M.N. Bhandari, J. - (1.) By this writ petition, a prayer for appointment on the post of Teacher Gr III has been made. It is pursuant to the advertisement No. 1/1998 dated 13.6.1998 issued by Zila Parishad, Jaisalmer.
(2.) The issue regarding award of bonus marks on the ground of domicile i.e. domicile of Rajasthan, resident of the district and rural area was subject matter of challenge and, finally, it was decided by the Larger Bench of this court. It was challenged before the Apex Court and, therein, number of appeals were decided led by the case of Kailash Chand Sharma versus State of Rajasthan, : (2002) 6 SCC 571.
(3.) Learned counsel for petitioners submits that after the judgment in the case of Kailash Chand Sharma (supra), number of writ petitions were allowed by this court with the direction of appointment after eliminating bonus marks on the ground of residence. A reference of the judgment in the case of Neeraj Saxena versus State of Rajasthan, SB Civil Writ Petition No. 6829/2006, decided on 23.1.2009 has been given where similar prayer was allowed by this court. The petitioners also approached this court for the same relief, however, writ petition bearing CW 9941/2011 was disposed of by this court vide order dated 3.8.2011 with a direction to the respondents to consider and decide representation of the petitioners. The representation submitted by the petitioners has been rejected by the respondents vide order dated 22.8.2012 and 21.9.2012 at annexure -5.;