HIMMAT SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant writ petition has been filed by the petitioners challenging the order dtd. 25/8/2015, whereby the respondents have rejected the application of the petitioners for grant of study leave for pursuing General Nursing and Midwifery (GNM) Course, as the petitioners belong to Class-IV cadre.

(2.) The petitioners have further sought a direction to sanction them two years study leave and give all the monetary and consequential benefits claimed as per Rule 112 (1) of the Rajasthan Service Rules, 1951.

(3.) Learned counsel for the petitioner submitted that all the three petitioners were initially appointed on the post of Class-IV employee in Medical and Health Department and they participated in the selection process for GNM Course in the year 2014-15 and further all the petitioners were allotted their respective centres for training course.