RANJEET KUMAR MARU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of present writ petitions, petitioners have prayed that the respondents be directed to reckon their experience for the purpose of bonus marks upto the last date of submitting application form i.e. 24/11/2022 and a direction be issued to issue certificate upto recruitment Notification dtd. 16/11/2022.

(2.) Learned counsel for the petitioners argued that the respondents have fixed the last date for counting the experience certificate to a day prior to the first date of submitting application form i.e. 23/11/2022.

(3.) Mr. Jangid, learned counsel for the petitioners argued that there is no statutory backup or rationale behind fixing such date for the purpose of counting experience.