MUKESH KUMAR GUPTA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) WITH the consent of the learned counsels for the parties, the petition has been heard finally at the admission stage.

(2.) THE petitioner in the instant petition has challenged the action of respondent No.2 -RPSC in selecting the respondent No.4 on the post of Associate Professor -Shalakya Tantra though he did not possess the requisite qualification for the post, and in placing the petitioner at serial No.1 in the reserved list. He has also sought direction against the respondents to give appointment to the petitioner on the said post.

(3.) THE short facts giving rise to the present petition are that the respondent No.2 RPSC had issued the advertisement on 26.2.14 for the various posts of Professor and Associate Professor, in the Madan Mohan Malviya Government Ayurvedic College, Udaipur. As per condition No.2(kha) of the said advertisement, the educational qualification required for the post of Associate Professor was as under : -