Rajasthan High Court - Jaipur
Dhuleshwar Ghogra vs State Of Raj And Ors on 26 April, 2017
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B. Civil Writ Petition No. 2876 / 2017
Dhuleshwar Ghogra
----Petitioner
Versus
State Of Raj And Ors
----Respondents
_____________________________________________________ For Petitioner(s) : Mr. Raj Kumar Goyal For Respondent(s) : Mr. S.K. Gupta, AAG _____________________________________________________ HON'BLE MR. JUSTICE KANWALJIT SINGH AHLUWALIA Order 26/04/2017 Mr. S.K. Gupta, ld. Additional Advocate General, counsel for the respondents, has submitted that if the petitioner is having experience before the cut off date prescribed, the experience certificate issued in the prescribed format, duly counter signed by the Chief Executive Officer, Zila Parishad, Dungarpur, shall be considered by the respondents as per the circular dated 24.03.2017.
Counsel for the petitioner prays that the present writ petition be disposed of, in terms of the statement made by Mr. S.K. Gupta, ld. AAG.
Ordered accordingly.
(KANWALJIT SINGH AHLUWALIA)J. Heena/94