SHANTI LAL DAYMA AND OTHERS Vs. STATE OF RAJASTHAN AND OTHERS
LAWS(RAJ)-2018-9-33
HIGH COURT OF RAJASTHAN
Decided on September 18,2018

Shanti Lal Dayma And Others Appellant
VERSUS
State of Rajasthan And Others Respondents

JUDGEMENT

ARUN BHANSALI, J. - (1.) These writ petitions have been filed by the petitioners seeking a direction pertaining to the cut off date for the professional qualification required for the post of Laboratory Assistant and the stipulation in the advertisement that for the purpose of bonus marks the period of experience would be counted till the date of advertisement.
(2.) The respondents issued advertisement dated 29.05.2018 (Annexure-3) in C.W. No. 8751/2018 for appointment to the post of Laboratory Assistant.
(3.) The advertisement, inter alia, provides for the following education and professional qualification:- JUDGEMENT_33_LAWS(RAJ)9_2018_1.html (emphasis supplied) ;


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