BEERBAL Vs. STATE OF RAJ & ORS

JUDGEMENT

(1.) A short question is involved in this case and I will proceed to dispose it of without reply because in the reply no stand can be taken by the State against the rules.

(2.) The post under consideration is the post of Librarian Gr. III. Librarian Gr. III is a post in the Schedule to the Rajasthan Educational Subordinate Service Rules, 1971 (for short the' rules). A look to the aforesaid Schedule will show that the post of District Librarian is to be filled in 100% by direct recruitment and educational qualification is Secondary with certificate in Library Science but direct recruitment to the services under the rules has to be made in accordance with Part IV of the rules. Under Rule 8 a candidate for appointment to the service must be: (a) citizen of India, or (b) a subject of Sikkim; or (c) a person of Indian origin who has migrated from Pakistan with intention of permanently settling in India.

(3.) It will appear from the aforesaid Rule 8 that one should be citizen of India to be eligible for selection to the post in service under the Rules.