ARUN BHANSALI,J. - (1.) These writ petitions have been filed by the petitioners aggrieved against non-inclusion of their names in the provisional select list pursuant to the Rajasthan Primary and Upper Primary School Teacher Direct Recruitment, 2018 despite having obtained higher percentage of marks than the cut-off as announced by the respondents. The relevant particulars of the petitioners may be noticed thus:- JUDGEMENT_33_LAWS(RAJ)10_2018_1.html
(2.) It is submitted by learned counsel for the petitioners that the petitioners having obtained more marks based on the marks obtained by the petitioner in REET and Graduation than the cut-off as is evident from the above table, the respondents were justified in rejecting their candidature.
(3.) It is submitted that the candidature of the petitioners has been rejected on account of their failure to obtain requisite marks in the Graduation in terms of the Advertisement even after relaxation granted to them as per their category, which is justified as the petitioners have obtained the requisite marks in their Post Graduation, which is evident from the material available on record and, therefore, the respondents were justified in rejecting their candidature.;