ARVIND KUMAR GUPTA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has assailed legality, validity and propriety of order dtd. 23/4/2025 issued by the Assistant Secretary, Rajasthan Public Service Commission, Ajmer (hereinafter to be referred as 'RPSC'), whereby, candidature of the petitioner for appointment on the post of Food Safety Officer has been rejected on account of not possessing requisite educational qualification.

(2.) Briefly stated the facts of the case are that the respondent-RPSC issued advertisement dtd. 5/8/2019 inviting applications from eligible candidates for recruitment on the post of Food Safety Officer. As per the advertisement, the requisite educational qualifications were as under:

(3.) The petitioner has come out with a case that he is possessing Degree of Bachelor of Dental Surgery (BDS) acquired from Rajasthan University of Health Sciences, Jaipur, which is a recognised University. Learned counsel for the petitioner submits that on account of acquiring aforesaid degree of BDS, the petitioner was eligible for participating in the recruitment process initiated pursuant to advertisement dtd. 5/8/2019.