SUNITA KUMARI ROHILLA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present judgment shall dispose of 3 writ petitions bearing CWP-11220, 11221 & 11243-2021, involving common questions of law and facts, pertaining to the posts in question for the appointment of Assistant/Deputy Nursing Superintendent.

(2.) In the present set of cases, facts have been taken from CWP1 of 9 11220-2021 titled Sunita Kumari Rohilla Vs. State of Haryana & another.

(3.) Challenge in the present writ petitions filed under Articles 226/227 of the Constitution of India is to the order dated 11.06.2021 (Annexure P-7) whereby respondent No.2 has reverted the petitioner from the post of Assistant Nursing Superintendent and repatriated her to her original post from where she had been appointed i.e. namely Staff Nurse. Resultantly, it had been held that the experience gained in that post was not the requisite qualification for the post of Assistant Nursing Superintendent. The same is based on the fact that the petitioner did not have the requisite experience of 7 years as Nursing Sister and was also over-age, being more than 40 years as on 22.11.2011, the last date of receiving of the applications. Resultantly, on account of not having the requisite qualifications and being over-age at the time of appointment, the said order had been passed.