AMIT PRAJAPAT Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) This writ petition filed by the petitioner deserves to be dismissed for the reason that the sports certificate which has been produced by the petitioner alongwith writ petition as Annexure-8 is not as per the requirement of Clause 11.5 of the advertisement as the said games were organised by All Manipur Teakwondo Association.