LALIT KISHOR SEN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the advertisement dtd. 30/5/2018 (Annex.10), whereby, 6035 posts of Nurse Gr.II in Non-TSP area have been advertised.

(2.) The plea raised in the writ petition is that as the respondents have issued the advertisement without proper determination of vacancies, without considering the vacancies of the year 2013 and providing grant of bonus marks, the same deserves to be quashed.

(3.) The entire basis of the writ petition appears to be the supply of information under Right to Information Act, 2005 ('RTI Act, 2005') vide Annex.6, regarding which, the claim is that the respondents have not provided adequate information and were suppressing relevant information.