Dr. Vineet Kothari, J. - (1.) HEARD learned counsel for the parties.
(2.) THE petitioner has preferred this writ petition on 27.04.2013 seeking following relief/s: - "It is, therefore, most respectfully prayed that this writ petition may kindly be allowed with cost and by and appropriate writ, order or direction the impugned letter dated 22.03.2013 (Annex. 10) may kindly be quashed and set aside and respondents may kindly be directed to give appointment to the petitioner on the post of P.T.I. Grade -III as he stands in the merit list with all consequential benefits. Any other appropriate writ, order or direction which this Hon'ble Court may deem just and proper in the facts and circumstances of the case may kindly be passed in favour of the petitioner. Costs of the writ petition may kindly be awarded to the petitioner." The petitioner is aggrieved by the order (Annex. 10) dated 22.03.2013 whereby his candidature for appointment on the post of P.T.I. Grade -III has been rejected on the ground that the qualification possessed by the petitioner of B.P. Ed., which he obtained from Nagpur University, is not recognized by the State Government and, therefore, he was eligible to be appointed as such.
(3.) MR . Mahaveer Bishnoi, learned counsel for the petitioner relying upon the decision of this Court in the case of State of Rajasthan & Ors. Vs. Hari Ram & 16 Ors. reported in : 2001 (1) WLC (Raj.) 124 and in the case of Manju Kumari Vs. State & Ors. reported in, 2014 (3) WLC (Raj.) 374, has submitted that the qualification of B.P. Ed. course has been treated as equivalent to Bachelor of Arts and Bachelor of Commerce and other graduations and, therefore, rejection of petitioner's candidature was wrong and the same is liable to be interfered with in the present writ petition.;