RAM GOPAL VERMA Vs. THE STATE OF RAJASTHAN

JUDGEMENT

(1.) AT the request of learned Counsel for the parties, the arguments were heard and writ petition is being disposed of finally.

(2.) THE petitioner preferred this writ petition with a prayer that respondents be directed to consider the case of the petitioner and to appoint him on the post of P.T.I. Grade -III from the date his junior person namely Surendra Kumar Kasba has been appointed.