AMITAVA ROY, J. - (1.) We have heard Mr.R.S.Choudhary, learned counsel for the appellants and Mr.G.R.Punia, Additional Advocate General and Mr.Rajesh Punia, learned counsel for the respondents.
(2.) AS the issues raised in both the appeals are common, they were heard together and are being decided by this judgment. The facts are taken from appeal no.590/2013. The appellants-writ petitioners, who passed their Secondary School Examination from the Board of Secondary Education, Rajasthan, Ajmer and also acquired the qualification of Senior Secondary (Vocational) from the same Institution, have offered their candidature in response to the advertisement dated 29.5.2013 issued by the Director, Department of Agriculture, Rajasthan, Jaipur for appointment to the post of Agriculture Supervisor. In clause 5 of the said advertisement, which laid down the academic qualifications for appointment to the said post, it was stipulated that those possessed of Senior Secondary (Vocational) would not be eligible.
(3.) ACCORDING to the appellants-writ-petitioners, the same authority had on an earlier occasion on 30.11.2011 issued a similar advertisement permitting participation of candidates possessed of qualification of Senior Secondary with Agriculture. They have averred as well that they participated in the said process and their candidature was also accepted. Being aggrieved by their exclusion in view of the criterion to the contrary in the advertisement dated 29.5.2013, they invoked the writ jurisdiction of this Court under Article 226 of the Constitution of India. The learned Single Judge by the decision impugned having declined to interfere, they are in appeal.;