- (1.) The petitioner having been declared unsuccessful, after consideration of his candidature, in response to an advertisement dated 19th August,2003, inviting application form eligible candidates for appointment of post of Senior Teacher (English); has approached this Court praying following relief(s). (a) issue an appropriate writ, order or direction in the nature thereof thereby directing the respondents to award 3% bonus marks for sports to the petitioner and to prepare a fresh merit of the petitioner. (b) issue an appropriate writ, order or direction in the nature thereof thereby directing the respondents to consider in the further process of selection, the candidature of the petitioner for her appointment on the post of Senior Teacher (English): (c) any other appropriate order or direction which may be deemed just and proper in the facts and circumstances of the case, may also kindly be passed.
(2.) Briefly, the necessary material facts essential for consideration of the controversy raised are required to be first noticed. The petitioner, who secured 72.961% marks and according to him, his merit number was 501 in the list. In case 3% of bonus marks, for sports activities were to be added, he would have been somewhere around merit number 200, and might have had a chance of selection.
(3.) It is pleaded case of the petitioner that he was entitled to addition of 3% bonus marks for the sports activities, he participated, as reflected from certificate issued to him by Rajasthan Volleyball Association, for his participation in Rajasthan State Level Volleyball Championship. Thus, he has been deprived of his chance of employment in an illegal and arbitrary manner.;