SMT. KOSHALYA KUMARI GEHLOT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against action of the respondents in not declaring the petitioner eligible for getting appointment on the post of School Lecturer (Political Science) and seeking a direction to appoint her with all consequential benefits.

(2.) The respondents issued advertisement for appointment to the post of Lecturer (School Education) vide advertisement dated 16.10.2015 (Annexure-3). In the column, pertaining to educational qualification, it was indicated that those appearing in final examination for B.Ed. would be eligible to apply, however, they would be required to give proof of having the qualification acquired on the date of examination.

(3.) It is submitted that examinations were held on 17.07.2016 & 20.07.2016 for the purpose of grant of appointment by the R.P.S.C. However, the petitioner acquired the qualification on 12.08.2016, which is reflected from the original certificate (Annexure-2) issued by Indira Gandhi National Open University and based on the said aspect, the petitioner was held as ineligible.