DINESH CHANDRA SUTHAR Vs. STATE OF RAJASTHAN THROUGH SECRETARY
LAWS(RAJ)-2018-2-386
HIGH COURT OF RAJASTHAN
Decided on February 02,2018

Dinesh Chandra Suthar Appellant
VERSUS
STATE OF RAJASTHAN THROUGH SECRETARY Respondents

JUDGEMENT

Pushpendra Singh Bhati, J. - (1.) Petitioner has preferred this writ petition with the following prayer :- "It is, therefore, most respectfully prayed that this writ petition may kindly be allowed with costs and by issuing an appropriate writ, order or direction, the respondents may be directed to consider the petitioner's candidature for recruitment to the post of Teacher Grade-III Level-II in Social Study subject against the vacancies in General Category and if otherwise found suitable he may be appointed on the said post from the date when other similar situated candidates are appointed with all consequential benefits. Any other order favourable to the petitioner may also be passed."
(2.) Learned counsel for the petitioner has stated that the petitioner appeared in the RTET-2012 examination securing 54.67% marks in Male OBC Category. The petitioner participated in the recruitment to the post of Teacher Grade-III Level II in Social Study subject in the General TSP Category. As per counsel for the petitioner, the petitioner has been deprived from the selection only on the count that he has filled category in the application form as General TSP whereas he belongs to OBC category and therefore, he is not entitled for OBC relaxation of RTET-2012 examination.
(3.) Learned counsel for the respondent has refuted the submission.;


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