Sanjay Kumar Dwivedi,J. - (1.) Heard Mr. Deepak Kumar Bharati, learned counsel for the petitioner and Mr. Ashok Kumar Yadav,, learned counsel for the respondent-State as well as Mr. Sanjay Piprawall, learned counsel for the respondent-JSSC.
(2.) This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.
(3.) The petitioner has preferred this writ petition for quashing the order dated 05.12.2018 contained in Annexure-6 whereby the candidature of the petitioner has been rejected.;