HEERA LAL Vs. THE STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioner states that in compliance of order dated 4.7.1994, the opposite party has already been served. The receipt of service has already been filed in the office on 8th July, 1994. In spite of service, the State Government has taken no steps to contest the writ petition. The writ petition is being disposed of in the absence of any assistance from the Government Advocate.

(2.) The petitioner is working as a Class-IV employee and has passed Secondary examination. At present, he is posted at Government Veterinary Dispensary, Karauli. He is in service since 30.7.1984.

(3.) The respondent had issued an advertisement on 18.5.1994 inviting applications for sending persons for Live Stock Assistant training to be conducted at the various training centres of Animal Husbandry Department. The petitioner, who had the minimum requisite qualifications and also fulfilled other conditions for the eligibility for undergoing the aforesaid training, also applied for the said training.