PUSHPENDRA SINGH BHATI,J. - (1.) The petitioner has preferred this writ petition under Article 226 of the Constitution of India claiming the following reliefs: "It is, therefore, most humbly prayed that this writ preferred by the petitioner may kindly be allowed with costs and by an appropriate writ, order or direction, the order dated 25.08.2014 may kindly be quashed and set aside, the respondent may directed to reconsider the case of the petitioner afresh and to treat the petitioner as having the teaching experience of 5 years and then to consider the candidature of the petitioner for the post of Prabodhak in pursuance of the advertisement dated 31.05.2008, in the event of providing appointment to the petitioner on the post of Prabodhak, the same may be given from the date, persons lower in merit were appointed. Any other order or direction, which this Hon'ble Court deemed just and proper be passed in favour of the petitioner."
(2.) The brief facts in this case, as noticed by this Court, are that the petitioner was discharging the duties of Teacher in year 2001 at Anand Bal Vidhya Mandir Senior Secondary School, District Sirohi recognized by the State Government w.e.f. 01.07.2001. The petitioner continued to discharge his duties until 30.09.2007. The petitioner participated in the recruitment process pursuant to advertisement dated 31.05.2008 under Rajasthan Panchayati Raj Prabodhak Service Rules 2008, whereby the petitioner sought recruitment on the post of Prabodhak. The petitioner was having the requisite qualification, and stood in the merit prepared by the respondents, at serial No.302 in the OBC category.
(3.) Learned counsel for the petitioner Shri Arjun Purohit has demonstrated from the select list that persons in OBC category upto serial Mo. 354 (Shivlal Barot) were given appointment.;