KAMAL KISHORE Vs. STATE OF RAJ.
LAWS(RAJ)-2013-5-98
HIGH COURT OF RAJASTHAN
Decided on May 14,2013

KAMAL KISHORE Appellant
VERSUS
STATE OF RAJ. Respondents

JUDGEMENT

- (1.) HEARD learned counsel for the parties.
(2.) IN this writ petition, the petitioner has prayed for direction to the respondents to provide appointment on the post of Teacher Grade-III after awarding five marks for his President's Rover certificate from the date the candidate having less number of marks have been provided appointment. As per facts of the case, in pursuance of the advertisement issued by the respondents for recruitment on the post of Teacher Grade-III, the petitioner being eligible and possessing B.A. B.Ed qualification submitted an application form for considering his candidature for appointment on the post of Teacher Grade-III.
(3.) AS per petitioner the petitioner was possessing certificate of Rajasthan State Board of Scout and Guide has also certificate of President's Rover but the respondents denied five marks for the certificate of of President's Rover which is placed on record as Annexure-4 issued on 24.12.1986 under the signature of His Excellency the President of India Shri Gyani Jail Singh.;


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