GHANSHYAM SAINI Vs. RPSC

JUDGEMENT

(1.) IN pursuance to advertisement issued by the respondent-Commission on 7. 3. 2002 for selection to the post of Headmaster the petitioner also submitted his application alongwith the certificate of teaching experience while working as Librarian. The candidature of the petitioner was rejected by the respondent Commission only on the ground that the petitioner was not having requisite teaching experience for the post in question.

(2.) THE recruitment to the post of Headmaster, Secondary School is made under the provisions of Rajasthan Education Service Rules, 1970. THE post is to be filled 50% by direct recruitment and 50% by promotion. THE minimum qualification and experience for direct recruitment have been provided under Gr. F of the Schedule to the rules which is reproduced here-as under:- " 1. (a) Bachelor's degree or diploma in education. (b) Experience of teaching High/jr. HSS/hr. Sec. Class for 5 years of experience of administrative charge of Middle Schools for 4 years and of teaching High/jr. HSS/hr. Sec. classes for 3 years. Or Five years' experience on the posts of Teachers Grade II or above under any of the Sections C, D, E and F of the Schedule appended to the Rajasthan Educational Subordinate Service Rules, 1971 ). Note-1. Degree or Diploma referred to above shall be of a University established by Law in India or of foreign University recognised as equivalent hereto by the Government. Note-2. Teaching in RTS/bstc/schools will be deemed as equivalent to teaching in High/jr. Higher Sec. /hr. Sec. Classes. Note-3. Experience of working on the post of Social Educational Organisor or posts mentioned at serial No. 1 to 5 of Section F of the Schedule to the Rajasthan Educational Subordinate Service Rules, 1971, shall be deemed as equivalent to the experience of administrative charge of Middle Schools and experience on the post of Research Assistant or Co-ordinator in the State Institute of Education, shall be deemed as equivalent to the experience of teaching Secondary classes.)"

(3.) ACCORDINGLY, I find no merit in the writ petition and the same is dismissed. .