SANGEETA MATHEWS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Feeling aggrieved of the respondents' action of reflecting petitioner's name in the list of ineligible/rejected candidates, the petitioner has approached this Court invoking Article 226 of the Constitution of India.

(2.) Narrating in a nutshell, the facts appertain are that petitioner having acquired GNM Diploma Course and professionally qualified for the post of Nurse Grade-II/GNM, vied pursuant to recruitment notification dtd. 30/5/2018, issued by the respondents for filling up 6035 posts of Non-TSP area.

(3.) The petitioner applied for registration with the Rajasthan Nursing Council (hereinafter referred to as the 'Council' or 'RNC') and was granted registration certificate on 11/2/2009. Said certificate was renewed from time to time for the period upto 31/12/2018.