LAWS(RAJ)-2022-2-79

NEETU NAVAL Vs. STATE OF RAJASTHAN

Decided On February 22, 2022
Neetu Naval Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) This writ petition has been filed by the petitioners, inter-alia, seeking quashing of the dates for written examination of the Rajasthan State and Subordinate Service Combined Competitive Main Examination, 2021 ("Main Exams") scheduled to be held on 25/2/2022 and 26/2/2022 seeking 3/4 more months for preparation.