DALA RAM BHATI Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2021-2-58
HIGH COURT OF RAJASTHAN
Decided on February 08,2021

Dala Ram Bhati Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

DINESH MEHTA,J. - (1.) By way of present batch of writ petitions, petitioners have challenged order dated 25.11.2019, whereby the Project Director (Respondent No.2) has cancelled the entire recruitment process initiated vide advertisement/notification dated 27.02.2019.
(2.) The facts appertain for the present purposes are that the respondent No.2 issued a notification dated 27.02.2019 for the purpose of filling up one post of Project Manager/MIS-1 and 50 posts of Cluster Level Manager on contractual basis and invited applications from eligible candidates.
(3.) The selection process involved three stages viz. written examination, group discussion and interview.;


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