NIRMALJIT KAUR,J. - (1.) All the above-mentioned writ petitions shall stand decided by this common order as the issue involved is identical. For convenience, the facts are being taken from SBCWP No.1026/2017.
(2.) The petitioner is seeking a direction to consider the petitioner as eligible for recruitment on the post of Teacher Gr.III (Level-II) while considering the mark sheet of REET-2015 and the eligibility certificate i.e. RTET-2011 as valid in pursuance of the advertisement dated 6.7.2016 and in accordance with the Circular dated 23.03.2011.
(3.) The facts in short are that the respondents had issued an advertisement dated 6.7.2016 for recruitment on the post of Teacher Grade III (Level-I and II). As per the said advertisement, an aspirant was required to obtain minimum 60% marks in Rajasthan Teacher Eligibility Examination (RTET) to include for merit list to be prepared for Teacher in Primary and Upper Primary Level. Further, as per the notification dated 29.08.2012 of the State Government, the aspirants belonging to Scheduled Tribe category of Tribal areas were required to have minimum 36% marks in RTET/REET. For recruitment on the post of Teacher, merit list was to be prepared on the basis of marks obtained in REET-2015 and RTET-2011 and RTET-2012. The maximum marks obtained in above said tests were to be considered for preparation of State Level Merit List. However, as per the advertisement, only those aspirants are to be included for preparation of merit list who have obtained minimum 60% marks in the above said examinations except the aspirants belonging to Schedule Tribes of Schedule areas notified vide notification dated 29.08.2012. The petitioner belongs to widow general category and posseses the qualification of B.A., M.A. and B.Ed. from a recognised institution. The petitioner is aggrieved on account of the fact that she has not been considered for the said appointment on the ground that she was awarded less than 60% marks in REET-2015.;