MANJU DHUNDAWAT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the list dtd. 31/10/2022 (Annex.P/5), whereby, though the petitioner has marks higher than the cut-off, her name has not been reflected in the said list.

(2.) In response to the petition it has been indicated that the petitioner has not produced the mark-sheet of first year graduation where she had studied the computer application subject and only the final year mark-sheet was produced and, therefore, for lack of requisite computer qualification, she was held ineligible.

(3.) I have considered the submissions made by learned counsel for the parties and have perused the material available on record.