TAYYAB HUSSAIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking a direction to the respondents to issue a fresh experience certificate to the petitioner after adding leave and grant bonus marks after calculation of leave in the experience. Further prayer has been made that the action of the respondents in considering 3 years' experience qua the professional qualification only and not for award of bonus marks, be declared as arbitrary, unreasonable, illegal and the same be quashed and set aside.

(2.) The petitioner applied for the post of Lab Assistant pursuant to advertisement dtd. 29/5/2018. The advertisement inter alia indicated the following educational - professional qualification for eligibility:-

(3.) The petitioner is secondary pass and is relying on having 3 years' experience of working as Laboratory Assistant/Laboratory Technician.