Munishwar Nath Bhandari, J. - (1.) THIS case pertains to appointment on the post of Prabodhak. Petitioners were denied appointment on the said post for want of five years continuous experience. Learned counsel submits that if the period of working of the petitioners in Non -Government aided educational institution and private government recognised educational institution is taken into consideration then petitioners have completed five years of service/experience so as to become entitled for the post of Prabodhak. Reference of the judgment in the case of "Beeram Ram Choudhary vs. State of Rajasthan & Ors.", SB Civil Writ Petition No. 6273/2008, decided on 15.10.2008 by Principal Seat, Jodhpur has been given, wherein, a direction was issued to count length of service after inclusion of the period of summer break. A prayer is accordingly made to consider case of the petitioners for appointment to the post of Prabodhak having five years required experience.
(2.) LEARNED counsel for respondents submits that petitioner No. 1 has not been given artificial break for summer vacation rather he had taken employment in different institutions from time to time. The gap in between cannot be said to be artificial summer break, more so when employment was taken by the petitioner at his own. She further submits that petitioner No. 2 has produced certificate at annexure -4. It does not indicate five years experience because employment is said to be from the month of June, 2003 till 10.6.2008. The date of appointment in the month of June, 2003 has not been indicated to find out as to whether he has completed five years of service as on 10.6.2008. The District Education Officer (Secondary -I), Education Department, Sikar has counter signed the above certificate of experience for the period from 1.7.2003 to 31.5.2008. If petitioner was engaged after 10.6.2003, then he will not complete five years of experience as on 10.6.2008. Accordingly, respondents have rightly rendered both the petitioners ineligible for the post in question.
(3.) I have considered the submissions of learned counsel for the parties and perused the record.;