SATPAL SINGH GURJAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard on admission.

(2.) Constitutional validity of eligibility criteria prescribed for appointment on the post of Basic Computer Instructor under Cloumn 2 of Schedule II appended to the Rajasthan Educational (State and Subordinate) Service Rules, 2021 as amended by Rajasthan Educational (State and Subordinate) Service (Amendment) Rules, 2022, notified vide notification dtd. 7/1/2022 has been assailed.

(3.) Learned counsel appearing on behalf of the petitioner would argue that while prescribing minimum eligibility criteria and qualification for appointment to the post of Basic Computer Instructor, who are required to teach in Government schools, the rule making authority has arbitrarily included those as eligible, who are possessed of Electrical Engineering without any further requirement of such degree holders possessed of degree/certified courses relating to Computer Technology/Computer Science/Information and Technology.