STATE OF RAJASTHAN Vs. FIRDOS TARANNUM

JUDGEMENT

(1.) SUB - Recognition of different Urdu Examinations conducted by Zamiya Urdu, Aligarh. The Government have decided to recognize the following Examinations conducted by the Jamia Urdu, Aligarh as equivalent to the examinations noted against each so far as the Stapdard of Urdu is concerned for purpose of recruitment in the appropriate fields under this State Government.

(2.) NAME of the Examination - Equivalent to the standard of Urdu in the following Examinations.Adib High SchoolAdib Mahir IntermediateAdib Kamil B.A.Sd/ - A.L. Roongta(A.L. Roongta)Deputy Secretary to the Government.Copy forwarded to1 to 7 and 1 to 3.

(3.) THE State Government ignored to file reply in the writ petition. The matter was disposed of by the learned Single Judge at the admission stage. The learned Single Judge noticed that a Division Bench of this Court, in the matter of DB Civil Special Appeal No. 258/2004 (Miss Altaf Bano v. State of Rajasthan) has considered the qualifications of the similarly situated persons as valid. On the basis of the letter of the State Government dated 03rd February, 1965 qualifications of the petitioner were considered, to be valid and, therefore, directed the State Government to consider the case of the incumbent as he was possessed of the qualification required by the Education Department. In view of the judgment of the Division Bench of this Court inn Miss altaf Bani's case (supra), the learned Single Judge was of the opinion that the writ petition deserves to be allowed. The learned Single Judge also noticed a decision of this Court in the matter of Tayyab Hussain v. State of Rajasthan (D.B. Civil Review Petition No. 22/2002), wherein a Division Bench of this Court, considering the review petition, came to the conclusion that for the appointment of Teacher Grade -Ill, the qualifications of Urdu as granted by Zamiya Urdu, Aligarh as Adib Mahir and Adib Kamil are sufficient qualifications. While holding so, the Division Bench held: