KARAN SHARMA Vs. RAJASTHAN AGRICULTURAL UNIVERSITY

JUDGEMENT

(1.) Preparation of Paper Book in the present case is dispensed with and the appeal is heard on merit at the request of learned counsel for the parties.

(2.) This appeal is directed against the order passed by the learned Single Judge on 19th July, 2000 dismissing the writ petition filed by the petitioner-appellant.

(3.) The facts of the case are that the petitioner was appointed as a Computer Operator by the respondent University in pursuance of Notification issued by the University on 22nd February, 1993 inviting applications for the post of Computer Operator for a period of three months. The qualifications prescribed for the candidates to apply, were that he should have atleast 10+2 (Arts/Science) with Diploma in Computer Science. Such candidate was further required to be examined by a Committee before being appointed.