RAMRAJ TADA Vs. STATE AND 2 ORS.

JUDGEMENT

(1.) Since all the petitions involve identical issues, hence are being disposed of together.

(2.) Question arising for consideration is as to whether persons holding qualification of Sr. Secondary (Vocation) from recognized Board of Education can be considered to be ineligible in absence of holding Bridge Course certificate for the purpose of their appointment of Primary/Upper Primary School Teachers after amendment being made in R. 266(3) of Rajasthan Panchayati Raj Rules, 1996, vide notification dt. 28.06.2006.

(3.) Necessary facts relevant for adjudication being almost common, are being taken note of CWP -7024/2007. Advertisement was issued by Rajasthan Public Service Commission ("PSC" on 30.10.2006 inviting application for appointment of Primary and Upper Primary Teachers. Petitioner (Radhe Shyam Raidas) qualified Senior Secondary (Vocational), B.A., M.A. & Diploma in Education (two years) Course from Bhopal (MP) as alleged to be equivalent to BSTC duly recognized by Rajasthan Government. Claiming himself eligible, he applied for the post in question in pursuance of advertisement dt. 30.10.2006; and appeared in written examination and his name stood at merit No. 9917, so was called for counseling at Govt. TT College, Ajmer on 3.9.2007 vide letter dt. 21.8.2007 (Ann.1) - in pursuance whereof, appeared in course of counseling but the authority refused to consider on the premise that he is holding qualification of Sr. Secondary (Voc.) and even in other cases also, the PSC rejected such applicants communicating that since they have not passed Bridge Course Certificate alongwith Sr. Secondary (Voc); as such are not eligible for the posts advertised on 30.10.2006.