JUDGEMENT
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(1.) This writ petition has been filed by the petitioner aggrieved against order dated 10.09.2015 passed by Rajasthan Public Service Commission, Ajmer ("RPSC"), whereby, the petitioner has been held ineligible for the post of Motor Vehicle Sub Inspector on account of lack of educational qualification.
(2.) The petitioner served with the Indian Army during the period 26.07.1984 till 31.07.2005 and passed his Secondary Examination from Board of Secondary Education, Madhya Pradesh, Bhopal; a Notification dated 08.08.2013 was published by the respondents, inter alia, indicating vacancies for the post of Motor Vehicle Sub Inspector; the qualifications prescribed were as under:
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(1) Must have passed secondary examination of a recognized board and
(2) Diploma in automobile Engineering (3 year course) diploma in Mechanical Engineering awarded by State Board of Technical Education.
OR
Any qualification in either of the above disciplines declared equivalent by the Central Government or State Government &
(3) Working experience of not less then one year in a reputed automobile work shop which undertakes repair of both light motor vehicles Heavy Goods Vehicles and Heavy Passenger Motor vehicle fitted with Petrol and diesel Engine.
(4) Must have a driving licence authorizing him to drive motor cycle, heavy goods vehicles and heavy passenger vehicles.
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Working knowledge of Hindi written in Devnagri Script and knowledge of Rajasthani Culture."
(3.) The petitioner claiming himself to be qualified, applied pursuant to the notification and appeared in the written test, which he qualified; the petitioner was called for interview by letter dated 25.08.2015 by RPSC; when petitioner appeared for interview on 10.09.2015, he was not interviewed and was handed over the order dated 10.09.2015 (Annexure-5), inter alia, indicating that on examination of certificates annexed with the application, as it was found that petitioner was not holding Diploma in Automobile Engineering/Mechanical Engineering and the Transport Supervisor Course Ser-N-25 passed by him is not eligible educational qualification.;
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