RAJEEV SINGH KOTWAL Vs. STATE

JUDGEMENT

(1.) In the year, 2007, State Government engaged all the unemployed Agriculture Graduates in the State as Rehbar-e-Zirat (for short ReZs). The Government has now formulated a policy for their regularization as Village Agriculture Extension Assistants. Dispute involved in these seven writ petitions arises from the process of regularization.

(2.) All these writ petitions, as they involve same subject matter, have been clubbed and heard together and are being disposed of by this common judgment. I will first state the facts giving rise to these writ petitions, shorn of unessential.

(3.) Petitioners, as said above, are simple Graduates (B.Sc. Agriculture). They do not possess any higher qualification, Post Graduation or Super Specialization. They feel aggrieved by the selection process to the extent it provides for giving weightage to the higher qualification on pro rata basis. All of them, therefore, seek identical reliefs of: