CHANDRA PRAKASH SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners, in the present bunch of cases, had applied for the post of Ayurved Medical Officer, pursuant to recruitment notification dated 22.12.2020. While submitting their application forms, due to inadvertence, the petitioners have omitted to fill requisite column or have filled-in particulars in wrong box meant for the purpose.

(2.) Learned counsel submitted that in all these cases, out of two columns, meant for "experience", they have omitted to fill-in requisite information in one of the columns; whereas in SB Civil Writ Petition No.11654/2021, the petitioner had indicated minimum and maximum marks vice-versa in the column/box meant for such purpose.

(3.) Learned counsel for the petitioners submitted that in spite of doing well in the examination, the petitioners' names did not find mention in the provisional merit list of candidates and upon inquiry being made by them, they were informed by the respondent - University about the discrepancies mentioned above.