MEETA MAJUMDAR Vs. STATE OF RAJ & ORS
LAWS(RAJ)-2014-5-338
HIGH COURT OF RAJASTHAN
Decided on May 14,2014

Meeta Majumdar Appellant
VERSUS
State Of Raj And Ors Respondents

JUDGEMENT

- (1.) With the consent of the learned counsel for the parties the matter was heard for final adjudication.
(2.) The controversy raised in the instant writ application is for non-consideration of the candidature of the petitioner seeking appointment to the post of Sr.Teacher (Mathematics), for she did not possess a degree of Mathematics with one Science subject, a condition stipulated in the advertisement inviting applications from eligible candidates in the recruitment process.
(3.) In response to the notice of the writ application, the State-respondents in the reply have submitted that the last cut off marks in the category of OBC (Female) were 78.492 whereas the petitioner secured only 62.319 and therefore, she cannot have any grievance. Further, the petitioner is estopped from challenging the selection criteria after having unsuccessfully participated in the selection process without any demur.;


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