LAWS(RAJ)-2009-9-127

NARENDRA KAUR Vs. STATE OF RAJASTHAN

Decided On September 01, 2009
NARENDRA KAUR Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) INSTANT writ petition has been filed against the order dated 15th May, 1996 passed by the Rajasthan Non-Government Educational institutions Tribunal, Jaipur.

(2.) IT appears from record that the post of teacher Grade II (Biology) was advertised with the minimum qualification of B. Sc. with biology as one of the subjects. The petitioner was working as Teacher Grade III.

(3.) THE post of Teacher Grade II under the rajasthan Educational Subordinate Service Rules, 1971 is to be filled 50% by direct recruitment and 50% by promotion and the petitioner being one of the senior most teachers in the cadre of Teachers Grade III insisted that the post may be filled by way of promotion.