GOVERDHAN SINGH S/O SHRI KISHAN SINGH, AGED ABOUT 42 YEARS, RESIDENT OF SOLANKIYA TALLA, TEHSIL Vs. THE RAJASTHAN PUBLIC SERVICE COMMISSION, AJMER THROUGH ITS CHAIRMAN

JUDGEMENT

(1.) By way of this writ petition, the petitioner Goverdhan Singh has approached this Court craving for a direction to the respondents to offer him appointment as a Hostel Superintendent in a recruitment process initiated in the year 2007.

(2.) The petitioner claims to have been discharged from service in the year 2002 after serving the armed forces for fifteen years and earning pensionary status of an exserviceman. It has further been asserted in the writ petition that the petitioner was matriculate while being inducted in service. He holds a graduation certificate issued to him by the Commanding Officer of his regiment in the year 2002. Thus, relying on the office memorandum dated 12.02.1986 issued by the Government of India, a claim is made that the graduation certificate issued by the Army is to be treated valid and sufficient so as to entitle the petitioner to apply for Group-C posts in any Government Service.

(3.) The qualification required under the notification dated 15.12.2007 floated by the respondent RPSC for the questioned recruitment was Higher Secondary or equivalent. As per the petitioner, undeniably the qualification of graduation is higher as compared to Higher Secondary and as such, on the strength of the above office memorandum of the Central Government, the petitioner claims to be holding the requisite qualification so as to stake a claim against the seats reserved for ex-serviceman in the questioned recruitment process.