PUSHKAR GARG Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) SBCWP No.2622/2018 has been filed by the petitioner aggrieved against the order dated 2.1.2018 (Annex.P/9), whereby, the representation made by the petitioner seeking appointment on the post of LDC pursuant to recruitment, 2013, has been rejected.

(2.) SBCWP No.3769/2018 has been filed by the petitioner questioning the legality and validity of the order dated 13.3.2018 (Annex.14), whereby, the appointment accorded to the petitioner by order dated 4.9.2017 on the post of LDC, has been cancelled holding that the petitioner was not entitled for award of bonus marks.

(3.) The petitioners, who were working as 'Care Giver' with the Sarva Shiksha Abhiyan applied for the post of LDC pursuant to recruitment, 2013 (Annex.3 in CW 2622/2018).