STATE OF RAJASTHAN Vs. INDU BALA KUMAWAT

JUDGEMENT

(1.) The present intra Court appeal has been preferred against the judgment and order dtd. 28/11/2017, passed by learned Single Judge rendered in a bunch of writ petitions led by S.B. Civil Writ Petition No. 7545/2017 (Lalit Kumar vs. University Grants Commission and Ors.).

(2.) It is to be noted that appointments for the post of Lecturers in the State of Rajasthan are governed by Rajasthan Educational Service Collegiate Branch Rules, 1986 (hereinafter referred to as "the Rules of 1986"). The Rules of 1986 instead of prescribing separate qualifications for the posts, adopts the criteria and qualifications for direct recruitment prescribed by University Grants Commission. The relevant provision contained in the Schedule appended with the Rules of 1986 reads thus:-

(3.) The respondent No. 2, the Rajasthan Public Service Commission issued an advertisement dtd. 12/1/2015, inviting applications for the post of Lecturers in various subjects.