REGENT COMPUTRONICS PVT. LTD.

RAM NIVAS Appellant

V/S

STATE OF RAJASTHAN Respondents

Referred Judgements :-

KANTA PARIHAR V. STATE OF RAJASTHAN [REFERRED TO]
NARESH SHRIDHAR MIRAJKAR VS. STATE OF MAHARASHTRA [REFERRED TO]
CHATTAR SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
RASHMI MISHRA VS. MADHYA PRADESH PUBLIC SERVICE COMMISSION [REFERRED TO]
SAURAV YADAV VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF TAMIL NADU VS. K. SHOBANA [REFERRED TO]
PRAMOD KUMAR SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]

JUDGEMENT

(1.) These writ petitions have been filed by the petitioners in relation to recruitment of Teacher Grade-III (Level-I) and Teacher Grade-III (Level-II) pursuant to Recruitment-2018 under the Rajasthan Panchayati Raj Act, 1994 ("Act of 1994") and Rajasthan Panchayati Raj Rules, 1996 ("Rules of 1996").

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RAM NIVAS Vs. STATE OF RAJASTHAN

Referred Judgements :-

JUDGEMENT

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