SUNITA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of present writ petition, petitioners have challenged the action of the respondents, whereby candidates lower in merit to them have been given appointment, while petitioners have been kept out of the select list.

(2.) The facts if narrated in a nutshell, are that the respondents invited applications for filling up 1789 posts of ANM on contractual basis vide notification dtd. 28/1/2016.

(3.) All the petitioners herein appeared in written examination and having secured 48.015; 80.406; 66.518; 53.569; and 53.569 percentile ranking respectively were called for document verification and the final select list was issued.