LAWS(RAJ)-2021-2-230

ALOK VYAS Vs. STATE OF RAJASTHAN

Decided On February 11, 2021
Alok Vyas Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) Heard learned counsels finally at this stage.

(2.) The petitioner has preferred this writ petition with the following prayer:-

(3.) Learned counsel for the petitioner submits that the qualification for appointment on the post of Lecturer in Science and Humanities as per the All India Council for Technical Education (Pay Scales, Service Conditions and Qualifications For the Teachers and Other Academic Staff in Technical Institutions (diploma) Regulations, 2010 (hereinafter referred to as "the Regulations of 2010") is "First class Masters degree in appropriate subject with first class or equivalent at Bachelor's or Master's level" while the minimum qualification for appointment of Lecturer in Engineering and Technology is "Bachelor's Degree in Engineering/Technology in the relevant branch with First Class or equivalent and if the candidate has a Master's degree in engineering/Technology, first class or equivalent is required at Bachelors or Masters level".