Veerender Singh Siradhana, J. - (1.) Aggrieved of order dated 5th July, 2002, declining his selection to the post of Teacher Gr. III and consequential allotment made, as would be reflected from the order dated 1st November, 1999; the petitioner has approached this Court praying for the following relief(s): "i) impugned order dated 5.7.2002(Annexure -3) by which the services of petitioner has been terminated may be quashed and set aside; ii) respondents be directed to reinstate the service of petitioner on the post of Gr. III teacher with all back wages and consequential benefits and service of petitioner may be treated in continuation; iii) any other appropriate order or direction which deems your lordships fit and proper in favour of petitioner may also be passed; and iv) Costs of writ petition be also awarded to the petitioner."
(2.) Briefly, the skeletal material facts essential for appreciation of the controversy needs to be first noticed. In response to advertisement No. 1/98, the petitioner applied for consideration of his candidature for appointment to the Teacher Gr. III. On a scrutiny and assessment, he was selected and allotted merit No. 114/953. The petitioner was called upon to submit the original documents and consequent to scrutiny of the documents; the petitioner was adjudged fit and was accorded appointment vide order dated 1st November, 1999, allotting him to Dataramgarh Panchayat Samiti. It is pleaded case of the petitioner that candidates, with lower merit in marks than the petitioner (85.80%), have been accorded appointment, as would be reflected from the order dated 1st November, 1999 as well as from another order of even date, which contains names of Lokesh Kumar Sharma S/o Shri Sita Ram Sharma with 85.72%, Murlidhar S/o Shri Tejaram with 85.68% and Harphool Singh S/o Shri Bhinvaram with 85.68%.
(3.) Learned counsel for the petitioner, Mr. Anoop Dhand, reiterating the pleaded facts and grounds of the writ application, submits that a batch of writ applications was disposed off by a Coordinate Bench of this Court, vide order dated 16th May, 2001; lead case being SBCWP No. 1295/2000 (Banna Ram v/s. State of Rajasthan & Ors.). The petitioner's writ application, in the batch of writ applications aforesaid, finds place at serial No. 11, as would be evident from the order being SBCWP No. 1424/2000 (Shish Ram v/s. State of Raj. & Ors.). According to the learned counsel, vide order dated 16th May, 2001, aforementioned, the respondents were directed to accord appointment to the petitioner(s) in accordance with their merit expeditiously.;