- (1.) Heard learned Counsel for the parties. Leave granted.
(2.) The issue in these appeals is whether the Division Bench of Rajasthan High Court is correct in reversing the judgment of the learned Single Judge and permitting the qualification of B.P. Ed. to be treated as equivalent to qualification of C.P. Ed. for the purpose of selection and recruitment to the post of Physical Training Instructor Grade-III (PTI Gr. III).
(3.) The facts necessary for deciding the main issue noted above are as follows. Rajasthan Public Service Commission (hereinafter referred to as 'the Commission') published an advertisement dated 03.09.2008 inviting applications for recruitment to the post of PTI Gr. II under Code No. 35 and PTI Gr. III under Code No. 36. The educational qualification for posts under Code No. 35 and 36 were indicated separately and read thus: (i) Graduate or equivalent examination with diploma in physical education OR Secondary with four years' diploma in Physical Education. (ii) Working knowledge of Hindi written in Devnagari script and knowledge of Rajasthan culture. The educational qualification for posts under Code No. 36 read thus: (i) Senior secondary certificate of Board of Secondary Education recognized by the Government of Rajasthan and Secondary or equivalent examination recognized by the Government of Rajasthan with five subjects, three of them should be Mathematics, English and Hindi with Certificate in Physical Education. (ii) Working knowledge of Hindi written in Devnagari script and knowledge of Rajasthan culture. Special note in the advertisement indicated that in Column 11 of OMR application the post of Code No. 35 or Code No. 36 had to be mentioned and separate applications had to be submitted for the two different categories of posts. Through a press note issued on 22.09.2009, the Commission informed the applicants to indicate the post code clearly in the OMR application and in the event of any error in specifying the post code, the result of such candidate shall be cancelled.;