SURENDRA SINGH RATHORE Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) We have heard learned counsel for the parties.

(2.) The appellant is aggrieved by an order of the learned Single Judge, who upheld the contention of the respondent-RPSC that the degree of B. Tech in Computer is a higher qualification as compared to what is prescribed for the post. In the selection process('O' or higher level Course conducted by DOA under Department of Electronics, Government of India).

(3.) The learned Single Judge relied upon the ruling in Gajendra Singh v. State of Rajasthan [S.B. Civil Writ No. 4043/2018, decided on 29/5/2018].