RAJESH BALIA, J. - (1.) HEARD learned counsel for the parties.
(2.) THE petitioner has been an aspirant for seeking employment as Teacher Gr.III in the Department of Education Rajasthan at Jila Parishad, Chittorgarh. The petitioner has cleared her Higher Secondary Certificate Examination in 1985 from the Board of Secondary Education, Madhya Pradesh, Bhopal. As the papers included in that examination did not include subject Mathematics, the petitioner further undertook the examination in Mathematics conducted by the Board of Secondary Education, Rajasthan in 1990 and passed that examination. A certificate in that regard was also issued. Therefore, she passed the Senior Higher Secondary Examination in 1991 as a private candidate from Board of Secondary Education, Rajasthan. However, by ignoring the petitioner's qualification she was not considered eligible for appointment on the post of Primary Teacher under Panchayati Raj General Rules, 1996. The grievance of the petitioner against keeping her out of employment is ventilated in Para 13 of the petition, which reads as under: 13. That as far as petitioner's knowledge goes, she has secured aggregate 78% marks in merit. It has also come to her knowledge that Shri Shyam Sunder S/o Shri Dhanraj and Shri Satyanarayan S/o Shri Dev Kishan from General Category who have secured 75.71 % marks have been offered appointment on the post of teacher. As soon as this fact came to the notice of the petitioner, petitioner approached the office of respondent No. 2 and inquired about the matter. It has been informed to the petitioner that since she passed her Higher Secondary Examination from Board of Secondary Education, Madhya Pradesh, therefore, appointment was not offered to her.
(3.) THIS assertion finds support from the reply also that the petitioner has been kept out of consideration solely because she has secured her Secondary certificate from the Board of Secondary Education, Madhya Pradesh in 1985. It has been the case of the respondents in their reply; firstly that as per the consideration given to the points raised by the Director, Primary Education, Bikaner, it was found that the Higher Secondary passed candidates from Madhya Pradesh and Delhi Education Boards which do not provide for any Secondary Examination and permit the students directly to pass Higher Secondary Examination be not considered eligible.;