PREMILA PATIDAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bunch of writ petitions comprise of the petitioners, who have vied for the post of GNM (TSP Area), ANM (TSP Area) and ANM (Non TSP Area), pursuant to the advertisements dated 18.06.2018 and 30.05.2018.

(2.) All the petitioners claimed bonus marks on the basis of their experience as GNM/ANM with the State run hospitals on PPP Mode. So far as the question of petitioners' entitlement of bonus marks based on experience as GNM/ANM is concerned, the same has already been adjudicated and decided in petitioners' favour by this Court in Himmat Parmar's case (judgment dated 10.08.2018 rendered in SBCWP No.10080/2018).

(3.) Admittedly, no appeal against said judgment has been filed and the issue has attained finality that the petitioners having worked in the hospitals run on PPP Mode, are entitled for bonus marks.