STATE OF RAJASTHAN Vs. MOHAN LAL VISHNOI

JUDGEMENT

(1.) This appeal is filed by the State Government to challenge the judgment of the learned Single Judge dtd. 13/2/2020 passed in S.B. Civil Writ Petition No. 1547/2020.

(2.) Brief facts are as under : The State Government had issued advertisement on 30/5/2018 for filling up the posts of Nurse Grade...II. The last date for applying was 3/7/2018. The respondent herein-original petitioner applied in response to the said advertisement on 2/7/2018 as O.B.C. non-creamy layer candidate. Along with the application, the petitioner had also produced a copy of the certificate dtd. 18/6/2018 showing that he belongs to non- creamy layer.

(3.) Upon completion of selection process, the authorities published the list of selected candidates. The name of the petitioner was included in the same. The stage, therefore, arrived for document verification. According to the petitioner, thinking that the correct certificate of non-creamy layer would be needed, he obtained a fresh certificate of belonging to non-creamy layer dtd. 13/1/2020 and produced before the authorities at the time of document verification.