VIJAY LAXMI BANIROT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE petitioner submitted application in pursuance to an advertisement dt. 31/05/2008 issued by the respondents for holding selection on the post of Prabodhak which is included in the scheduled appended to the Rajasthan Panchayati Raj Prabodhak Service Rules, 2008. Alongwith application form all required documents were annexed by the petitioner in regard to his academic qualification as also of experience which is of more than 5 years of a recognized educational institution but the teaching experience was not considered to be valid on the premise that there was a break in service on account of summer vacation/medical leave as she did not discharge duties during intervening period which was considered by the respondents as a break in service.

(2.) TAKING note thereof, her candidature was rejected on the premises that she was not holding 5 years of continuous teaching experience from a recognized institution. It has been brought to the notice of this Court that the coordinate Bench of this Court, while deciding CWP-5951/2008 alongwith connected bunch of petitions, which were decided by a common judgment dt. 07/01/2009, has taken note of the controversy which has been raised in the instant petitions in Para NO. 11 of the judgment and finally observed that period of summer vacation/medical leave will not be treated as break in service while computing five years continuous teaching experience as referred to under the Scheme of Rules of 2008.