Rajasthan High Court - Jodhpur
Mr. vs Tanwar ) on 7 September, 2015
Author: Sandeep Mehta
Bench: Sandeep Mehta
1
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
ORDER
1. S.B.CIVIL WRIT PETITION NO.9957/2015
2. S.B.CIVIL WRIT PETITION NO.9981/2015
3. S.B.CIVIL WRIT PETITION NO.9923/2015
4. S.B.CIVIL WRIT PETITION NO.9930/2015
5. S.B.CIVIL WRIT PETITION NO.9977/2015
6. S.B.CIVIL WRIT PETITION NO.9318/2015
7. S.B.CIVIL WRIT PETITION NO.9919/2015
8. S.B.CIVIL WRIT PETITION NO.9921/2015
9. S.B.CIVIL WRIT PETITION NO.9922/2015
10. S.B.CIVIL WRIT PETITION NO.9925/2015
11. S.B.CIVIL WRIT PETITION NO.9927/2015
12. S.B.CIVIL WRIT PETITION NO.9929/2015
13. S.B.CIVIL WRIT PETITION NO.9931/2015
14. S.B.CIVIL WRIT PETITION NO.9937/2015
15. S.B.CIVIL WRIT PETITION NO.9938/2015
16. S.B.CIVIL WRIT PETITION NO.9940/2015
17. S.B.CIVIL WRIT PETITION NO.9947/2015
18. S.B.CIVIL WRIT PETITION NO.9950/2015
19. S.B.CIVIL WRIT PETITION NO.9951/2015
20. S.B.CIVIL WRIT PETITION NO.9959/2015
21. S.B.CIVIL WRIT PETITION NO.9963/2015
22. S.B.CIVIL WRIT PETITION NO.9966/2015
23. S.B.CIVIL WRIT PETITION NO.9967/2015
24. S.B.CIVIL WRIT PETITION NO.9968/2015
25. S.B.CIVIL WRIT PETITION NO.9971/2015
26. S.B.CIVIL WRIT PETITION NO.9978/2015
27. S.B.CIVIL WRIT PETITION NO.9979/2015
28. S.B.CIVIL WRIT PETITION NO.9980/2015
29. S.B.CIVIL WRIT PETITION NO.9983/2015
30. S.B.CIVIL WRIT PETITION NO.10092/2015
31. S.B.CIVIL WRIT PETITION NO.10042/2015
32. S.B.CIVIL WRIT PETITION NO.10093/2015
33. S.B.CIVIL WRIT PETITION NO.10091/2015
34. S.B.CIVIL WRIT PETITION NO.10056/2015
35. S.B.CIVIL WRIT PETITION NO.10067/2015
36. S.B.CIVIL WRIT PETITION NO.10073/2015
37. S.B.CIVIL WRIT PETITION NO.10055/2015
38. S.B.CIVIL WRIT PETITION NO.10062/2015
39. S.B.CIVIL WRIT PETITION NO.10043/2015
40. S.B.CIVIL WRIT PETITION NO.10069/2015
41. S.B.CIVIL WRIT PETITION NO.10072/2015
42. S.B.CIVIL WRIT PETITION NO.10082/2015
43. S.B.CIVIL WRIT PETITION NO.10086/2015
44. S.B.CIVIL WRIT PETITION NO.10061/2015
45. S.B.CIVIL WRIT PETITION NO.10046/2015 2
46. S.B.CIVIL WRIT PETITION NO.10001/2015
47. S.B.CIVIL WRIT PETITION NO.10064/2015
48. S.B.CIVIL WRIT PETITION NO.10057/2015
49. S.B.CIVIL WRIT PETITION NO.10054/2015
50. S.B.CIVIL WRIT PETITION NO.10048/2015
51. S.B.CIVIL WRIT PETITION NO.10071/2015
52. S.B.CIVIL WRIT PETITION NO.10059/2015
53. S.B.CIVIL WRIT PETITION NO.10051/2015
54. S.B.CIVIL WRIT PETITION NO.10063/2015
55. S.B.CIVIL WRIT PETITION NO.10068/2015
56. S.B.CIVIL WRIT PETITION NO.10045/2015
57. S.B.CIVIL WRIT PETITION NO.10050/2015
58. S.B.CIVIL WRIT PETITION NO.10033/2015
59. S.B.CIVIL WRIT PETITION NO.10032/2015
60. S.B.CIVIL WRIT PETITION NO.10060/2015
61. S.B.CIVIL WRIT PETITION NO.10058/2015
62. S.B.CIVIL WRIT PETITION NO.10040/2015
63. S.B.CIVIL WRIT PETITION NO.10028/2015
64. S.B.CIVIL WRIT PETITION NO.9999/2015
65. S.B.CIVIL WRIT PETITION NO.10014/2015
66. S.B.CIVIL WRIT PETITION NO.10006/2015
67. S.B.CIVIL WRIT PETITION NO.10017/2015
68. S.B.CIVIL WRIT PETITION NO.10016/2015
69. S.B.CIVIL WRIT PETITION NO.10034/2015
70. S.B.CIVIL WRIT PETITION NO.10009/2015
71. S.B.CIVIL WRIT PETITION NO.10008/2015
72. S.B.CIVIL WRIT PETITION NO.9995/2015
73. S.B.CIVIL WRIT PETITION NO.10024/2015
74. S.B.CIVIL WRIT PETITION NO.9986/2015
75. S.B.CIVIL WRIT PETITION NO.9988/2015
76. S.B.CIVIL WRIT PETITION NO.9991/2015
77. S.B.CIVIL WRIT PETITION NO.9996/2015
78. S.B.CIVIL WRIT PETITION NO.9998/2015
79. S.B.CIVIL WRIT PETITION NO.10000/2015
80. S.B.CIVIL WRIT PETITION NO.10002/2015
81. S.B.CIVIL WRIT PETITION NO.10003/2015
82. S.B.CIVIL WRIT PETITION NO.10005/2015
83. S.B.CIVIL WRIT PETITION NO.10013/2015
84. S.B.CIVIL WRIT PETITION NO.10015/2015
85. S.B.CIVIL WRIT PETITION NO.10019/2015
86. S.B.CIVIL WRIT PETITION NO.10022/2015
87. S.B.CIVIL WRIT PETITION NO.10023/2015
