SHRAVAN KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking quashing of the select list (Annex.4) for the post of Constable (General) the same being in violation of recruitment jurisprudence and a direction to the respondents to declare marks of the aspirants obtained in each phase of examination and to issue the cut-off marks of various categories including OBC category and issue combined merit list category-wise.

(2.) It is inter alia indicated in the writ petition that the petitioner pursuant to the advertisement dtd. 25/5/2018 applied for the post of Constable (General) for district Bhilwara. In the list (Annex.4) published by the respondents indicating the categorywise roll numbers of candidates, wherein, the name of the petitioner was included and he underwent PST/PET, however, in the select list (Annex.7), the name of the petitioner did not appear.

(3.) Feeling aggrieved, the present writ petition has been filed.