TEJ SINGH RAJAWAT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard on admission.

(2.) This appeal is directed against order dtd. 11/7/2022 passed by the learned Single Judge, whereby, writ petition filed by the appellant has been dismissed.

(3.) Learned counsel for the appellant vehemently argued and contended before us that the selection process adopted by Respondent No. 2-University was illegal and arbitrary being violative of Article 14 of the Constitution of India as it comprised of interview only without there being any written examination.