- (1.) This writ petition under Article 226 of the Constitution of India has been preferred claiming the following reliefs:- "a. by an appropriate writ, order or direction, this petition may kindly be allowed with costs with the direction to the respondents declare the result of Subject Science separately viz. Maths and Science and also separate the number of vacant posts advertised in Maths and Science Subject. b. by an appropriate writ, order or direction, without including the petitioners in the selection process of Teacher Grade III (Level II) in Maths separately pursuant to the amended notification as well as earlier notification, the process of selection (Annex.8 and 9) and any appointment order in favour of the selected candidates of Teacher Grade III (Level II) in Subject Science Maths in reference to amended notification dated 11.09.2017 (Annex.6) may kindly be set aside and quashed. c. by an appropriate writ, order or direction, the respondents may kindly be directed to issue separate cut off marks for Maths and Science and accordingly considering the candidature of the petitioners, their name be included in the list of selected candidates and according consider his candidature for whole of the selection process and he may be called fro submitting the application form with documents in hard copy and for verification of documents and allotment of district and in counseling. d. by an appropriate writ, order or direction, the respondents may kindly be directed to issue cut off marks upto the extent of candidates three times to the advertised vacancies and selection for subject Maths be made amongst these three times candidates. e. by an appropriate writ, order or direction, the condition of calculating the marks for preparing merit by adopting the method 30% of marks from graduation and 70% of marks from RTET/REET and be directed to adopt the criteria and condition as laid down in the notification issued initially in the year 2016. f. by an appropriate writ, order or direction, the petitioners may kindly be included in the selection process of recruitment under heading "Rajasthan Primary and Upper Primary School Teacher Direct Recruitment-2016 and consider his higher marks in merit, he may be given appointment as Teacher Grade III (Level II) with all consequential benefits. g. Any other appropriate order or direction, which this Hon'ble Court deemed just and proper be passed in favour of the petitioner. h. Costs of this writ petition may kindly be allowed to the petitioners."
(2.) The petitioners have participated in the selection process initiated pursuant to the advertisement dated 06.07.2016 for the post of Teacher Grade III Level II for Subject Science- Maths in the TSP Area.
(3.) The parameters and criteria of the advertisement were affected by the judgment rendered by the Division Bench of this Hon'ble Court in Sher Singh & Ors. Vs. Dinesh Singh & Ors. (D.B.Special Appeal Writ No.1464/2016 decided on 27.04.2017).;