GEETA VERMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) THESE appeals revolve around interpretation of rule 5 of Chhattisgarh Women Multipurpose Health Welfare (ANM) Courses Admission Rules, 2011 (the Rules) and the main point involved is,

(2.) THE Director, Directorate of Health Services, Raipur, Chhattisgarh (the Director) published an advertisement on 17.07.2012 for admission in Auxiliary Nurses and Midwifery Course (the ANM course). The Appellants applied for the same.

(3.) THE CMO rejected the candidature of the Appellants on 19.10.2012 on the ground that they were only entitled to age relaxation of five years as they were in service and were not entitled to age relaxation on any other ground mentioned in the Explanation to rule 5(3) of the Rules.