Ajay Rastogi, J. - (1.) IN the instant batch of writ petitions, few of the petitioners have prayed to declare R.2(j) & R.16 & Schedule -I of the Rajasthan Vidhyalay Sahayak Subordinate Service Rules, 2015 (for short 'the Rules, 2015') and few of the petitioners have prayed to declare R.15(x) & R.25 of the Rules, ultra vires to the extent that it does not include the work experience gained by the petitioners as Prerak, Anganbari Worker, Mid Day Meal, Guest Faculty, Child Labour Projects and other categories of employment on daily wages, contract or temporary employment to be considered eligible and age relaxation in recruitment to the post of Vidhyalay Sahayak which is included in the Schedule -I appended to the Rules, 2015. The selection process has been initiated for recruitment for 30,522 posts of Vidhyalay Sahayak vide advertisement dt. 21.07.2015 published by the Director (Elementary Education), Government of Rajasthan.
(2.) IN the present batch of writ petitions, the petitioners have claimed similar reliefs in respect of alleged discrimination met out to them in excluding their experience and grant of relaxation in holding them ineligible to participate in the selection process initiated pursuant to advertisement dt. 21.07.2015. That apart, the petitioners have also challenged, on the ground of discrimination, with the category of persons in various schemes, of which reference has been made in Schedule -I appended to R.16 read with R.2(j) of the Rules, 2015 defining 'experience' and weightage for the experience gained in State Government School/State Government Educational Projects (other than those engaged through placement agency) viz. Lok Jumbish Pariyojana, Sarva Shiksha Abhiyan, District Primary Education Programme, Rajiv Gandhi Pathshala, Shiksha Karmi Board and Madarsa listed under the Madarsa Board and for grant of relaxation in upper age provided u/R. 15(x) of the Rules, 2015.
(3.) APART from categories, who are engaged through the placement agencies under the scheme of Rules, they have been excluded from consideration for participation in the selection process but we are not at the moment concerned with exclusion of those placement agencies since that has been decided by the Division Bench of this court in batch of writ petitions before the main seat at Jodhpur in D.B. Civil Writ Petition No. 9423/2015 [Shanti Lal Regar v. State of Rajasthan & Others].;