RAJNISH KUMAR REGAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of the present writ petition, the petitioner has challenged the action of the respondents in not awarding bonus marks to him, as per the actual experience he has gained.

(2.) Inviting attention of the Court towards the experience certificate dated 29.06.2018, Mr. V.R. Choudhary, learned counsel for the petitioner argued that though the certificate was issued on 29.06.2018, the concerned authority has reckoned the period of experience only upto 31.05.2018.

(3.) It was argued that as a matter of fact, the respondents were required to consider petitioner's experience upto the last date of application form i.e. on 03.07.2018. According to petitioner, he is entitled for consideration of his experience upto 03.07.2018.