VEENA BOSE Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) ADMITTEDLY the petitioner Km. Veena Bose is not a bonafide resident of Rajasthan. She is from Kerala. Notification dated 4. 9. 1999 (Annex. 1) issued by the Director, Medical and Health Services, Rajasthan, Jaipur for selection of Female Health Workers' Training Course, 2000 clearly states that in selection, priority will be given to the residents of State of Rajasthan but nothing more than that. In pursuance of that notification (Annex. 1) the petitioner applied and she was selected and placed at serial No. 3 in the list of 21 selected candidates. Copy of the order dated 5. 4. 2000 is at Annex. 2. She has joined training on 6. 04. 2000. At the time of joining her training, she has also produced her O. B. C. certificate. Till 17. 06. 2000 she continued her training but all of sudden Chief Medical & Health Officer (C. M. H. O.), Sirohi by his order dated 17. 6. 2000 (Annex. 4) cancelled her selection and discontinued her training.

(2.) BEFORE approaching this Court by way of this writ petition, she made unsuccessful representations to C. M. H. O. , Sirohi as well as higher authorities, therefore, she has filed this writ petition.