LAWS(SC)-2026-5-3

RAJASTHAN PUBLIC SERVICE COMMISSION Vs. LAVANSHU SANKHLA

Decided On May 04, 2026
RAJASTHAN PUBLIC SERVICE COMMISSION Appellant
V/S
Lavanshu Sankhla Respondents

JUDGEMENT

(1.) Leave granted.

(2.) We have heard learned counsel appearing on behalf of the parties.

(3.) The issue that falls for our consideration is whether the relevant date for acquiring the minimum essential qualification is the date of submission of the application pursuant to the advertisement, or any time prior to the commencement of the interview process.