KHANA RAM CHOTIYA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner questioning the validity of the order dtd. 11/7/2018 (Annex.-P/4) on account of petitioner lacking in requisite qualification pertaining to computer education.

(2.) Learned counsel for the petitioner submits that the issue raised in the present writ petition is squarely covered by judgment of this Court in Heera Lal Jat v. State of Raj. and Ors.: SBCW No. 11070/2018, decided on 1/8/2018, wherein the following directions have been issued:-

(3.) Learned counsel for the respondents is not in a position to dispute that the issue raised in the present writ petition is squarely covered by judgment in Heera Lal Jat (supra).