RAJU SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The following order of the Court was delivered by Hon'ble Mr.Justice Ajit Singh, Acting Chief Justice:

(2.) The petitioners have completed their school education and are looking forward to be employed in the State Government Service. But, they do not have the experience of working in the State Government School/State Government Educational Projects. Instead they have the experience of working in State recognized nongovernment school. Some of them also have crossed the age of 35 years and some have not. The State Government has published an advertisement for filling up large number of posts of Vidhyalay Sahayak. And the petitioners are candidates for these posts.

(3.) The recruitment of Vidhyalay Sahayak is required to be done in accordance with the Rajasthan Vidhyalay Sahayak Subordinate Service Rules, 2015 (in short "Rules"). These Rules have been framed by the Governor of Rajasthan in exercise of powers conferred under Article 309 of the Constitution. The nature of work of Vidhyalay Sahayak, as provided in Schedule-II of the Rules relates to Mid-day Meal-Supervision, Monitoring and Record keeping, Child Traking Survey, Student Dropouts Monitoring, School Building and Campus Sanitation, Supervision, Monitoring of Child Enrolments in schools, Collection of DISE Datas (District Information System for Education) and any other non teaching work assigned by Authority. Vidhyalay Sahayak has, therefore, nothing to do with any teaching work in school.