LAWS(RAJ)-2023-1-229

ROHIT KUMAR Vs. STATE OF RAJASTHAN

Decided On January 13, 2023
ROHIT KUMAR Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) The present writ petition has been filed by the petitioners with the following prayers:-

(2.) The facts in nut-shell, as pleaded in the writ petition, are that an advertisement No.1/2018 dtd. 13/4/2018 was issued for the recruitment on the post of Safai Karmchari in different Municipalities.

(3.) The petitioners in pursuance of said advertisement, applied at Jobner Municipality, where total 31 posts were advertised by the respondent-Department.