KULDEEP SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant writ petition has been filed by the petitioner with the following prayers:-

(2.) Brief facts of the case are that in pursuance to the advertisement dtd. 10/8/2021, the petitioner applied for the post of Senior Draftsman. After being successful in the written test, the petitioner was called for documents verification, however, the candidature of the petitioner was rejected by the respondents on the ground that the petitioner was not having the required Educational Qualification as prescribed under the advertisement.

(3.) The required Educational qualification for appointment on the post of Senior Draftsman has been prescribed under clause-1(2) of the advertisement dtd. 10/8/2021, which reads as under:-