RAJMAL KHATIK Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present writ petition has been filed with a prayer that the experience certificate produced by the petitioner may be considered for grant of bonus marks and thereafter, if the petitioner falls in the merit list, he may be given appointment on the post of LDC.

(3.) Briefly, the facts giving rise to the present writ petition are that the petitioner after completion of his Secondary and Senior Secondary school education, acquired graduation from MDS University, Ajmer in the year 2010. Thereafter, he also obtained an RSCIT Certificate from the University concerned on 3/7/2010. The petitioner had also performed the work of Data Entry Operator on "job basis" in MGNREGA Scheme in the Panchayat Samiti from 15/11/2008 to 30/6/2010. The petitioner was appointed on the post of Computer Operator in MGNREGA Scheme on 1/1/2011.