AI Structured Summary
Not yet generated for this judgment
Judgment
By way of the present writ petitions, the petitioners have prayed directions to the respondents for providing appropriate appointment, as they stood in the select list.
During the pendency of the present writ petitions, the respondents have stated that the appointment to the petitioner could not be granted, as there was an interim order by the Hon'ble Supreme Court in Special Leave Petitions (Civil) No. 23508 to 23513 titled as "State of Rajasthan Vs. Vikas Kumar Agarwal & Ors.".
Mr. Vikas Choudhary, learned Associate of Mr. S.S. Ladrecha, learned Additional Advocate General, informs the Court that the said SLPs have been decided by the Hon'ble Supreme Court, vide its order dated 18.10.2016 and the Hon'ble Supreme Court has affirmed the stand of the State of Rajasthan. He further adds that subsequent thereof, the result of Teacher Grade-III, 2013 has been revised, pursuant to two judgments in the case of Dheeraj &
Anr. Vs. State and Niranjan Lal Vs. State.
After decision of the said SLP, which was pending before the Hon'ble Supreme Court, there is no impediment in the way of the Respondents. Hence, the Respondents are directed to proceed in the matter and offer appointment to the Petitioners, if they fall in merit list, after the revision of the result.
Needless to clarify that the Petitioners' case shall be considered in accordance with the revised result.
With the directions aforesaid, all the six the writ petitions stand disposed of.