AKSHAY KUMAR KHATRI Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-1-62
HIGH COURT OF RAJASTHAN (AT: JODHPUR)
Decided on January 15,2020

Akshay Kumar Khatri Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

DINESH MEHTA,J. - (1.) 1. By way of present writ petition, the petitioner has challenged rejection of his candidature for appointment on the post of Constable (Driver), as his driving license was issued within one year of the date of advertisement.
(2.) Precisely stated, the facts pertinent for the present purposes are that the respondents issued a combined advertisement dated 25.05.2018 for recruitment of Constable and Constable (Driver), which included 16 posts of Constable (Driver) for the District - Chittorgarh.
(3.) The petitioner, having a valid driving license, issued on 14.10.2017, vied for the post of Constable (Driver), pursuant to the advertisement aforesaid.;


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