Higher qualifications do not confer eligibility for a post requiring specific qualifications unless recruitment rules expressly recognize equivalence.

The Respondent No. 4 (Zilla Parishad, Nagpur) issued Advertisement No. 01 of 2023 for the direct recruitment of Group C posts, including 308 vacancies for the post of "Health Worker (Female)" (Aarogya Paricharika).

The Petitioners, holding qualifications of General Nursing and Midwifery (GNM) or B.Sc. (Nursing) and registered with the Maharashtra Nursing Council, applied via the online portal.

Though they cleared the competitive examination and were initially listed as qualified on July 17, 2024, they were excluded during the document verification process in August 2024.

The Respondents relied on a State communication dated September 30, 2024, asserting that while GNM and B.Sc. (Nursing) are "higher" qualifications, they possess different curricula and durations compared to the Auxiliary Nurse Midwife (ANM) qualification, which was the specific requirement for the Zilla Parishad post.

The Petitioners challenged their exclusion, seeking inclusion in the appointment list.

The court applied the Maharashtra Zilla Parishad District Services (Recruitment) Rules, 1967, specifically Appendix V, which distinguishes between "Public Health Nurse" (requiring B.Sc. or GNM) and "Auxiliary Nurse-Midwife" (requiring ANM).

It relied on the Maharashtra Nurses Act, 1966, Section 2(k), defining various nursing categories.

Precedentially, the court followed Md. Firoz Mansuri v. State of Bihar, which held that the employer has the sole prerogative to determine the relevancy and suitability of qualifications.

It further applied Zahoor Ahmad Rathar v. Sheikh Imtiyaz Ahmad, establishing that a higher qualification does not automatically presuppose or substitute a lower qualification unless the recruitment rules specifically recognize such equivalence.

The Court observed that although the advertisement's nomenclature (Aarogya Paricharika) was somewhat ambiguous, the prescribed qualification was clearly intended for the post of ANM under the 1967 Rules.

The Respondents clarified that Zilla Parishads only appoint ANMs for Primary Health Centres, whereas GNM and B.Sc. holders are "Staff Nurses" appointed by the State Government.

The Court reasoned that judicial review cannot be used to rewrite service rules or determine the equivalence of qualifications, as these are matters of recruitment policy.

Referring to Tej Prakash Pathak, the Court noted that appearing in an exam or being placed on a preliminary list does not grant an indefeasible right to appointment.

The Court emphasized that GNM/B.Sc. curricula differ from ANM curricula; thus, the State's decision to treat them as distinct categories is not arbitrary.

The Court held that "higher" qualifications cannot be substituted for prescribed qualifications unless the statutory rules expressly provide for such equivalence.

All interim orders were vacated, and the rule was discharged.