VIDYA KUMARI TAILOR Vs. STATE OF RAJASTHAN,

JUDGEMENT

(1.) By way of these writ petitions, petitioners have challenged rejection of their claim of bonus marks for the experience they have gained as Lady Health Visitor (in short LHV).

(2.) For the purpose of adjudication of the controversy involved in the present bunch of writ petitions, the facts from SBCWP No.4974/2020 (Vidya Kumari Vs. State of Rajasthan and Ors.). are being taken into consideration.

(3.) The petitioner vied for the post of Female Health Worker for non-TSP area pursuant to advertisement dated 18.6.2018, which inter alia, provided for grant of bonus marks. Relevant Clause 7 of the advertisement reads thus: