ANUJ KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner is aggrieved by the action of the respondents in not accepting the experience certificate produced by him for want of counter signature, in the respondent Department. According to the petitioner, the certificate is not being accepted because it is not counter signed by the respondent District Education Officer. Keeping in view the prayer made, the writ petition is disposed of with a direction to the respondent District Education Officer concerned to verify about the genuineness of the experience certificate of the petitioner. If the said certificate is found to be genuine, it may be acted upon, otherwise it may be ignored. On being found the said certificate to be genuine, the same may be acted upon and benefit thereof may be granted to the petitioner. The whole process be completed within a period of six weeks.

(2.) This disposes of the stay application also.