SHRAWAN GODARA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bunch of 09 writ petitions give rise to same issue, therefore, they are being decided by this common order, however, the facts of SBCWP No.4089/2022 : Shrawan Godara and Ors. v. State of Rajasthan and Ors. are illustratively taken into consideration.

(2.) It is inter alia indicated in the writ petition that the petitioners have to their credit Diploma in Education (Special Education) ['D.Ed. (Spl.Ed.')], which diploma is recognized by the Rehabilitation Council of India, and they have cleared Rajasthan Eligibility Examination for Teacher ('REET').

(3.) The respondents issued an advertisement dtd. 31/12/2021 for recruitment to the post of Teacher Gr.III Level I. Total posts have been bifurcated into General Education and Special Education.