R.R. Yadav, J. - (1.) In these writ petitions common question of law and facts are involved, therefore, I think it proper and convenient to dispose off all these writ petitions by a composite order treating S.B. Civil Writ Petition No. 1121 of 1996 as leading case.
(2.) In all these writ petitions, the petitioners are claiming themselves to be entitled to be qualified to be appointed on the posts of Laboratory Technicians after completing their nine months' practical training at different centres recognised by the Government. The aforesaid claims of the petitioners are based on common cause of action arising out and flowing from a decision rendered by the learned single Judge of this Court in S.B. Civil Writ Petition No. 5135 of 1993 decided on 4-8-1994.
(3.) The detailed facts given hereinafter would reveal that Government of India advised the State Government to open its avenues for vocational education covered under the Apprenticeship Act. The three private institutions in Rajasthan i.e. Ojiyanta Educational Trust, Kuchaman City, Sahara Education Trust, Deedwana District Nagaur, Rajputana Educational Institution, Bhilwara and one Government, Chopra Higher Secondary School, Bikaner in Rajasthan volunteered to provide such a training and applied to the State Council of Rajasthan seeking permission for such a course from the Session 1989-90. It is not disputed before me that the Government of India had granted approval for starting vocational courses in four subjects, viz. (i) Co-operative, (ii) Library and Information Science, (iii) Pharmacy and (iv) Nursing. It is revealed that the State Government was not to provide any aid to these three private Trusts named above and these three private Trusts were to obtain recognition from the Board of Secondary Education, Rajasthan, Ajmer. The aforesaid three private institutions run and maintained by abovenamed three private Trusts after taking recognition from the Board of Secondary Education, Rajasthan, Ajmer started aforesaid vocational courses 10+2 in its respective Higher Secondary Schools.;