POORAN MAL RAIGAR Vs. R P S C AJMER
LAWS(RAJ)-2011-5-96
HIGH COURT OF RAJASTHAN (AT: JAIPUR)
Decided on May 25,2011

POORAN MAL RAIGAR Appellant
VERSUS
R.P.S.C. AJMER Respondents

JUDGEMENT

- (1.) The question arose for consideration in these appeals is that whether holding of learner's licence as on the date of application, which were invited vide advertisement, is the requisite qualification as advertised by the Rajasthan Public Service Commission ('RPSC' for short) for the post of Motor Vehicle Sub-Inspector?
(2.) The advertisement was issued by the RPSC inviting applications for the post of Motor Vehicle Sub-Inspector, in which it was provided that the incumbent should possess driving licence and experience of work in a workshop for a period of one year, as provided in the Rajasthan Transport Subordinate Service Rules, 1963 ('the Rules' for short). Following are the qualifications, as provided in Schedule-I, Column No. 3 of the Rules :- 1. Must have passed Secondary Examination of a recognised Board; and 2. A diploma in Automobile Engineering (3 years course) or a diploma in Mechanical Engineering awarded by the State Board of Technical Examination (3 years' course) OR Any qualification in either of the above disciplines declared equivalent by the Central Government or State Government; and
(3.) working experience of at least one year in a reputed Automobile Workshop which undertakes repairs of both light motor vehicles, heavy goods vehicles and heavy passenger motor vehicles fitted with petrol and diesel engines; and;


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