SURESH CHAND SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) PETITIONER had participated in the selection process initiated by the respondents for the post of Prabodhak included in the Schedule appended to the Rajasthan Panchayati Raj Prabodhak Service Rules, 2008 vide advertisement dt. 31/05/2008.

(2.) THE petitioner was eligible and fulfilled the conditions of eligibility as alleged in the petition but his basic grievance in the instant petition is that the bonus marks, which have been allocated by the authority while preparing merit list for such persons who have acquired experience while working in Government Projects and who had experience from Private recognized educational institution, is discriminatory and to this extent the action of the respondents is violative of Article 14 of the Constitution of India.