PUSHPLATA JANGIR Vs. STATE OF RAJASTHAN & ORS.

JUDGEMENT

(1.) Heard learned counsel for the parties. Perused the material available on record.

(2.) By way of the instant writ petition, the petitioner has approached this Court for assailing the order dated 18.8.2010 (Annex.8) and the order dated 21.2.2014 (Annex.14) and to direct the respondent authorities to give appointment to the petitioner on the post of Prabodhak while considering her caste certificate issued in her father's name in pursuance of the recruitment notification of the year 2008.

(3.) The respondent Education department published an advertisement dated 31.5.2008 for filling up the posts of Prabodhaks. The petitioner who claims to be duly qualified with B.A. and B.Ed. degrees, applied for selection in pursuance of the said advertisement against the O.B.C. Female category. One of the conditions of the recruitment notification was that the concerned candidate should be having 5 years continuous teaching experience in any recognised educational institution or project. It was further required that the experience certificate should be signed by the concerned District Education Officer. Along with her application form, the petitioner submitted the experience certificate issued to her by the Headmaster of the Rajasthan Public Secondary School, Padihara (Churu) certifying that she had worked from 1.8.2001 to 20.6.2008 and that her teaching experience was of 6 years 10 months. The certificate was also countersigned by the District Education Officer. The respondents rejected the petitioner's application form by order Annex.8 dated 18.8.2010 on the following grounds:-