ASHWANI LAMBA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have challenged the vires of Rajasthan Educational (State and Subordinate) Service (Amendment) Rules, 2022. By these amendment rules the Rajasthan Educational (State and Subordinate) Service Rules, 2021 (hereinafter to be referred as 'the Rules of 2021') came to be amended. By virtue of this amendment following entries were added in the Schedule-II to the Rules of 2021:-

(2.) By these amendments thus in the Schedule-II posts of Basic Computer Instructor and Senior Computer Instructor were added. The post of Basic Computer Instructor would be filled up 100% by direct recruitment. Educational qualifications were prescribed as provided in column-4. Another post was of Senior Computer Instructor. This would be filled up 50% by promotion and 50% by direct recruitment. Promotion would be from the post of Basic Computer Instructor. Educational qualifications for direct recruitment included masters degree in various subjects, such as Engineering (M.E.), M. Tech in Computer Science, Information Technology, Electrical Engineering etc.

(3.) The grievance of the petitioners is that these educational qualifications prescribed in the rules do not categorise any of the bachelors degree and insist only on the candidates having masters degree in relevant subject. All the petitioners hold bachelors degree in Information Technology or related fields. By virtue of these rules thus they are not eligible for participating in the recruitment process which has already begun. They have therefore challenged the vires of the said rules in the present petition.