KAILASH RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This intra-court appeal is directed against order dated 19.2.2020 passed by the learned Single Judge of this Court, dismissing the writ petition preferred by the appellant seeking directions to the respondents to consider his candidature for appointment to the post of Nurse Gr.II in OBC-NCL Male Category.

(2.) The facts relevant are that vide advertisement dated 30.5.18 issued by the Director, Medical and Health Services, Government of Rajasthan, applications were invited for recruitment to the post of Nurse Gr.II under the provisions of Rajasthan Medical and Health Service Rules, 1965. The appellant being eligible for recruitment to the said post, submitted his online application form in OBC-NCL Category. The respondent no.3 issued provisional merit list of Nurse Gr.II for Non TSP Area, on 8.1.2020, wherein the name of the appellant was not included. The cut-off marks for OBC-NCL Male Category were 72.321, whereas the appellant had secured 73.329. The appellant raised grievance against non inclusion of his name in the merit list through online portal. The respondents issued final merit list on 24.1.2020, wherein also the appellant's name was not included. In these circumstances, the appellant assailed the action of the respondents in not including his name in the merit list, by way of a writ petition before this Court, which stands dismissed by the learned Single Judge by the order impugned.

(3.) As a matter of fact, the candidature of the appellant was not considered in the category of OBC-NCL inasmuch as the certificate dated 13.6.13 produced by the appellant in this regard was not valid.