TRINKLE BHATT Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2019-9-228
HIGH COURT OF RAJASTHAN
Decided on September 24,2019

Trinkle Bhatt Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

Arun Bhansali, J. - (1.) These writ petitions have been filed by the petitioners aggrieved against the allotment of divisions/postings in Non-TSP areas.
(2.) Pursuant to the advertisement dated 13.07.2016 (Annex.-1), the petitioners applied for the post of Teacher Grade-II (Sanskrit) and in the application, indicated their category as TSP-Unreserved (TSP-UR) and indicated their preference for TSP area as the advertisement was for a combined recruitment for both TSP and Non-TSP areas.
(3.) On declaration of result by the RPSC, both the petitioners were indicated in the category of TSP candidates and while Neha Joshi obtained merit No. 29, Trinkle Bhatt obtained merit No. 1105.;


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