RAJESH DWIVEDI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In this writ petition and the writ petitions enumerated in the Schedule-A appended to this judgment, the petitioners are claiming benefit of bonus marks of experience possessed by him for appointment on the post of "Education Assistant" through direct recruitment as per the Rajasthan Education Assistant Service Rules 2013 which is going to be made by the respondent State vide advertisement dated 30.05.2013 issued by the Director, Elementary Education, Rajasthan, Bikaner in various districts of Rajasthan. Hence, all the writ petitions mentioned in Schedule-A as well as instant writ petition are being decided by this common judgment. Brief facts of the case are that the State Government in exercise of power conferred by the proviso to Article 309 of the Constitution of India made rules for making recruitment to the posts of "Education Assistant" known as Rajasthan Education Assistant Service Rules 2013.

(2.) In Part III of the Rules of 2013, method of recruitment is provided. In the Schedule appended to the Rules of 2013 the post of Education Assistant is enumerated which is to be filled in 100% by direct recruitment and minimum qualification and experience for direct recruitment is mentioned in column No. 4. The Schedule appended to the Rules of 2013 is as follows:

(3.) Under Rule 16 of the Rules of 2013 academic and technical qualification and experience is provided which reads as under: