KULDEEP SINGH MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant petition has been filed by the petitioner with the following prayers :

(2.) The facts in nut-shell, as pleaded in the writ petition, are that an advertisement dtd. 16/6/2013 was issued by the Rajasthan Public Service Commission (for short "RPSC") for selection and appointment in Rajasthan Administrative Service and Allied Services.

(3.) The petitioner, being eligible to apply for the aforesaid services, appeared in the preliminary examination conducted on 26/10/2013.