- (1.) Heard Mr. Arjun Purohit, learned counsel for the petitioner and Mr. G.R. Punia, Additional Advocate General alongwith Mr. Jamwant Gurjar, learned counsel for the respondent-State.
(2.) The facts in brief leading to the filing of the instant petition in short are that on 27.2.2012 an advertisement was issued by the Zila Parishad, Pratapgarh soliciting candidature for appointment on the post of Teacher Gr.III by direct recruitment. Apart from setting out the conditions of eligibility for participation in the process initiated thereby, it was clearly mentioned in Note (II) under Clause (6) thereof that the post reserved in terms of the notification dated 12.9.2007 (the vires whereby is under challenge in the instant petition) would be filled up by the local candidates in the TSP area.
(3.) The petitioner admittedly applied for the post in question sought to be filled up, participated in the process that followed and according to him though he had secured 110.43% marks, his name was not included in the select list for the purpose of recruitment. In course of his endeavours to ascertain the reason for his non-selection, he came to be apprised by the official respondents that he had not been considered as TSP candidate as he belongs to Banswara district and the post advertised is located in Pratapgarh district. The authorities justified the action by referring to the notification dated 12.9.2007 and also the advertisement dated 27.2.2012 mentioning about the same.;