MANISH KUMAR NAGDA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India has been preferred claiming the following reliefs:

(2.) Brief facts of this case, as noticed by this Court, are that the Directorate Primary Education, State of Rajasthan, Bikaner has issued an advertisement No.01/2018 dtd. 12/4/2018 for the recruitment of Teacher Grade III Level I Classes I to V under the Rajasthan Panchayati Raj Act, 1994 and the Rajasthan Panchayati Raj Rules, 1996, while inviting applications for the Non Tribal Sub Plan Area.

(3.) It is pertinent to note that on the same date i.e. 12/4/2018, another advertisement bearing No.02/2018 was issued for the Tribal Sub Plan (TSP) Area also, for the same recruitment under the same Rules.