KUSUMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Aggrieved by the order passed by the Karnataka State Administrative Tribunal(for short hereinafter referred as 'Tribunal'), Bengaluru in Application No.6895/2020 dtd. 14/7/2021, wherein the application filed by the petitioner came to be rejected, this petition is filed.

(2.) In brief, the contention of the petitioner is, she was working as Staff Nurse on contract basis at Honnavalli Primary Health Centre from 19/1/2006 to 19/5/2007 and at Nonavinakere Primary Health Centre from 20/5/2007 to till date. Petitioner has 14 years of experience working as Staff Nurse.

(3.) It is contended that the third respondent issued notification dtd. 20/6/2017 calling for applications to fill up 889 posts of the Staff Nurse(Diploma Nursing) and age relaxation was given to the Staff Nurse working on contract basis in the 1st respondent Department. The notification states that a maximum of 10 years age relaxation would be provided to the said persons who had worked for 10 years continuously. It is also relevant to note that service weightage was also given to the Staff Nurse who have worked on contract basis and a maximum of 20% service weightage would be provided if the said Staff Nurses had worked for a period of 10 years continuously and the Staff Nurses who seek for the service weightage would have to get signature on experience certificate from the respective District Health and Family Welfare Officers/District Medical Officers within the last date of filing of the applications.