V.K. Singhal, J. - (1.) In all the above writ petitions the dispute is with regard to the recognition of education obtained by the petitioner from Primary Teachers Education School, Moti Doongari Road, Jaipur. The name of that institution is stated to have been subsequently changed to Smt. Geeta Bajaj Balika Mandir Purv Prathmic Shikshak Prashikshan Vidyalaya, Moti Doongari, Jaipur. The petitioners applied for the post of Teacher Gr. III as General Teacher and their candidature was not considered as according to the respondents the certificate so obtained was not considered equivalent to BSTC.
(2.) Learned counsel for the petitioner has referred to the letter dated 13.9.94 which was written by the Director and Special Secretary wherein certain guidance were sought and it was informed that unless a final decisions is taken in the matter, their letter for withdrawal of the recognition dated 30.6.93 may be considered to be withdrawen and the recognition may be continued. Thereafter, the Deputy Director has written a letter on 16.9.1992 to Bal Mandir Purva Prathmic Shikshak Prashikshan Mahavidyalay, Moti Dungri that the final decision would be taken after getting the evaluation and discussions with SIERT Udaipur. Ultimately, the letter dated 15.11.1994 was issued by the Director and Special Secretary, Gramin Vikas and Panchayat Raj Department in which reference to the earlier order dated 30.6.1993. 23.6.1994 and 1.7.1994 was given and the educational qualification was not considered equivalent to the candidates who were found eligible for teaching. These letters were withdrawen on 30.9.1994 on the ground that the discussion are made from the educational department. It was stated that a decision has been taken and in accordance with the circular dated 19.10.1994, the candidates who have obtained the education from Bal. Mandir Purva Prathmic Shikshak Prashikshan Mahavidyalay. Moti Dungri, could be considered eligible for appointment as General Teacher. In the letter dated 19.10.1994, the Deputy Secretary, Education Department has written to the Director that in the part appointment was given to the teachers in general category and therefore, those teachers may, be considered eligible for appointment in the general category.
(3.) On behalf of the respondents, it is. stated, that the training of preliminary education has not been recognised for primary school and the candidates who have obtained the training cannot be appointed as teacher in Panchayat Samiti. In the letter dated 1.7.94 written by the Director and Special Secretary, Gramin Vikas and Panchayat Raj Department to the Chief Executive Officer, Zila Parishad Jalore in which it was written that the education Purva Prathmic obtained by the petitioners did not make them eligible for appointment as Teacher Gr. III.;