BHUMIKA RATHORE Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) All writ petitions are based on similar set of facts and an identical issue has been raised therein, therefore, with consent of counsel for both parties, all writ petitions were tagged and have been heard together. This common judgment would decide all writ petitions.

(2.) The issue which has come up for consideration before this Court is as to whether the candidature of writ petitioners for the post of Assistant Professor (Business Administration) in recruitment-2020 has wrongly been rejected by the RPSC and petitioners on the basis of qualification of Master in Business Administration (MBA) are eligible for appointment on the post of Assistant Professor (Business Administration) in College Education Department, under the Rajasthan Education Service (Collegiate Branch) Rules, 1986 (hereinafter referred to as "Service Rules, 1986").

(3.) For the sake of convenience, facts from SBCWP No.122/2023: Bhumika Rathore Vs. State of Rajasthan, have been taken for consideration.