KAILASH CHANDRA PATEL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking a direction to the respondents to consider his qualification for recruitment to the post of LDC pursuant to the advertisement for the post of LDC-2013.

(2.) The recruitment for LDC-2013 was over and thereafter now by order dtd. 5/3/2019, the State Government has again issued directions for filling up the vacant posts.

(3.) Learned counsel appearing for the State made submissions that filing of the petition at this stage pursuant to the order dtd. 5/3/2019 is pre-mature as the respondents are yet to initiate proceedings in this regard and filing of the petition at this stage on mere apprehension when already the respondents have issued an order dtd. 11/7/2018 and the judgment in the case of Heera Lal Jat v. State of Rajasthan and Ors. : S.B. Civil Writ Petition No. 11070/2018, decided on 1/8/2018 holds the field, the filing of the petition at this stage cannot be countenanced.