Rajasthan High Court - Jaipur
Suresh Kumar Yadav And Ors vs U O I (Educaton Dep)Ors on 27 August, 2012
Author: Mn Bhandari
Bench: Mn Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN JAIPUR BENCH, JAIPUR ORDER SB Civil Writ Petition No.8688/2012 Suresh Kumar Yadav & ors versus Union of India & ors 27.8.2012 HON'BLE MR. JUSTICE MN BHANDARI None for petitioner BY THE COURT:
None appears for the petitioner even in second round.
The challenge to the condition No.7(1) (kha) and 7 (a) (kha) has been made where one is required to possess qualification of RTET. I find that the requirement is as per the rules pursuant to the Right of Children to Free and Compulsory Education Act, 2009 thus cannot be dispensed with. This is more so when this court has already dismissed the similar writ petitions. The writ petition so as the stay application are accordingly dismissed, more so when selection process is complete and select list has already been issued. (MN BHANDARI), J.
bnsharma All corrections made in the judgment/ order have been incorporated in the judgment/ order being emailed. (BN Sharma) PS-cum-JW