KAILASH C. SHARMA Vs. STATE AND ORS.

JUDGEMENT

(1.) Since bunch of petitions involve common question, at joint request, they are being finally decided at admission stage.

(2.) Controversy arises for consideration in regard to interpretation of amendment notification dt.25/07/1995 whereby explanation has been added for the post of Laboratory Technician ("Lab. Tech.") in Column No. 4 against entries at Sl. No. 4 under the head "GROUP-A-VI {Para Medical Cadre (Medical)} of Schedule-I appended to the Rajasthan Medical & Health Subordinate Service Rules, 1965 ("Rules, 1965").

(3.) It is manifest from the record that since Year 2002 onwards, 9-months' Lab. Tech. training was substituted by 2-years training and academic qualification was changed from "Secondary" to "Senior Secondary (Science)"; and thereafter, all applicants holding minimum academic qualification of Senior Secondary (Science), are holders of 2-Yrs' Lab. Tech. training from the institutions recognized by the Government and despite correspondence being made way back on 10/01/2003, the State government has not taken care to make necessary amendments in Scheme of Rules, 1965, so far.