ANOOP KAKRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking a direction to the respondents to awarding bonus marks for the purpose of appointment on the post of LDC, pursuant to LDC Recruitment-2013.

(2.) It is, inter-alia, claimed in the writ petition that the petitioner had worked as Gram Vikas Adhikari under the Aajivika Mission (Pilot Project) for period from 14/7/2010 to 31/1/2013. The petitioner applied pursuant to the advertisement Annex.-7, wherein, inter-alia, bonus marks for the experience were required to be awarded.

(3.) However, the respondents did not award the bonus marks to the petitioner on the ground that services rendered by the petitioner as per the certificate produced did not fall within the parameters meant for award of bonus marks.