DOLLY SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These writ petitions have been filed by the petitioners seeking declaration that the petitioners are eligible for the post of Teacher Gr.III (Level-II) (English) and a direction to the respondents to give appointment to the petitioners on the post of Teacher Gr.III (Level-II) as per their merit.

(2.) It is inter alia indicated in the writ petitions that an advertisement dated 11.09.2017 (Annex.1) was issued inviting applications for recruitment on the post of Teacher Gr.III (Level-II) (English) in terms of provisions of Rajasthan Panchayati Raj Act, 1994 ('the Act, 1994') and Rajasthan Panchayati Raj Rules, 1996 ('the Rules, 1996'). The petitioners claiming themselves to be eligible, applied by submitting online application forms. The petitioners had obtained Graduation Degree in Science (B.Sc.). Subsequently, both the petitioners obtained degree of M.A. (English) and whereafter, the petitioner Dolly Sharma obtained M.Phil. in English, besides obtaining degree of B.Ed. and qualified Rajasthan Eligibility Examination for Teachers ('REET'). The petitioners on participation in the selection process were selected and were allotted districts by order dated 02.02.2018 and were called for document verification. On the scheduled date, the petitioners appeared before the authorities and submitted their original documents for verification, however, pursuant to the document verification, the petitioners were not called for counseling and on inquires it was revealed that the petitioners were found ineligible on account of not having graduation in English subject, they were not called for counseling.

(3.) It is inter alia submitted that the rejection of petitioners' candidature is not sustainable as the petitioners are having Master Degree in English, which is higher than the prescribed qualification.