Gopal Krishan Vyas, J. - (1.) HEARD learned counsel for the parties. In this writ petition, the petitioner is seeking direction to the respondents to provide appointment on the post of Physical Training Instruction Grade -III with all consequential benefits.
(2.) ADMITTEDLY , after selection, the appointment order was issued in favour of the petitioner but due to one or another reason, the petitioner failed to join the duties and filed this writ petition on the ground that appointment order was not received by him. In the opinion of this Court, the appointment order was made available on the web -site by the respondents but it appears from the facts that due to unavoidable circumstances, the petitioner did not join the duties. However, now the petitioner is directed to file representation before the Director, Secondary Education, Government of Rajasthan along with his joining report within a period of fifteen days from the date of receipt of certified copy of this order. In the event of receiving such representation along with the joining report, the Director, Secondary Education is directed to consider the case of the petitioner to join duties sympathetically and consider the fact that the petitioner is selected candidates and he should not deny the fruits of his selection, within a period of fifteen days thereafter strictly in accordance with law. The writ petition is disposed of in above terms.;