SAGAR KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present writ petition has been filed against the order dtd. 14/4/2025, whereby, the certificate/vacational course done by the petitioners had not been treated equivalent to the degree course in a subject and, therefore, the petitioners are held ineligible for promotion to the post of Senior Teachers.

(3.) To appreciate the controversy, the facts in nutshell necessary to be noted are that the petitioners were appointed as Teacher Gr.III in the respondent Department. While the petitioners were serving as a Teacher Gr.III, they have undergone a course titled as 'B.A. in Additional Subject'. The petitioners successfully completed the same and on completion of one year B.A. Additional Course, a mark-sheet was issued by the concerned University. After completion of the Bachelor Degree in Additional Course, the petitioners were considered for promotion to the post of Senior Teachers by the respondents and they were promoted to the post of Senior Teachers in their respective subjects. While the petitioners were discharging their duties as Senior Teachers on certain complaints being filed to the respondents, the matter was reconsidered by the respondents and show cause notices were issued to the petitioners for reverting them to the post of Teacher Gr.III. The petitioners assailed the validity of those notices before this Court by way of filing S.B. Civil Writ Petition No.7918/2021 and vide order dtd. 23/5/2023, this Court directed the respondents to re-examine the matter, after obtaining the requisite information from the concerned Universities with respect to the courses undertaken by the petitioners. In pursuance of the directions issued by this Court on 23/5/2023, the petitioners filed detailed representations. After receiving the representations of the petitioners, the respondents have reconsidered the matter and has passed the order dtd. 14/4/2025 holding the petitioners ineligible for the post of Senior Teachers on the ground that B.A. Additional Course done by them is not equivalent to the degree course as the Course undertaken by the petitioners was a certificate/vacational evaluation course which runs for only 90 days. Hence, the present writ petition has been filed.