LAWS(RAJ)-2010-7-32

ARJUN SINGH Vs. STATE OF RAJASTHAN

Decided On July 05, 2010
ARJUN SINGH Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) HEARD the learned counsel.

(2.) BY Annex.2, candidature of the petitioner in the selection process of Prabodhak was rejected on the ground vide item No.8 in the impugned order that he does not hold the prescribed qualification of BSTC.