KAMLESH KALASUA Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2019-3-45
HIGH COURT OF RAJASTHAN
Decided on March 25,2019

Kamlesh Kalasua Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

ARUN BHANSALI, J. - (1.) These writ petitions have been filed by the petitioners questioning the legality and validity of the cut-off dated 01.06.2018 pertaining to the recruitment to the post of Teacher Gr.III (Level-I) for TSP area and seeking a direction to the respondents to prepare a revised cum fresh merit list while applying the proper reservation procedure according to the Notification dated 04.07.2016 as well as point No.11 of the advertisement.
(2.) It is, inter-alia, indicated in the writ petitions that the respondents issued an advertisement No.2/2018 dated 12.04.2018 for recruitment to the post of 5431 teachers Grade-III (Level-I) - General Education and 72 teachers Grade-III (Level-I)
(3.) Special Education for TSP area. The minimum qualification indicated was Senior Secondary with BSTC and having passed Rajasthan Eligibility Examination for Teachers ('REET')/RTET.;


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