RAJENDRA SINGH RATHORE AND OTHERS Vs. STATE

JUDGEMENT

(1.) :- Since on same set of facts same relief has been claimed by the petitioners on the same ground, on the request of the counsel for the parties, all the four writ petitions are being decided by this common order.

(2.) The petitioners had applied for the post of School Lecturers in respective subjects pursuant to the advertisement issued by the respondent Commission on 8th June, 2001. The petitioners were not called for interview mainly on the ground that degree of B.Ed: passed by them have not been recognised.

(3.) There is no dispute that the petitioners were having the degree of B.Ed. from the MD University, Rohtak. The above degree was recognised by the Government of Rajasthan when the petitioners obtained the degree from the MD University, Rohtak. It was only in the year 1999 a circular was issued by the Government of Rajasthan that in view of establishment of National Council for Teachers' Education (for short 'N.C.T.E.') under the National Council for Teachers' Education Act, 1993 w.e.f. 1.7.1995, it is for the N.C.T.E. to recognise such degree and the recognition earlier granted by the Government of Rajasthan stood withdrawn w.e.f. 1st July, 1995.