UMESH KUMAR SHARMA Vs. SUDARSHAN GAUR

JUDGEMENT

(1.) THE instant appeals preferred by some of the participants of the direct recruitment process, initiated by the advertisement dated 17.2.2012 issued by the Rajasthan Public Service Commission, Ajmer (for short, hereafter referred to as 'Commission/respondent -Commission'), to the post of Headmaster (Secondary School and equivalent posts) as well as by the Commission itself, seek to impeach the common judgment and order dated 15.2.2013 rendered in a batch of writ petitions instituted by the private respondents herein.

(2.) WE have heard Mr.G.K.Garg, Senior Advocate assisted by Ms.Anita Agarwal, Mr.Banwari Sharma, Mr.Sanjeev Prakash Sharma, Senior Advocate assisted by Mr.Gaurav Sharma, Mr.Sarthak Rastogi for the appellants and Mr.S.N.Kumawat, learned counsel for the Commission and Mr.Vigyan Shah, learned counsel for the respondents.

(3.) AS adverted to hereinabove, the respondent -Commission had issued an advertisement dated 17.2.2012 for direct recruitment to the post of Headmaster (Secondary School) and equivalent posts. Though prior thereto, an advertisement to the said effect had been issued on 28.4.2011 and corrigendum dated 19.8.2011 and 9.9.2011 had followed, all these were withdrawn. The writ petitioners (private respondents herein), responded thereto and offered their candidature in the respective categories claiming themselves to be eligible and qualified for being selected for the post involved. As meanwhile, vide notification dated 29.6.2011, the Rajasthan Education Service Rules, 1970 (hereafter referred to as 'the Rules'), governing the process, had been amended and a scheme of examination and syllabus for the post of Headmaster (Secondary School) had been provided, the advertisement also incorporated the said scheme. In terms of the scheme, the examination was to comprise of two papers of 300 marks each i.e.Paper -I General Studies and Paper -II General Awareness about Education and Educational Administration.