JITENDRA KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner questioning the validity of the order dtd. 11/7/2018 (Annex.-5) on account of petitioner lacking in requisite qualification pertaining to computer education.

(2.) It is submitted by the petitioner and learned counsel appearing for the respondents that the issue raised in the writ petition is squarely covered by the judgment of this Court in Heera Lal Jat v. State of Raj. and Ors.: SBCW No. 11070/2018, decided on 1/8/2018.

(3.) Additionally, a certificate produced by the petitioner (Annex.3) at Pg. 41 is also required to be taken into consideration for the purpose of experience of the petitioner.