Sandeep Mehta, J. - (1.) THROUGH this batch of writ petitions filed under Article 226 of the Constitution of India, the petitioners herein crave liberty to be allowed to participate in a recruitment process initiated by the respondent State Government through an advertisement dated 8.8.2015 inviting applications from eligible candidates for direct recruitment against 30522 vacancies on the posts of Vidhyalaya Sahayaks under the Rajasthan Vidhyalaya Sahayak Subordinate Service Rules, 2015 (hereinafter referred to as 'the Rules').
(2.) AS per the scheme of the Rules and the advertisement, the aspirants are required to be holding a degree of Sr. Secondary (10+2) from a recognized Board or its equivalent and should have gained working experience of minimum one year in terms of the definition of experience as provided in Rule 2(j) of the Rules. The merit list for selection is to be prepared by accounting for the marks acquired by the eligible candidates in the Senior Secondary with addition of bonus marks for work experience. Rule 15 of the Rules prescribe that an aspirant for direct recruitment to a post enumerated in the Schedule -1 (Vidhyalaya Sahayak) must have attained the age of 18 years and should not have crossed the age of 35 years by the first day of the January next following the last date fixed for receipt of applications that is to say that the candidate should not be below 18 years and above 35 years of age as on 1.1.2016. The upper age limit is relaxable by 5 years in cases of male candidates belonging to Scheduled Castes/Scheduled Tribes, backward classes and special backward classes, women candidates belonging to General Category and economically backward classes. Relaxation of 10 years is permissible in the upper age limit for women candidates belonging to Scheduled Castes/Scheduled Tribes, backward classes and special backward classes. Relaxation of 5 years is also admissible to the applicants who, at the time of applying, "are serving" in any of the Govt. schools/State Government run educational projects as defined in Rule 2(j) of the Rules. Such persons will be deemed to be within the permissible age limit if they had been within the age limit when they were initially engaged in their earlier stint of service, even though they may have crossed the age limit at the time of current direct recruitment. Meaning thereby that a candidate, who is continuing to serve in any of the positions described in Rule 2(j) of the Rules, at the time of applying in the current selection process, would be deemed to be within the age limit, notwithstanding that, he/she has crossed the upper age limit of 35 years if he/she was not overage at the time of recruitment in the earlier stint of service.
(3.) AS per the advertisement, the applicants were required to submit their online application forms accompanied with the experience certificate in the prescribed format countersigned by the concerned District Education Officer.;