MANAK CHAND Vs. RAJASTHAN PUBLIC SARVICE COMMISSION

JUDGEMENT

(1.) By way of present writ petition, the petitioner has challenged the communication dtd. 21/6/2016 whereby, his candidature was rejected as he had acquired the requisite educational qualification namely, B.Ed after 16/3/2007, when the result of recruitment was declared.

(2.) Shorn of unnecessary details, the facts appertain for present case are that the petitioner vied for the post of Teacher Grade III Level II pursuant to the recruitment notification dtd. 30/10/2006. He had submitted his application form before the last date, while he was pursing B.Ed.

(3.) In light of the terms of the advertisement and in light of Rule 266 of the Rajasthan Panchayati Raj Rules, 1996 (hereinafter referred to as 'the Rules of 1996') petitioner appeared in the recruitment process with a stand that he would produce certificate of passing B.Ed examination later on.