LAWS(RAJ)-2012-10-23

RAKESH KUMAR Vs. JAIPUR VIDYUT VITRAN NIGAM LIMITED

Decided On October 04, 2012
RAKESH KUMAR Appellant
V/S
JAIPUR VIDYUT VITRAN NIGAM LIMITED Respondents

JUDGEMENT

(1.) HEARD learned counsel for the petitioners.

(2.) THE matter relates to advertisement for appointment on the post of Technical Helper issued by the respondents. The dispute in the case is about holding of qualification as on 5th October, 2012 i.e. last date for submitting the application form.