STATE OF RAJASTHAN Vs. VIRENDRA SINGH S/O SHRI LAXMAN SINGH
LAWS(RAJ)-2018-1-108
HIGH COURT OF RAJASTHAN (AT: JAIPUR)
Decided on January 19,2018

STATE OF RAJASTHAN Appellant
VERSUS
Virendra Singh S/O Shri Laxman Singh Respondents

JUDGEMENT

AJAY RASTOGI,J. - (1.) The respondent-applicant initially approached this court way back in the year 1997 with the grievance that he has been arbitrarily denied from being considered for appointment on the post of Teacher Gr.III despite this fact remain indisputed that the marks secured in Senior Secondary (Vocational) which has been held to be equivalent to Senior Secondary (Academic) if taken note of for the purpose of determination of merit, he has secured the higher percentage of marks than the last person who has been appointed as Teacher Gr.III in the Zila Parishad, Barmer in his respective category. The last person secured 71.81 marks was appointed and at the same time the present respondent/applicant secured 72.7 marks on the basis of Senior Secondary qualification is still knocking the doors of this court with the grievance that at least he may be considered eligible for appointment on the post of Teacher Gr.III, although at this belated stage.
(2.) The brief facts of the case put forward by the petitioner while approaching this court in the year 1997 are that the post of Teacher Gr.III included in the Schedule appended to the Rajasthan Panchayati Samitis & Zila Parishads Rules, 1959 which was later on replaced by the Rajasthan Panchayati Raj Rules, 1996 came to be advertised vide advertisement No.9/96 dt.01.10.1996 by the Zila Parishad, Barmer and 600 approx. vacancies of Teacher Gr.III were advertised.
(3.) The writ petitioner was holding the qualification of Secondary with BSTC & Senior Secondary (Vocational), although earlier there was a consensus that Senior Secondary (Vocational) be considered to be equivalent to Senior Secondary (Academic) for the purpose of appointment to the post of Teacher Gr.III but the Division Bench of this court held Senior Secondary (Vocational) be equivalent to Senior Secondary (Academic) and the view was affirmed by the Apex Court and it was held that Senior Secondary (Vocational) is equivalent to Senior Secondary (Academic) for the purpose of appointment to the post of Teacher Gr.III under the Rajasthan Panchayati Raj Rules, 1996 and indisputably, the Zila Parishad, Barmer prepared the merit list of the candidates who have participated in the selection process based on the marks secured by them in Senior Secondary (Vocational)/Senior Secondary (Academic) with their training of BSTC or B.Ed., as the case may be and considered them for appointment according to order of their merit.;


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