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Judgment
Learned counsel for the petitioner submits that the controversy involved in the present writ petition is squarely covered by the judgment dated
05.02.2020 passed by this Court in bunch of writ petition led by S.B. Civil Writ Petition No.1560/2020 : Thana Ram Vs. State of Raj. & Ors.
Learned counsel for the respondents is not in a position to dispute the aforesaid facts and law.
Following the aforesaid judgment in the case of Thana Ram (supra), the present writ petition is also allowed.
The respondents are directed to issue experience certificate to the petitioner, of course after verifying the span of services rendered by him. The
requisite certificate be issued within a period of three days of placing certified copy of the order instant.
Needless to observe that petitioner’s claim for bonus marks will be considered by appropriate authority at the time of document
verification/process of selection on the basis of experience certificate so produced by him.
Stay application also stands disposed of.