Rajasthan High Court
Sharmila Devi Yadav vs State Of Raj And Ors (2024:Rj-Jp:34214) on 12 August, 2024
Author: Mahendar Kumar Goyal
Bench: Mahendar Kumar Goyal
[2024:RJ-JP:34214]
[2024:RJ-JP:34226]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 11601/2017
Maya Rawal D/o Shanker Lal Pandya, aged about 40 years, R/o
Post Punjpur, Aspur, Dungarpur, Rajasthan.
----Petitioner
Versus
1. The State Of Rajasthan Through Its Principal Education
Secretary, Government Of Rajasthan, Secretariat, Jaipur.
2. The Director, Integrated Child Development Services
(Women And Child Development Department), 2, Jal
Path, Gandhi Nagar, Jaipur.
3. The Director And Special Administrative Secretary,
Integrated Child Development Services (Women And Child
Development Department), 2, Jal Path, Gandhi Nagar
4. Dy. Director (Admn.), Integrated Child Development
Services (Women And Child Development Department),
2, Jal Path, Gandhi Nagar
5. The Regional Director, National Council For Teacher
Education, 4Th Floor, Jeevan Nidhi-II, LIC Building,
Ambedkar Circle, Bhawani Singh Marg, Jaipur.
----Respondents
Connected With
S.B. Civil Writ Petition No. 11761/2017
Kavita Parihar D/o Hazari Mal Parihar, aged about 31 years, R/o
Ashish Cottage, Neharu Colony, Mount Abu, Sirohi Raj.
----Petitioner
Versus
1. The State Of Rajasthan Through Its Principal Education
Secretary, Government Of Rajasthan, Secretariat, Jaipur.
2. The Director, Integrated Child Development Services
(Women And Child Development Department), 2, Jal
Path, Gandhi Nagar, Jaipur.
3. The Director And Special Administrative Secretary,
Integrated Child Development Services (Women And Child
Development Department), 2, Jal Path, Gandhi Nagar
4. Dy. Director (Admn.), Integrated Child Development
Services (Women And Child Development Department),
2, Jal Path, Gandhi Nagar
5. The Regional Director, National Council For Teacher
Education, 4Th Floor, Jeevan Nidhi-Ii, Lic Building,
Ambedkar Circle, Bhawani Singh Marg, Jaipur.
----Respondents
S.B. Civil Writ Petition No. 12204/2017
Pushpa Ahari D/o Laxman Ahari, aged about 26 years, R/o
[2024:RJ-JP:34214] (2 of 4) [CW-11601/2017]
Village Lehana, Post Khajuri, P.s Asiyavav, Teh. Bicciwara, District
Dungarpur, Rajasthan.
----Petitioner
Versus
1. The State Of Rajasthan Through Its Principal Education
Secretary, Government Of Rajasthan, Secretariat, Jaipur.
2. The Director, Integrated Child Development Services
(Women And Child Development Department), 2, Jal
Path, Gandhi Nagar, Jaipur.
3. The Director And Special Administrative Secretary,
Integrated Child Development Services (Women And Child
Development Department, 2, Jal Path, Gandhi Nagar,
Jaipur.
4. Dy. Director (Admn.), Integrated Child Development
Services Women And Child Development Department, 2,
Jal Path, Gandhi Nagar, Jaipur.
5. The Regional Director, National Council For Teacher
Education, 4Th Floor, Jeevan Nidhi-Ii, Lic Building,
Ambedkar Circle, Bhawani Singh Marg, Jaipur.
----Respondents
S.B. Civil Writ Petition No. 5105/2018
Sharmila Devi Yadav D/o Shri Sadhu Ram, aged about 33 years,
R/o Harsora, Tehsil Bansur, District Alwar.
----Petitioner
Versus
1. State Of Rajasthan Through Its Principal Secretary
Women And Child Development Department Government
of Rajasthan, Government Secretariat, Jaipur.
2. Director, Integrated Child Development Scheme,
Government Of Rajasthan, Jaipur.
3. Secretary, Rajasthan Subordinate And Ministerial Service
Selection Board, Rajasthan, Jaipur.
----Respondents
S.B. Civil Writ Petition No. 5795/2018
Mahesh S/o Shri Babu Lal, aged about 33 years, R/o Dugero Ki
Dhani, Dujasar, Madpura, District Nagaur
----Petitioner
Versus
1. State Of Rajasthan Through Its Principal Secretary
Women And Child Development Department, Government
of Rajasthan, Government Secretariat, Jaipur.
2. Director, Integrated Child Development Scheme,
Government Of Rajasthan, Jaipur
3. Secretary, Rajasthan Subordinate And Ministerial Service
Selection Board, Rajasthan, Jaipur.
[2024:RJ-JP:34214] (3 of 4) [CW-11601/2017]
----Respondents
Connected with
S.B. Civil Writ Petition No. 11777/2017
Prince Sarswat S/o Prahlad Ji Sharma, aged about 33 years,
R/o Behind Gayatri Mandir, Devi Ji Chowk, District Baran,
Rajasthan
----Petitioner
Versus
1. The State Of Rajasthan Through Its Principal Education
Secretary, Government Of Rajasthan, Secretariat, Jaipur
2. The Director, Integrated Child Development Services
Women And Child Development Department, 2, Jal Path,
Ghandhi Nagar, Jaipur
3. The Director And Special Administrative Secretary,
Integrated Child Development Services Women And
Child Development Department, 2, Jal Path, Ghandhi
Nagar, Jaipur
4. Dy. Director (Admn.), Integrated Child Development
Services Women And Child Development Department, 2,
Jal Path, Ghandhi Nagar, Jaipur
5. The Regional Director, National Council For Teacher
Education, 4Th Floor, Jeevan Nidhi-Ii, Lic Building,
Ambedkar Circle, Bhawani Singh Marg, Jaipur
----Respondents
For Petitioner(s) : Ms. Shobha Sharma for
Mr. Sunil Kumar Jain
For Respondent(s) :
HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL
Judgment / Order
12/08/2024
Since, these writ petitions share similar facts and common
questions of law, they are heard together and are being decided
vide this common order.
The relevant facts in brief are that the petitioners applied for
appointment on the post of Primary Education Teacher pursuant to
advertisement dated 27.08.2013 issued by the respondent No.2.
[2024:RJ-JP:34214] (4 of 4) [CW-11601/2017]
One of the essential educational qualifications under the
advertisement was having two years' Nursery Teacher Training
(NTT) certificate from an institution recognized by National Council
for Teacher Education, New Delhi and affiliated with SCERT.
After arguing for some time, the learned counsel for the
petitioners very fairly admits that they do not possess the
aforesaid mandatory educational qualification.
In view thereof, nothing survives for consideration of this
Court in these writ petitions which are dismissed accordingly.
Pending application(s), if any, also stands disposed of.
(MAHENDAR KUMAR GOYAL),J
Manish/18-22 & s-689
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