RAI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against cancellation of her application for the post of ANM on urgent temporary basis pursuant to the advertisement dtd. 19/6/2021.

(2.) The advertisement dtd. 19/6/2021 (Annex.1) was issued by the respondents seeking applications for 250 posts of ANM on urgent temporary basis. The professional qualifications required as indicated in the advertisement were that the candidate must have passed ANM course, must be compulsorily registered with the Rajasthan Nursing Council and was required to attach the bona fide resident certificate, caste certificate, marriage certificate and other documents.

(3.) The petitioner applied on 25/6/2021 and along with the application, attached fee receipt from the Rajasthan Nursing Council dtd. 14/6/2021, which pertains to her ANM registration fees.