MANOJ KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Brief facts of the case are as under:

(2.) Meanwhile vide circular dtd. 16/10/2019, it was directed by the state authorities that those candidates who have earlier applied in any other category but belonged to the MBC (Most Backword Class) would now be entitled for reservation and for the purpose, the candidates were permitted to upload the caste certificate i.e. MBC Certificate till 23/10/2019. In pursuance to the said circular, the petitioner uploaded his MBC certificate on 19/10/2019 but when he was not considered against the said category, he preferred the second writ petition being S.B. Civil Writ Petition No. 17762/2019. The said writ petition of the petitioner was disposed of with the following observations:

(3.) In pursuance to the order dtd. 6/2/2020, the petitioner preferred a representation before the respondent authorities but the same was rejected vide order dtd. 7/4/2020 against which the present writ petition has been preferred.