct Recruitment Examination, 2012, Level-Ii At District Level; The Petitioner Submitted Her Application Form For Subject 'English'; Appeared In The Examination And Obtained 135.75 Marks And Was Placed In The Merit List At S.No.184.
(3.) As Per The Advertisement, The Available Posts In The Subject English, In So Far As Relevant For The Present Appeal, Are Indicated As Under:- (In The Same Manner, Posts Were Provided For Special Backward Class, Scheduled Castes And Scheduled Tribes) A Cut Off List Was Issued On 28.08.2012 By The Respondents, Whereby The 'Cut Off Marks' For Subject English, In So Far As Relevant To The Present Appeal, Was Indicated As Under:- JUDGEMENT_566_TLRAJ0_2013_3.html;