LATHAKUMARI Vs. PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) Petitioner was working as Nurse in the State of Rajasthan. Ext. P1 is the certificate dated 23/03/1994, issued by the Rajasthan Nursing Council, certifying that the petitioner is a registered Auxiliary Nurse - Midwife and is qualified to practice as Auxillary Nurse - Midwife.

(2.) The first respondent by Ext. P2 notification dated 15/09/2007 invited applications for the post of Junior Public Health Nurses Grade - II in the Health Services Department. The qualifications prescribed in the Special Rules and incorporated in Ext. P2 reads as under:

(3.) In terms of clause 9 of the notification, the last date for receipt of application was specified as 17/10/2007.