LAWS(RAJ)-2025-3-37

DHARA SINGH JAT Vs. STATE OF RAJASTHAN

Decided On March 06, 2025
Dhara Singh Jat Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) The present petition is filed with the following prayers: -

(2.) The factual matrix of the instant matter is that an advertisement dtd. 16/10/2015 and corrigendum No. F15(1) 2015/karmic-bharti/prabhuvas/11405 was issued by the respondents for the post of 'Forest Guard' in District Karoli.

(3.) Pursuant to the said advertisement the petitioner, being an eligible candidate, applied for the said post. The respondents issued an admit card to the petitioner, thereafter, the petitioner appeared in the written examination conducted by the respondents, wherein, petitioner secured 88 marks out of 100 marks.