RAMESH CHANDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) For the reasons stated in the application, delay in filing the appeal is condoned.

(2.) The application is allowed.

(3.) The appellant is aggrieved by an order of the learned Single Judge rejecting his writ petition. The learned Single Judge was of the opinion that since the admission to B.Ed. was obtained after 31/8/2009, which meant, in turn, that the candidate had to possess 50% marks in graduation (for the purposes of the subject selection in recruitment), the direction sought could not be granted.