YOGESH SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Since both the instant petitions involve a common controversy though with marginal variation in the contextual facts, therefore, for the purposes of the present analogous adjudication, the facts are being taken from the above-numbered S.B. Civil Writ Petition No.3946/2019, while treating the same as a lead case.

(2.) Brief facts of the case, as placed before this Court by learned counsel of the petitioners, are that the petitioners, in addition to their other academic qualifications, have acquired Graduation Degree i.e B.A. in English Subject from Om Prakash Joginder Singh (OPJS), University, Churu in the academic year 2014-15. The respondents issued an advertisement no.01/2018 dtd. 31/7/2018 for recruitment on the post of Teacher Grade-III, Level-II in English subject.

(3.) Learned counsel for the petitioners submitted that the impugned order stated that the petitioners did not join the post in question, and due to which the candidature/selection of the petitioners was being cancelled, thus, the said ground for cancellation is highly illegal and violative of Articles 14, 16 & 21 of the Constitution of India.