- (1.) D.B. Civil Misc. Application No.78797/2018: The applicants are empanelled candidates and thus would be a necessary party in the appeal. The application is allowed. The applicants are impleaded as respondents in the appeal. D.B. Special Appeal Writ No. 1242/2018: The appellants were the writ petitioners before the learned Single Judge. Vide order dated 25/09/2018 the writ petition has been dismissed.
(2.) Case pleaded by the appellants before the learned Single Judge was that those candidates who had cleared the Rajasthan Eligibility Examination for Teachers (REET)-2017 before they were formerly awarded B.Ed degrees be declared ineligible to be appointed as Teacher Grade-III, Level-2 in the State of Rajasthan. The appellants had prayed that the advertisement inviting applications from the eligible candidates be quashed to the extent it provided that necessary educational qualifications have to be obtained on or before the last date of submitting applications, which we note was 25/08/2018.
(3.) The precise contention of the appellants is that eligibility to clear the Rajasthan Eligibility Examination for Teachers is the requirement of the candidates having a Bachelor s degree in education and thus it is prayed that the eligibility condition prescribed in the advertisement inviting applications, required the eligibility to be achieved by the last date of filing the application be quashed.;