Pushpendra Singh Bhati, J. - (1.) This writ petition under Article 226 of the Constitution of India has been preferred claiming the following reliefs: "i) by an appropriate order or directions, for the question No.47 of annex.3 bonus marks be given as given to the petitioner as given to similarly situated persons who applied at Zila Parishad, Sri Ganganagar for the above mentioned identical question and for the question No.81 either question be nullified and bonus marks be given to the petitioner or expert committee be constituted for the above mentioned question and for Question No.140, answer D may be treated as correct or for this question, answer be evaluated by the expert committee and after allotting the bonus marks and the marks be given for the correct answers given by the petitioner and further for the nullified question marks be given to the petitioner as well as appointment be provided on the post of IIIrd Grade Teacher (Level 2) in view of the advertisement dated 24.02.2012 for which he has applied with all consequential benefits."
(2.) Learned counsel for the petitioner has pointed out that the petitioner applied for the post of Teacher Grade III (Level II) in pursuance of the advertisement dated 24.02.2012. The petitioner participated in the selection process from Zila Parishad, Sirohi and claimed such appointment for the Subject of Social Studies.
(3.) At the outset, learned counsel for the petitioner points out that the petitioner has attempted question No.47, which is contained in Annexure-3 of the writ petition and the said question reads as under:- "(47) Which of the following statement is not true about development (A) A child doubles its height than what it was at birth in 5 years (B) There is uniformity is sequence of development of a species (C) Girls reach sexual maturity earlier than boys (D) Left handedness is inborn";