SURESH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) AS per the facts mentioned in the memo of writ petition, the petitioner having born in Rajasthan, is a resident of Rajasthan. The Sub-Divisional Magistrate, Rajgarh, District Alwar, has also issued a residence certificate in this regard on 1. 10. 1986.

(2.) IN response to an advertisement issued on 30. 9. 1988, the petitioner submitted his application to the Chief Medical and Health Officer for admission to the Three Years Course in Nursing Training. His name did not find place in the list of selected candidates. On enquiry, he found that several persons who had been admitted to the course, had secured less percentage of marks as compared to the petitioner and therefore, the petitioner filed the present writ petition in this Court on 27. 6. 1989. Notices were issued on 28. 6. 1989 to show cause as to why the writ petition be not admitted.