NAVEEN PATIDAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking a direction to the respondents to issue the experience certificate to the petitioner in view of Clause-7 of the advertisement dated 30.5.2018 (Annex.13) and further a direction to allow the petitioner to join the services as GNM at Community Health Center at Pipar City Jodhpur.

(2.) It is inter alia submitted in the writ petition that an advertisement was issued for appointment on the post of GNM on contractual basis in the year 2007. The petitioner participated in the said selection process and was found eligible in the list of candidates belonging to OBC category. Though, the petitioner had higher marks than the cut-off but the petitioner was not offered appointment, the petitioner approached this Court by filing SBCWP No.3806/2013 seeking a direction to offer him appointment on the post of GNM from the date persons lower in merit were given appointment, which writ petition was dismissed on 17.7.2013.

(3.) The petitioner preferred SAW No.1035/2013, wherein, by interim order dated 21.5.2015, the respondents were directed to give appointment to the petitioner on provisional basis as per his merit, the petitioner was accorded appointment on 10.7.2015. Whereon, the Division Bench disposed of the appeal by its order dated 5.4.2016 directing the appointment to be effective from the date persons lower in merit to the petitioner were given appointment with notional benefits. The petitioner joined the services on 23.10.2015.