- (1.) We have heard learned counsel appearing for the appellants.
(2.) The appellants-petitioners have passed the Senior Secondary School Examination from the Board of Higher Secondary Education, Delhi. They applied for selections on the post of Live Stock Assistants in the Animal Husbandry Department, pursuant to the advertisement dated 6.8.2013, in which the relevant conditions for educational qualifications were Senior Secondary with the subjects mentioned therein from the Board of Secondary Education, Rajasthan or equivalent thereto; Diploma in the relevant subject and experience. A merit list was prepared on the basis of the marks secured in the Senior Secondary Examination and the Diploma Course of Animal Husbandry as well as weightage to the experience of working in the Government Department. The appellants were selected and were issued appointment orders, which were subsequently cancelled in respect of 16 candidates including petitioners, on the ground that their Senior Secondary School qualifications were not equivalent to Senior Secondary Examination conducted by the Board of Secondary Education, Rajasthan at Ajmer.
(3.) Learned Single Judge has dismissed the writ petitions challenging the orders of cancellation of appointments on the ground that the Senior Secondary qualification of the appellants was not equivalent to the Senior Secondary Examination of the Rajasthan Board of Secondary Education, Ajmer, as per its Guidelines issued by it in the year 2013.;