SANJAY KUMAR YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) The instant petition under Articles 226/227 of the Constitution has been filed on behalf of the petitioner seeking the following reliefs:

(2.) A recruitment process was initiated by the respondent - Central Reserve Police Force [hereinafter 'CRPF"], vide an advertisement notice dtd. 25/6/2020, titled "Paramedical Staff Exam 2020" [hereinafter "Advertisement"] for recruitment to various posts including the post of Sub-Inspector (Staff Nurse) which is the subject post before us. By way of the Advertisement, applications were invited for the 175 vacancies for the post in question, in the Level-6 Pay Matrix (Rs.35,400.00 - Rs.1,12,400.00).

(3.) The Advertisement stated that the eligibility criteria prescribed therein, for the post in question, inter alia, mandated that candidates must have passed class 12th from a recognized Board, passed a three and a half years course in diploma in 'General Nursing and Midwifery' from a recognized Board or council; and be registered as a Nurse or Nurse and Midwife with Central Nursing Council or State Nursing Council. Further, the Advertisement explicitly stipulated that candidates possessing work experience in the respective trade would be awarded up to five marks in the Stage III 'Trade/Skill Test', based on the duration of their experience.