MEHRA RAM Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2021-8-30
HIGH COURT OF RAJASTHAN
Decided on August 10,2021

Mehra Ram Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

DINESH MEHTA,J. - (1.) The facts appertain for the present purposes are that the petitioners so also respondent No.5 had vied for the post of Constable (GD) pursuant to the recruitment notification dated 14.07.2013.
(2.) In the original result declared on 11.07.2016, respondent No.5 and another candidate namely Mahendra Singh were selected, whereas the petitioners could not find place in the select list.
(3.) Pursuant to recommendation of Review Board in terms of standing order No.04/2013 dated 29.06.2013 a revised merit list dated 02.05.2017 was issued. Consequently, the petitioners came in merit list, whereas respondent No.5 Dharmendra Singh and one Mahendra Singh were pushed out of the select list.;


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