PRIYANKA KUMARI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Counsel for the petitioners submitted that the issue involved in this writ petition has been considered and decided by the Coordinate Bench of this court at Principal Seat Jodhpur in the matter of Kailash Kumar v. State of Rajasthan (S.B. Civil Writ Petition No.2505/2022) wherein on 23/2/2022, the following order was passed:-

(2.) The respondents issued public notice dtd. 18/10/2021, requiring the candidates whose name had appeared in the list of candidates qualified for Nurse/Compounder vacancy in OBC category/MBC to appear for document verification.

(3.) The petitioners claim that during course of document verification, OBC certificates issued on 13/10/2018 and 3/9/2021 (Annex.2 and Annex.7 respectively), were produced by the petitioner along with other requisites. However, in the provisional merit list, the name of the petitioner did not appear.