NAVDEEP SINGH MAAN Vs. STATE

JUDGEMENT

(1.) Since both the instant petitions involve a common controversy though with marginal variation in the contextual facts, therefore, for the purposes of the present analogous adjudication, the facts are being taken from the above-numbered S.B. Civil Writ Petition No.8960/2018, while treating the same as a lead case. 1.1. The prayer clauses of the instant petitions read as follows:- S.B. Civil Writ Petition No. 8960/2018:

(2.) Brief facts of the case, as placed before this Court by learned counsel of the petitioner, are that the respondents issued an advertisement dtd. 9/4/2018 for recruitment on the post of Nurse Grade-II in accordance with the Rajasthan Medical and Health Subordinate Service Rules, 1965 for almost 4155 vacancies.

(3.) Learned counsel for the petitioners submitted that the respondents were required to accord appointment to petitioners in pursuance of the advertisement dtd. 4/5/2007 as directed by this Hon'ble Court in an earlier round of the litigation vide order dtd. 19/8/2008 passed in S.B.C.W.P. No. 4040/2007 with notional benefits. Therefore, the respondents were required to grant appointment to the petitioners on the post of Nurse Grade II in pursuance of the first phase advertisement dtd. 4/5/2007, and in that backdrop, the petitioners are entitled for issuance of the experience certificate towards the services rendered by them from 4/5/2007.