KAMLA KUMARI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Reportable BY THE COURT: (Per Hon'ble Dinesh Maheshwari,J.) These three intra-court appeals, preferred against similar nature orders dated 06.04.2009 as passed by the learned Single Judge dismissing the respective writ petitions, having almost similar facts and involving identical questions, have been heard together; and are taken up for disposal by this common judgment. Put in a nutshell, the grievance of the petitioners-appellants is against rejection of their candidature for the post of Prabodhak pursuant to the advertisement dated 31.05.2008, issued under the Rajasthan Panchayati Raj Prabodhak Service Rules, 2008 ('the Rules of 2008'), while considering them over-aged; and, according to the appellants, they have not been provided upper age relaxation though entitled therefor in terms of Rule 13 of the Rules of 2008.

(2.) The relevant facts and background aspects concerning these matters could be noticed in brief thus: The respondent No.2, the Director, Elementary Education, Government of Rajasthan, Bikaner issued the advertisement dated 31.05.2008 inviting applications from the eligible candidates under the Rules of 2008 for appointment on the post of Prabodhak while specifying district-wise allocation of the posts. The matter in issue herein relates to the age requirement for the recruitment in question; and apposite it shall be to refer to the stipulations in that regard as stated in the said advertisement thus: ...(Other Language Omited)...

(3.) The date of birth of the appellant Smt.Kamla Kumari (SAW No.436/2009) is stated to be 05.07.1960; she was selected as Shiksha Sahyaogi as per the order dated 15.06.2001 and, after having joined on 17.07.2001 at the Government Primary School, 10 SDP, Panchayat Samiti, Sadulshahar District Sriganganagar, she has continuously been working as such. Pursuant to the advertisement aforesaid, the petitioner-appellant submitted her application in the office of respondent No.2 on 18.06.2008 but then, according to the appellant, she was informed about non- consideration of her candidature for being over-aged.