SOHAN SINGH GURJAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner with the following prayer:-

(2.) Brief facts of the case are that in pursuance of the advertisement dtd. 27/5/2021, the petitioners applied for the post of Covid Health Assistant/Consultant. Grievance of the petitioners is that though their names were there in the select list but despite holding required qualification for the post in question, the petitioners were not allotted the place/to join on the post in question. The educational qualification mentioned for the post of Covid Health Assistant/Consultant, the serial No.2 of the advertisement reads as under:-

(3.) Counsel for the petitioners submitted that the respondents themselves allowed to certain candidates to submit the documents including caste certificate which were not submitted at the time of submitting the application form till 24/8/2021. Counsel further submits that all the petitioners have applied for their registration with Rajasthan Nursing Council prior to issuance of the advertisement dtd. 27/5/2021, however they were registered with the Rajasthan Nurshing Council, admittedly, after the last date of submitting the application form i.e. 3/6/2021. Counsel further submits that all the petitioners have been registered with Rajasthan Nursing Council before 24/8/2021 and the respondents have given appointment to several other persons considering their caste certificates. Counsel further submits that since the name of the petitioners were there in the select list, non- appointment of the petitioners on the post in question is arbitrary and discriminatory in nature and prayed that the writ petition be allowed.