M.N. Bhandari, J. - (1.) BY this writ petition, the petitioner is claiming appointment on the post of Teacher Gr. III (Level -II) (Urdu). The petitioner was allowed to appear in RTET Examination pursuant to direction of Division Bench. She thereafter appeared for selection to the post of Teacher Gr. III (Level -II), however, appointment has not been given for want of 45% at the level of graduation.
(2.) I find that issue aforesaid has already been decided by this Court holding that one is required to possess minimum required marks at the level of graduation as per the Notification/Circular of National Council of Teacher Education. The petitioner passed out graduation in the year 2009, thus her case is governed by the Circular/Notification requiring minimum passing marks at the level of graduation to become eligible for the post of Teacher Gr. III (Level -II). A detailed judgment has been given by this Court in the case of "Smt. Raj Rani Vs. State of Rajasthan & Ors. in SB Civil Writ Petition No. 10182/2012" decided on 10th October, 2012 and accordingly, this writ petition is also ordered to be governed by the judgment referred to above. If minimum marks at the level of graduation were required and it is not possessed by the petitioner then a candidate lacking in required length of marks at the level of graduation, cannot be held to be eligible. In view of above and the fact that similar controversy has already been decided by this Court in the case supra, this writ petition so as the stay application are dismissed and is ordered to be governed in terms of it.;