JOGESH SINGH CHOUHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have approached this Court with the grievance that the respondents are not issuing them experience certificate, which is a precursor to claim bonus marks for recruitment to the post of Nursing Officer notified by the advertisement dtd. 16/11/2022.

(2.) The facts relevant for the present purposes are that the petitioners claim to have worked as Nursing staff with Foundation for Reproductive Health Services India (hereinafter referred to as "FRHS India") (formerly known as Meristopes India) - an agency with whom the State Government has entered into a Memorandum of Understanding (MOU) for the purpose of carrying out vasectomy (Family Planning Operation). The petitioners have asserted that they have worked in Government Hospitals for discharging the Nursing duties pursuant to the MOU signed between their Principal (FRHS India) and the State Government.

(3.) The petitioners claimed to have applied for grant of experience certificate in order to stake their claim for bonus marks, however, their request has not been favourably considered by the concerned CMHO, hence they have to approach this Court.