Gopal Krishan Vyas, J. - (1.) HEARD learned counsel for the parties.
(2.) IN all above writ petitions, common question is involved for quashing the condition of Para 15 of the advertisement dated 30.04.2012 whereby, it is provided that candidates shall submit a proof of acquiring educational qualification as on 15.09.2008 to consider their candidature for appointment on the post of Village Ayurvedic Chikitsak. As per facts of the case, in the year 2009, vacancies of Village Ayurvedic Chikitsak were advertised but selection process was questioned before this Court at Jaipur Bench in S.B. Civil Writ Petition No. 5259/2009 (Anoop Indoriya Vs. State of Rajasthan) in which while deciding the aforesaid case, the entire process of selection was quashed with direction to conduct a fresh selection process vide judgment dated 29.04.2011.
(3.) IN the aforesaid judgment, detailed reasons were given for quashing the selection process on the post of Village Ayurvedic Chikitsak and respondents were directed to hold fresh selection on the said post after determining criteria for selection.;