- (1.) The petitioner has worked as a Computer Instructor as alleged in Government Industrial Training Institute Sikar through placement agency and in support thereof he has placed two separate certificates issued by the placement agency of having worked as Computer Instructor from September, 2010 to May, 2012.
(2.) That 30522 vacancies of Vidhyalay Sahayak, included & appended to the Rajasthan Vidhyalay Sahayak Subordinate Service Rules, 2015 (hereinafter shall be referred to as "the Rules, 2015") has been advertised by the respondent-State inviting applications from the eligible candidates who intend to participate in the selection process, pursuant to its advertisement dt.21.07.2015.
(3.) The grievance of the petitioner is that u/R.16 of the Rules, 2015, a candidate who intends to participate in the selection process to be held for Vidhyalay Sahayak which is to be filled 100% by direct recruitment, must have academic and technical qualifications & experience, as appended in Column-4 of Schedule-I appended to the scheme of Rules, 2015 and apart from the academic & technical qualifications, one year's experience of working is also made mandatory of the State Government School/ State Recognized Non-Government School/State Government Educational Projects which is violative of Art.14 of the Constitution and so also R.2(j) of the Rules, 2015. It would be relevant to quote R.2(j), R.16 & Schedule-I appended to the scheme of Rules, to appreciate the controversy involved in the instant case, which read ad infra:- "R.2(j) "Experience" wherever prescribed in these rules means the experience gained by Academic/Non-Academic work in State Government School State Recognized Non-Government School/State Government Educational Projects (other than those engaged through placement agencies) viz. Lok Jumbish Pariyojana Sarva Shiksha Abhiyan/District Primary Education Programme/Rajiv Gandhi Pathshala/Shiksha Karmi Board and Madarsa listed under the Madarsa Board. 16. Academic and technical qualifications and experience.- A candidate for direct recruitment to the post enumerated in the Schedule-I shall possess:- (i) the qualifications and experience given in column-4 of the Schedule-I; and (ii) working knowledge of Hindi written Devnagri script and knowledge of Rajasthani culture. JUDGEMENT_193_LAWS(RAJ)9_2015.html;