LAWS(RAJ)-2022-3-42

PRAHLAD RAY KUMHAR Vs. STATE OF RAJASTHAN

Decided On March 16, 2022
Prahlad Ray Kumhar Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the non-inclusion of his name in the provisional merit list issued by the respondents for recruitment to the post of Compounder/Nurse Junior Grade in terms of Advertisement dtd. 17/6/2021.