Sant Ram Chaliya vs State Of Rajasthan And Ors

Learned counsel for the petitioner submits that identical writ petition being S.B. Civil Writ Petition No.13525/2019; Khangara Ram Kalbi Vs. State of Raj. & Anr. has been disposed of by this Court, while giving petitioner a liberty to file his representation.

Learned counsel for the petitioner submits that the petitioner would be satisfied if identical order is passed in petitioner's case also.

In this view of the matter, identical order with requisite changes is passed in the present case also.

Petitioner has filed this petition under Article 226 of the Constitution of India seeking a direction to the respondents to appoint the petitioner to the post of Teacher Grade III (Level II).

Learned counsel for the petitioner has submitted that as per Annexure 7, petitioner has got total score of 137.03 marks whereas the person who was having total score of 142.95 marks has been given appointment. Certain posts are still lying vacant with respondent No.2. Petitioner will move a representation before respondent No.2 seeking appointment and at this stage petitioner would be satisfied in case a direction is issued to respondent No.2 to dispose of the representation within a specific time frame. Petitioner had earlier approached respondent No.2 for issuing his appointment letter, but the same was not considered by respondent No.2.

Accordingly, without expressing any opinion on merits of the case, this petition is disposed of with a direction to respondent No.2 that in case petitioner moves a representation within one week from today for redressal of his grievance, the same be disposed of by respondent No.2 expeditiously in accordance with law preferably within three weeks of receipt of the representation alongwith copy of this order.