SHARVAN CHOUDHARY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present writ petition has been filed against the order dtd. 15/1/2025, whereby, the services of the petitioner has been terminated.

(3.) Briefly the facts noted in the present writ petition are that the Rajasthan Staff Selection Board issued an Advertisement No.8/2022 for appointment of Physical Training Instructor in the year 2022. The petitioner being an aspirant for the post of Physical Training Instructor, applied by way of filing an online application pursuant to the advertisement dtd. 16/2/2022. In the online application filed by the petitioner, the necessary details were filled-in. After successfully completion of the selection process, the petitioner was issued an appointment order dtd. 18/9/2023 (Annex.8).