AMRIT PAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner herein is before this Court seeking quashing of an order dtd. 8/3/2024 (Annex.8) and a report dtd. 1/3/2024 (Annex.11), and for issuance of directions to the respondents to grant a suitable appointment forthwith by declaring the circular dtd. 4/12/2019 (Annex.9) illegal to the extent of debarring the petitioner from seeking appointment in government service.

(2.) The facts leading to this writ petition are summarized as follows:-

(3.) In the aforesaid backdrop, I have heard learned counsel for the petitioner as well as learned counsel for the respondents and have gone through the case file.