VIPIN KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present appeal has been filed against the order dtd. 27/7/2023 passed by the learned Single Judge in S.B. Civil Writ Petition No.13986/2021, whereby the writ petition preferred by the appellant-petitioner was dismissed.

(2.) Briefly, the facts noted for deciding the present appeal are that the appellant vied for the post of Nurse Grade-II notified for Non-TSP area pursuant to advertisement dtd. 30/5/2018. The appellant claimed bonus marks on the basis of experience he had gained during his stint as a Nurse under NRHM scheme in the State of Punjab.

(3.) In pursuance of an interim order in appellant's earlier writ petition (being S.B. Civil Writ Petition No.12678/2018), an experience certificate dtd. 29/6/2018 indicating experience of three years eight months and ten days was issued to the appellant by the respondent No.3.