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Judgment
"Issue involved and raised in the present writ petition has
already been decided by this Court vide judgment dated
29.08.2017 in the matter of Chandra Kiran Meena Vs. State of
Rajasthan & Anr. in S.B.C.W.P No.9992/2017 whereby this Court
has held as under :-
''A perusal of both the judgments aforesaid reveals that this Court has, in no ambiguous terms, held that the aforesaid courses, namely, Adeeb & Adeeb- e-Mahir from Jamia Urdu, Aligrh, have been de- recognized by the State of Rajasthan in 1991 and in light thereof, the candidates having these educational qualifications are not entitled to seek employment. This Court has expressed its anguish and concern that despite repeated determination and consistent view, the efforts are being made to seek indulgence for such courses.
The argument of the petitioner that since the matter, regarding recognition/de-recognition, is pending consideration before the Larger Bench of this Court, the petitioner should be extended indulgence, cannot be countenanced at this state, particularly when, there are two direct judgments, as aforesaid, rendered by this Court, that the educational qualification of Adeeb & Adeeb-e-Mahir from Jamia Urdu, Aligarh are not recognized by the State of Rajasthan''.
Learned counsel for the petitioner submits that for the
purpose of present selection, the requirement is secondary and
certificate course of nursing and secondary is sole requirement. As
such the judgment of this Court in Charndra Kiran Meena''s case
(supra) does not cover the present controversy.
Be that as it may, as the basic issue has been decided by this
Court in the judgment aforesaid dated 29.08.2017, following the
same, the present writ petition is dismissed.