GANESH NARAYAN MALI AND OTHERS Vs. STATE (EDUCATION DEPARTMENT) AND OTHERS
LAWS(RAJ)-2016-6-117
HIGH COURT OF RAJASTHAN
Decided on June 02,2016

Ganesh Narayan Mali And Others Appellant
VERSUS
State (Education Department) And Others Respondents

JUDGEMENT

AJAY RASTOGI,J. - (1.) Instant batch of special appeals are directed against the self same judgment of the ld.Single Judge dated 07.01.2016.
(2.) With the consent of the parties, the facts have been noticed from D.B. Special Appeal (Writ) Nos.340/2016, 254/2016 and 144/2016.
(3.) The brief facts that culled out from the averments of the several writ petitions are that the post of Physical Training Instructor Grade II ( for short "?PTI Gr.II "?) and Physical Training Instructor Grade III (for short "?PTI Gr.III "?) are included in the Schedule appended to the Rajasthan Educational Subordinate Service Rules, 1971 and the State Government vide its Notification dated 09.12.2011 amended the Schedule-I appended to the Rajasthan Educational Subordinate Service Rules, 1971 under the heading "?Section-B Physical Training Instructors "?. The aforesaid amendment was in regard to qualifications prescribed for the post of Physical Training Instructor.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.