RENU Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Ashok Khare, learned Senior Counsel assisted by Sri Siddharth Khare, learned counsel for the petitioner and Sri G.K. Singh, learned Senior Counsel assisted by Sri Nisheeth Yadav, learned counsel for the respondents and learned Standing Counsel for the State.

(2.) The petitioner through the present writ petition has prayed for a writ of certiorari quashing the revised result dtd. 23/8/2022 for the post of Staff Nurse/Sister Grade-II in so far as it excludes the petitioner therefrom, and order dtd. 16/11/2022 passed by the Secretary, Public Service Commission, U.P. Pryagaraj (hereinafter referred to as 'Commission') rejecting the representation of the petitioner dtd. 27/8/2022. The petitioner has further prayed for a writ of mandamus directing the respondents to grant appointment to the petitioner as Staff Nurse/Sister Grade-II and pay regular monthly salary on the said post.

(3.) The facts, in brief, are that under Advertisement No.A-4/E-1/2021 issued by the Commission notifying the selection for the post of Staff Nurse/Sister Grade-II (Male/Female), the petitioner applied for consideration in the aforesaid selection. The aforesaid selection consisted of total 100 marks, out of which 85 marks stood allocated for the written examination and 15 marks for the experience of working as a Staff Nurse on a contractual basis. Marks for the experience to be awarded in a manner that three marks were to be allocated for the first completed year of service on a contract basis followed by three additional marks for each succeeding year subject to a maximum of 15 marks. The petitioner in support of experience filed an experience certificate dtd. 9/11/2021 issued by the Chief Medical Officer, Rampur.