SEEMA PAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present petition has been filed with a prayer for consideration of the experience certificate dtd. 10/8/2019 for the purposes of appointment to the post of Headmaster, Secondary School in pursuance to the advertisement dtd. 28/3/2018.

(2.) At the outset, learned counsel for the petitioner did not press prayer No. A as made in the writ petition vide which it has been prayed that condition No. 3 of point No. 2 of the qualifications provided under the advertisement dtd. 28/3/2018 be quashed.

(3.) The case of the petitioner is that she joined as Teacher Grade-III with the respondent-Department on 10/9/2013 and is working as such since her date of joining. Vide the advertisement dtd. 28/3/2018, the applications for the appointment to the post of Headmaster, Secondary School were invited by the respondent-Department and she too applied in pursuance to the said advertisement. The essential qualification required for the post of Headmaster was minimum 5 years' teaching experience in any school. It was further the condition of the advertisement that the teaching experience as required should have been obtained by the candidates before the last date of submission of the application form and then only the person would be eligible for the appointment. The other condition of the advertisement was that the experience certificate counter signed by the District Education Officer would only be acceptable for the purposes.