ARVIND KUMAR BASWAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner with the following prayer:-

(2.) Brief facts of the case are that in pursuance of the advertisement dated 16.10.2015, the petitioner applied for the post of Assistant Agriculture Officer and after being successful in the written examination, the petitioner was called for interview. At a later stage the petitioner was informed by the RPSC vide letter dated 26.07.2019 that his candidature has been rejected on the ground of his not holding the educational qualification as required for the post in question on the date of filing of application form. Being aggrieved by the order passed by the RPSC on 26.07.2019, the petitioner has filed this writ petition.

(3.) The educational qualification which is required for the post in question as mentioned in the advertisement reads as under:-