RENU JOSHI AND OTHERS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These writ petitions have been filed by the petitioners seeking to question the order dated 13.7.2018 (Annex.18), whereby, based on the report submitted by the Committee, the petitioners have been held ineligible for grant of appointment on the post of Teacher Gr.III (Level-II) English, further directions have been sought to grant appointment to the petitioners on the post of Teacher Gr.III (Level-II) English pursuant to the advertisement dated 11.9.2017.

(2.) It is, inter alia, indicated in the writ petitions that the petitioners applied for the post of Teacher Gr.III (Level-II) English pursuant to the advertisement dated 11.9.2017. The qualification for the said post, inter alia, provided as under:-

(3.) As the petitioners had studied English as compulsory subject during course of their graduation, which they had undertaken from Kurukshetra University, Kurukshetra, Panjab University, Punjab and Maharishi Dayanand University, Rohtak and as in the estimation of the respondents, the said degree obtained by the petitioners did not fulfill the eligibility requirements, though the petitioners stood in merit, during course of counselling they were declared ineligible.