VISHNU DATT SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) PETITIONER had participated in the selection process initiated by the respondents for the post of Prabodhak included in the Schedule appended to the Rajasthan Panchayati Raj Prabodhak Service Rules, 2008 vide advertisement dt. 31/05/2008. The petitioner was eligible and fulfilled the conditions of eligibility as alleged in the petition but his basic grievance in the instant petition is that the bonus marks, which have been allocated by the authority while preparing merit list for such persons who have acquired experience while working in Government Projects and who had experience from Private recognized educational institution, is discriminatory and to this extent the action of the respondents is violative of Article 14 of the Constitution of India.

(2.) IT will be pertinent to refer that the Government under its administrative decision, granted 25 bonus marks to those teachers, who had experience of working in Government Projects and worked as Para Teachers/Shiksha Sahayogi etc. but those, who have teaching experience of a private recognized educational institution were granted 10 bonus marks while preparing merit list. Counsel for respondents has brought to the notice of this Court that the coordinate Bench in CWP 5951/2008 decided on 07/01/2009 numerous controversies have been decided and has also dealt with the submissions advanced by counsel for the petitioner about the alleged discrimination with respect to bonus marks awarded with regard to teaching experience from a private recognized educational institution and those, who are holding experience in Government Projects, the same has been held to be valid and in consonance with the constitutional mandate.