LAWS(RAJ)-2010-4-54

ACHAL SINGH Vs. STATE OF RAJASTHAN

Decided On April 01, 2010
ACHAL SINGH Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Both the writ petitions are being decided by this common order and since the controversy is same, therefore, the facts of SBCWP No. 4902/2005 are taken.

(3.) The petitioners are aggrieved because of the reason that they cannot get promotion on the post of Asst. Director (Junior)/Secretary, Marketing Committee in spite of having 5 years experience on the post of Junior Marketing Officer/Secretary, Marketing Committee because of the reason that for promotion to the post of Asstt. Director (Junior)/Secretary, Marketing Committee, the candidate is required to possess not only the degree of BA, but it must be in subject of Economics or degree of B.Com. or B.Sc. not simplicitor but with subject 'Agriculture'. The petitioner No. 1 Achal Singh is graduate has obtained degree of B.Sc. in second division whereas the petitioner No. 2 Nirmal Kumar Sharma obtained degree of B.Sc. and passed the examination of post graduation and, thereafter, he obtained the degree of MA in history. As stated above, both are having no subject like 'Agriculture' while doing their graduation course of B.Sc.