RENU JANGIR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Present writ petition is filed with following prayers which reads as under:-

(2.) The facts of the case are that on 10/10/2016 an advertisement was issued for 1025 posts of Assistant Radiographer in Medical and Health Department and the petitioner applied for the same. The eligibility and educational qualifications at the time of submitting application form, by the cut off date, read as follows-:

(3.) Learned counsel for the petitioner submitted that the last date for submitting fee and online application was extended from 24/11/2016 to 24/12/2016. It is further submitted that petitioner passed Senior Secondary Examination with Biology in the year 2012, and as per 'Result-cum-Detailed Marks Certificate' dtd. 5/11/2016, she cleared her 'Bachelor of Science in Medical Tech. (Radio diagnosis Imaging) Part-III (final year) exam' held in August, 2016 from 'Postgraduate Institute of Medical Education and Research, Chandigarh' (in short "PGI") and a provisional degree was also issued to her on 29/10/2016. It is further submitted that, as registration with Rajasthan Para Medical Council (in short "RPMC") was one of the pre requisite qualification/eligibility as specified in the advertisement, the petitioner applied for her registration on 5/12/2016, which was rejected vide order dtd. 16/12/2016 with the reasons that the petitioner had not enclosed document regarding recognition of the institution from where she had acquired the provisional degree, even though PGI, Chandigarh is an Institute established by Central Government under the Act passed by Parliament of India (i.e. Post Graduate Institute and Medical Education and Research, Chandigarh Act, 1966.) As a result of such rejection, the petitioner was not allowed to participate in the selection process and it is in this background that the present writ petition was filed.