HEMRAJ Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These writ petitions have been filed by the petitioners aggrieved against exclusion of their names from the list of candidates, who have been called for document verification pursuant to the LDC Recruitment 2013.

(2.) It is inter-alia indicated in the petition that the recruitment was initiated by various Zila Parishads for which the last date of making application was 22/3/2013, which was extended to 18/4/2013.

(3.) The petitioners applied pursuant to the said advertisement and as they were in merit, they were called for document verification in the year 2015, however, at the relevant time, the petitioners could not appear for document verification due to unavoidable circumstances.