RAJU DEVI KOTED Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The appellants applied for appointment to the post of ANM in pursuance of advertisement dtd. 26/2/2013 issued by the Additional Director (Administration), Department of Medical and Health Services, Jaipur. The candidature of the appellants was rejected on the premise that they had acquired qualification of "Adeeb" from the Jamia Urdu, Aligarh. The aforesaid qualification was not considered to be equivalent to the one obtained from Secondary School examination, conducted by the Board of Secondary Education, Rajasthan, Ajmer.

(3.) The appellants being aggrieved by the rejection of their candidature for appointment on the post of ANM, on the ground that the educational qualification of Adeeb from Jamiya Urdu, Aligarh is not equivalent to Secondary School Examination conducted by the Board of Secondary Education, Rajasthan, Ajmer, preferred S.B. Civil Writ Petition No.4626/2015 (Raju Devi Koted and Ors. v. State of Rajasthan and Ors.) before this Hon'ble Court with the following prayers:-