LAWS(RAJ)-2025-4-14

RAJENDRA SINGH Vs. STATE OF RAJASTHAN

Decided On April 07, 2025
RAJENDRA SINGH Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) Grievance of the petitioner herein arises out of an order/ communication dtd. 7/6/2024 (Annex.14), vide which, petitioner's candidature on the post of Primary School Teacher (General/Special Education)(Level-I, Class I to V) pursuant to an advertisement dtd. 16/12/2022 (Annex.3), was rejected.

(2.) Succinctly speaking, relevant facts first.

(3.) Stand taken by the respondents in their reply, inter alia, is that matter was examined by the competent committee constituted under directions issued by the Department of Personnel vide Circulars dtd. 4/12/2019 and 26/10/2021 in its meeting dtd. 27/2/2024 and candidature of the petitioner was rejected.