LAWS(RAJ)-1994-11-71

KAMLESH KUMARI Vs. STATE OF RAJASTHAN & ORS.

Decided On November 02, 1994
KAMLESH KUMARI Appellant
V/S
State of Rajasthan And Ors. Respondents

JUDGEMENT

(1.) The petitioners who are Graduates and have also obtained the degree of Bachelor in Education (B.Ed.) have not been considered for the post of teachers although they have applied in response to the advertisement issued by the respondents for recruitment of teachers on the ground that they had not passed their matriculation examination with General Science as one of the subjects as mentioned in the advertisement. The petitioners have approached this court by filing this writ petition.

(2.) The ground taken in the writ petition is that according to the rules the minimum qualifications prescribed for the recruitment of primary school teacher is matric and should be trained and it is not specified in the rules that in the matriculation examination one of the subjects studied and passed should be the General Science.

(3.) On receipt of notice, the learned Dy. Government Advocate has appeared and has filed reply.