DEVENDRA KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) We have heard learned counsel appearing for the appellant.

(2.) The writ petition filed by the appellant challenging cancellation of his selection as Live Stock Assistant, was dismissed by learned Single Judge on the ground that the certificate of Senior Secondary Examination of having passed Uttarmadhyama Examination from Maharshi Patanjali Sanskrit Sansthan, Bhopal, has not been recognized as equivalent to the senior secondary qualifications by the Board of Secondary Education, Rajasthan, Ajmer.

(3.) The guidelines issued by the Board of Secondary Education, Rajasthan, Ajmer, have recognized the certificates issued by the Maharshi Patanjali Sanskrit Sansthan, Bhopal at S.No.36, for Uttarmadhyama (Second Year) Examination with effect from 02.09.2013, whereas the appellant's certificate is of the year 2008.