PRADEEP NANDRAJOG,J. - (1.) Applications for condonation of delay: 1. For the reasons stated in the applications delay in filing the appeals is condoned. Special Appeals (Writ): 1. On 24th February, 2012 an advertisement was issued inviting applications from eligible candidates to fill up notified posts of Teacher Grade-III (Level-I and Level-II) in different Zila Parishads. As per the applicable rules merit list was prepared giving 20% weightage to the marks obtained by the applicants in the Rajasthan Teacher Eligibility Test (for short, 'RTET') and 80% weightage at the written examination conducted by the department. As per the applicable rules minimum marks for eligibility was 60% at RTET examination.
(2.) After the results were declared writ petitions were filed questioning the correctness of options indicated to some questions at the examination conducted by the department as also the examination conducted by RTET. Not only were the marks at RTET revised but even the marks obtained at the departmental examination were revised due to corrections made qua some questions. This affected large number of persons, who on the basis of the marks obtained at the RTET and the department initially, were ousted from the select list upon revision in the marks.
(3.) These persons filed writ petitions. The writ petitions were decided by a learned Single Judge vide order dated 19 th December, 2013, lead matter being S.B. Civil Writ Petition No.15788/ 2013, Hemendra Kumar Jangid & Ors. vs. State of Rajasthan & Ors .;