RAJVEER SINGH S/O. SHRI SHAYAR SINGH, BY CASTE KUMAWAT, AGED ABOUT 24 YEARS, RESIDENT OF HOUSE NO. 4/20, WARD NO.30, SHANKER COLONY, SRIGANGANAGAR Vs. UNION OF INDIA THROUGH THE SECRETARY, MINISTRY OF SKILL DEVELOPMENT AND ENTERPRENEURSHIP, DIRECTORATE GENERAL OF TRAINING, SECRETARIAT, NEW DELHI

JUDGEMENT

(1.) The petitioners have challenged validity of advertisement dated 16/09/2016 issued by Rajasthan Subordinate and Ministerial Staff Service Recruitment Board, Jaipur pertaining to recruitment of I.T.I. Instructors allegedly issued in violation of prescribed standards as enunciated by National Council for Vocational Training (NCVT) under Directorate General of Training (DGT), Ministry of Skill Development & Entrepreneurship because of scaling down the necessary qualification.

(2.) In nutshell, Rajasthan Subordinate and Ministerial Service Selection Board issued an advertisement No.6/2016 laying down technical qualifications, but qualification of Craft Instructor Training Scheme (CITS), which is stated to have been made mandatory for I.T.I Instructors by DGT was ignored and petition raises a question that candidates, lacking necessary qualification of CITS, being ineligible, cannot be inducted.

(3.) The recruitment of Vocational Training Instructors are to be made under Rajasthan Technical Education Subordinate Service Rules, 1975 (hereinafter referred to as the rules of 1975), which are subsequently amended and as per amended provisions of 2013, in the principle Rules of 1975, new serial No.4(d), 6(a), 6(b), 6(c), 6(d), 6(e), 6(f) and 6(g) have been inserted and according to appended schedule, qualification for Junior Instructors, is prescribed as under:- <FRM>JUDGEMENT_129_LAWS(RAJ)1_2017_1.html</FRM>