88. S.B.CIVIL WRIT PETITION NO.10027/2015
89. S.B.CIVIL WRIT PETITION NO.10029/2015
90. S.B.CIVIL WRIT PETITION NO.10030/2015
91. S.B.CIVIL WRIT PETITION NO.10036/2015 Date of order : 7.9.2015 HON'BLE MR. JUSTICE SANDEEP MEHTA 3 Mr.AD Ujjwal ) Mr.PS Chundawat ) Mr.Shambhoo Singh ) Mr.Sushil Solanki ) Mr.Ravindra Paliwal ) Mr.Ravindra Paliwal ) Mr.SK Verma ) Mr.MS Godara ) Mr.Vinay Jain ) Mr.S.Saruparia ) Mr.Hemant Choudhary) Mr.Sukesh Bhati ) Mr.Rakesh Arora ) Mr.MS Godara ) Mr.PR Mehta ) Mr.NK Sharma ) Mr.Parikshit Nayak ) Mr.Sushil Solanki ) Ms.Suman Choudhary ) Mr.KR Saharan ) Mr.Dinesh Kr.Joshi ) Mr.Shivnath Singh Rajpurohit ) Mr.RS Choudhary ) Mr.VS Tanwar ) Mr.JS Bhaleria ) Mr.SS Nirban ) Mr.TS Rathore ) Mr.Kailash Jangid ) Mr.RR Ankiya ) Mr.Ravindra Acharya ) Mr.Mrigraj Singh ) Mr.M.Pareek ) Mr.VK Bhadu ) Mr.NL Joshi ) Mr.Arjun Purohit ) Mr.Manoj Purohit ) Mr.Shardul Bishnoi ) Mr.SR Godara ) Mr.HK Jain ) Mr.HS Choudhary ) for the petitioners.
Mr.SS Ladrecha, AAG ) Mr.Vikas Choudhary ) for the respondents.
<><><> This Court has been bombarded with the huge deluge of writ petitions preferred by aspiring candidates, who crave 4 appointment as Vidhyalaya Sahayaks in pursuance of a recruitment notice issued by the respondent department in the month of August 2015. The criterion for selection is merit and bonus marks on the basis of experience gained in various government run education schemes in terms of Rule 2(j) of the Rajasthan Vidhyalaya Sahayak Subordinate Service Rules, 2015 plus interview marks.
The respondents invited online application forms from the aspirants through the advertisement in question as per which, the applicants are required to submit the experience certificates in the prescribed proforma, which has been uploaded on the website. The aspirants claim that though they are having the requisite experience as per Rule 2(j) and thus, are entitled to apply within the framework of the rules, but despite this, they are unable to submit the online application forms for various reasons viz. (i) being under age, (ii) having gained experience as guest faculties, computer operators, directly or through placement agencies or while being engaged in non-governmental recognized schools and a horde of other reasons.
The aspirants claim to have approached the concerned authorities with their respective experience certificates for countersigning the proforma experience certificate as uploaded on the department's website, who refused to countersign the same.
This Court, by way of an interim measure, has already 5 allowed a large number of candidates to submit their offline application forms to the concerned District Education Officer.
The respondents have also uploaded a proforma offline application form on the official website.
In this view of the matter, the petitioners and all similarly situated duly qualified aspirants (even those who have not filed writ petitions), who are having experience certificates issued by their respective employers while working in various capacities some of which have been enumerated above, are provisionally allowed to submit their offline application forms to the concerned authorities before the extended date by annexing the experience certificates held by them. The offline application forms shall be accepted without insisting for the proforma experience certificate as uploaded on the website. The respondents shall provisionally consider the cases of applicants for selection as Vidhyalaya Sahayaks. However, no equity shall be created in their favour by this interim order. Their right of selection in the questioned recruitment process shall remain subject to the final out come of these writ petitions.
List on 29.9.2015.
Copy of this order be placed in each file.
(SANDEEP MEHTA), J.
/tarun/