LAWS(RAJ)-2022-4-81

RAJESH KUMAR Vs. STATE OF RAJASTHAN

Decided On April 13, 2022
RAJESH KUMAR Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) The present petition has been filed with a prayer that answer to question No.37 of the question paper of General Knowledge conducted for the post of Senior Teacher Grade-II by the RPSC be declared illegal and quashed and consequently, the petitioner be declared selected and accorded appointment.