PRADEEP NANDRAJOG,J. - (1.) For the reasons stated in the application delay in filing the appeal is condoned. Special Appeal (Writ) No.1380/2014:
(2.) The writ petition filed by the appellant has been dismissed by the learned Single Judge noting that the controversy concerning 60% marks at RTET was pending before the Supreme Court and thus no direction could be issued to give appointment to the appellant.
(3.) Unfortunately, the learned Single Judge has overlooked the fact that no such issue arose for consideration for the writ petition filed by the appellant. No issue of the appellant not having 60% marks at RTET was involved. The grievance of the appellant pertained to candidates having lesser marks than him being retained in service as Teacher Grade-III (Level-II).;