RAHUL SINGH CHAUHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) As the subject matter of all the writ petitions is similar, they have all been heard together. For the purpose of convenience, the facts indicated in SBCWP No.7868/2023 are being indicated.

(2.) These writ petitions have been filed by the petitioners aggrieved of the order dtd. 25/4/2023 (Annex.10) providing for award of bonus marks in terms of provisions of Rule 19 of the Rajasthan Medical and Health Subordinate Service Rules, 1965 ('Rules of 1965') and Condition No. t (1) of the advertisement dtd. 5/5/2023 (Annex.13) for appointment on the post of Nursing Officer. Further direction has been sought to the respondents to award bonus marks according to orders dtd. 24/5/2018 (Annex.4) and 15/11/2022 (Annex.5) and in case the petitioners stand in merit, they may be accorded appointment on the post of Nursing Officer.

(3.) It is, inter-alia, indicated in the petition that the petitioners are having qualification of GNM/B. Sc. Nursing and they are also registered with Rajasthan Nursing Council. They have been issued experience certificates based on the requirement of the Rules of 1965. The procedure for recruitment on the post of Nursing Officer is inter-alia governed by the provisions of Rule 19 of the Rules of 1965. By notification dtd. 6/2/2013, Rule 19 was amended providing for grant of the bonus marks as specified by the State Government having regard to the length of experience on a similar work under the Government and National Rural Health Mission ('NRHM') and Medicare Relief Society ('MRS'). Further, amendments were made by notification dtd. 23/5/2022, wherein besides NRHM and MRS, certain other projects/schemes for the purpose of grant of bonus marks were added.