LAWS(RAJ)-2021-2-46

MANGI LAL Vs. STATE OF RAJASTHAN

Decided On February 04, 2021
MANGI LAL Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) In wake of onslaught of COVID-19, abundant caution is being taken while hearing the matters in Court.

(2.) The matter comes up on application for early hearing.

(3.) Counsel for the appellants submit that there is urgency in matter as appellant no.3 Shri Pal S/o. Hari Ram has been selected on the post of School Lecturer (Geography) after undergoing Lecturer (School Education), Examination, 2018 conducted by Rajasthan Public Service Commission, Ajmer, having Roll No.599118 and has Merit position No.167. Counsel for the appellant further submits that after due selection, appellant no.3 Shri Pal has been called for counselling vide Letter of Counselling dated 26.09.2020 and counselling is schedule to take place on 09.02.2021.