BABU LAL BOHRA Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) The factual matrix of the case necessary and relevant for adjudication of controversy involved in this petition is stated infra:-

(3.) The RPSC conducted examination for regular appointment on the said post in the year 1986. The petitioner though appeared, but failed and therefore his services were eventually terminated on 12/12/1986, when the post were filled on regular basis from amongst those, who were selected by the RPSC.