TRILOK CHAND SHARMA AND ORS. Vs. THE SECRETARY, PRIMARY AND SECONDARY EDUCATION AND ANR.

JUDGEMENT

(1.) It is contended by the learned counsel for the petitioners that in pursuance to the advertisement published in the Rajasthan patrika dated 11th May, 1995 for certain posts of Physical training Instructors (for short PTI) Gr. III, applications were invited. The petitioners were amongst the applicants.

(2.) The grievance of the petitioner is that there had been large scale irregularities in the appointments on the post of PTI in pursuance to the above advertisement. Some of the irregularities have been narrated in paras 8 and 9 of the petition. They relate to certificates/degrees of the bogus institutions or unrecognised institutions, as well as in relation to bonus marks for rural area and sports etc. All these questions cannot be properly examined by this Court as it requires investigation of facts. I have been informed that the appointments have been given to the candidates in pursuance to the advertisement.

(3.) After hearing the learned counsel for the petitioners and taking into consideration the facts and circumstances of the cases I think it just and proper to dispose the petition in the following terms :