SANGEET LODHA,J. - (1.) This intra-Court appeal is directed against order dated 28.8.19 passed by the learned Single Judge of this Court, whereby the writ petitions preferred by the appellants seeking declaration that they are eligible for appointment to the post of Teacher Gr.III (Level II) (English) and a direction to the respondents to accord them appointment on the said post as per their merit, have been dismissed.
(2.) The facts relevant are that Director, Elementary Education Rajashan issued an advertisement dated 31.7.18 for recruitment to the post of Teacher Gr.III (Level II) (English) for Non-Tribal Sub Plan ('TSP') Area. The eligibility qualification prescribed for the recruitment to the said post was as under: 'Graduation and 2- year diploma in Elementary Education (by whatever name known) or Graduation with at least 50% marks and 1-year Bachelor in Education (B.Ed). or Graduation with at least 45% marks and 1-year Bachelor in Education (B.Ed), in accordance with the NCTE (Recognition Norms and Procedure) Regulations issued from time to time in this regard. or Senior Secondary (or its equivalent) with at least 50% marks and 4-year Bachelor in Elementary Education (B.El.Ed.) or Senior Secondary (or its equivalent) with at least 50% marks and 4-year B.A./B.Sc.Ed. or B.A.Ed./B.Sc.Ed. or Graduation with at least 50% marks and 1-year Bachelor in Education (B.Ed) (Special Education)' Further, for recruitment on the post of Teacher Gr.III in English, the candidate must have passed Graduation or equivalent qualification with English as optional subject and must have passed REET/RTET in the applied subject with 60% marks.
(3.) The appellants having degrees of Graduation in Science, Post Graduation in English and B.Ed., applied for appointment on the said post, participated in the selection process and their names were included in the merit list but the appointment was denied to them inasmuch as, they were not having English as an optional subject in their Graduation. Aggrieved thereby, they preferred writ petitions before this Court, which stand dismissed by the learned Single Judge. Hence, these appeals.;