LAWS(RAJ)-2023-9-87

RAMKESH Vs. STATE OF RAJASTHAN

Decided On September 27, 2023
RAMKESH Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) By way of present writ petition, the petitioner has challenged the list issued by the respondents providing posting to the candidates who have been selected for the appointment to the post of Teacher Grade - III (Level I).

(2.) The facts appertain are that the respondents had issued an advertisement dtd. 12/4/2018 for filling up the post of Teacher Grade - III (Level I).

(3.) The petitioner being an eligible candidate and desirous of appointment submitted an online application form on 27/4/2018 as an 'Unreserved and General category' candidate.