PAWAN KUMAR JAIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) All these special appeals are directed against the common judgment of the learned Single Bench dated 10/1/2011 whereby, as many as 157 writ petitions filed by the appellants and others were dismissed. Hence, all these matters were heard together and are being decided by this common judgment.

(2.) Appellants applied for appointment on the post of Teacher Gr.III (Sanskrit) in Upper Primary Section. They were initially allowed to appear in the written examination that was conducted by the Rajasthan Public Service Commission (for short, "RPSC"). Their candidature was however subsequently rejected on the premise that they did not hold the qualification of 'Varishtha Upadhayaya' and were therefore not eligible for appointment on the said post. Some of the appellants have even challenged the validity of (amendment notification dated 22/8/2008) inserting new clause 6(a) in the Schedule-I appended to the Rajasthan Sanskrit Education Subordinate Service Rules, 1978 (hereinafter be referred as the "Rules of 1978").

(3.) We have heard Shri R.N. Mathur, learned Senior Advocate with Shri Amit Tanwania, Shri Sanjeev Prakash Sharma, learned Senior Advocate with Shri Gaurav Sharma, Shri Hanuman Choudhary, Shri Vinod Goyal, Shri Anoop Dhand and Shri A.Kaushik for Shri R.B. Mathur, learned advocates for the appellants and Shri S.N. Kumawat, learned Additional Advocate General for the respondents.