MUKESH KUMAR SAINI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Lawyers are abstaining from work and are not appearing before the Court. Heard the petitioner and the learned counsel for the respondents.

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

(3.) The petitioner present in person submits that in pursuance of the notification issued in the year 2013, he applied for the post of Lower Division Clerk and despite fulfilling all the requisite qualifications, he was not given the appointment on the ground that the certificates produced by him were not in proper format.