DILIP K SHARMA Vs. STATE OF RAJ

JUDGEMENT

(1.) The contention of the petitioner is that in pursuance of an Advertisement (Annexure-5) dated 29.11.1992, he has made an application for selection as Legal Draftsman but his candidature was not considered by the RPSC on the ground that he has not passed Hindi or English as an optional subject in his B.A. Examination and, therefore, he was not called for interview. However, under the orders of this Court, the RPSC was directed to take his interview and it was further directed that his result be kept in a sealed cover.

(2.) The short question involved in this writ petition is whether the petitioner has passed Hindi or English as an optional subject in his B.A. Examination and whether on the basis of this, his result can be ordered to be declared

(3.) I have heard Mr. R.D. Rastogi, the learned counsel appearing for the petitioner, Mr. A.K. Parihar, the learned counsel for respondent No. 2 and Miss Deepa Ajhawani, the learned Deputy Govt. Advocate and have carefully gone through the record of the case.