REGENT COMPUTRONICS PVT. LTD.

Vivek Kumar Meena Appellant

V/S

STATE OF RAJASTHAN Respondents

Referred Judgements :-

J. ASHOK KUMAR V. STATE OF ANDHRA PRADESH [REFERRED TO]
PURSHOTTAM VS. CHAIRMAN M.E.S.B [REFERRED TO]
STATE OF BIHAR VS. MOHAMMAD KALIMUDDIN [REFERRED TO]
STATE OF UTTAR PRADESH VS. HARISH CHANDRA [REFERRED TO]
SUSHMA SURI REETA DUTTA JIT RAM KASANA GURU ADHIN DEEPAK KUMAR AGRAWAL MAHESH CHANDER VERMA RANBIR SINGH VS. GOVERNMENT OF NATIONAL CAPITAL TERRITORY OF DELHI [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAM SWARUP SAROJ [REFERRED TO]
DEEPA KEYES VS. KERALA STATE ELECTRICITY BOARD [REFERRED TO]
K THULASEEDHARAN VS. KERALA STATE PUBLIC SERVICE COMMISSION TRIVANDRUM [REFERRED TO]
STATE OF J&K VS. SAT PAL [REFERRED TO]
MANOJ MANU VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) By way of filing this petition, the petitioner has challenged the action of the respondents by which they have refused to recommend his name for appointment on the post of Junior Legal Officer (for short, 'JLO') on the ground that validity of six months of the wait list has expired.

(2.) Feeling aggrieved by the aforesaid action of the respondents, instant petition has been filed by the petitioner with the following prayer:

(3.) Contents of the petition indicates that by way of filing instant petition, the petitioner is seeking directions against the respondents to operate the reserved waiting list and thereafter consider his case for appointment on the post of JLO. Submissions by the petitioner:

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VIVEK KUMAR MEENA Vs. STATE OF RAJASTHAN

Referred Judgements :-

JUDGEMENT

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