JAHIDA SALMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Since, all these writ petitions share similar facts and involve common question of law, they have been heard together and are being disposed of vide this common order.

(2.) To understand the factual matrix, the facts from SB Civil Writ Petition No. 15111/2018 are being referred.

(3.) The petitioners applied for appointment on the post of Health Worker (Female) in pursuance of advertisement dtd. 18/6/2018. Their candidature was rejected on the premise that they have acquired qualification of 'Adeeb' from the Jamia Urdu, Aligarh which has not been recognized as equivalent to Secondary School examination by the Board of Secondary Education, Rajasthan, Ajmer. A prayer has been made to consider the petitioners eligible for appointment and to accord them appointment as per their merit position with all consequential benefits.