STATE OF RAJASTHAN JEETA RAM DEWA RAM JAGDISH PARSAD BAGRIA BAXSA RAM BHANWAR LAL Vs. SHYAM LAL JOSHI:STATE OF RAJASTHAN:STATE OF RAJASTHAN:STATE OF RAJASTHAN:STATE OF RAJASTHAN:STATE OF RAJASTHAN ANT
LAWS(SC)-1993-11-71
SUPREME COURT OF INDIA (FROM: RAJASTHAN)
Decided on November 16,1993

STATE OF RAJASTHAN,JAGDISH PARSAD BAGRIA,Jeeta Ram And Others,Dewa Ram And Others,Baxsa Ram And Others,Bhanwar Lal And Others Appellant
VERSUS
State of Rajasthan And Others,Shyam Lal Joshi And Others Respondents

JUDGEMENT

- (1.) Special Leave Petition (Civil) No. 3495. of 1991 Leave granted.
(2.) This appeal and the connected Writ Petitions filed under Art. 32 of the Constitution relate to appointment on the posts of Primary School Teacher, in the State of Rajasthan.
(3.) The said post of Primary School Teacher is included in the Rajasthan Education Subordinate Service governed by Rajasthan Education Subordinate Service Rules, 1971. In the schedule to the said Rules the post of Primary School Teacher is placed in Grade-III and the qualifications prescribed for the appointment to said post are : "Secondary with Basic School Training Certificate (BSTC) or a training qualification recognised as equivalent to BSTC by State Government.";


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.