KALPANA CHHANIWAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard on application.

(2.) These appeals arise out of order passed by learned Single Judge in batch of petitions, wherein relief sought by the writ petitioners for allowing them to participate in the selection as eligible through appropriate relaxation has been rejected and the writ petitions have been dismissed.

(3.) Learned counsel for the appellants would argue that the writ petitioners, were under going medical courses in Unani, Aurvedic and Homeopathic. However, by due to COVID-19 pandemic, they could not complete the courses in time and therefore, it delayed completion of their courses. The respondents initiated the process of recruitment by issuing advertisements dtd. 21/6/2023, 7/7/2023 and 12/7/2023 for Ayurvedic, Homeopathy and Unani respectively. As the appellants were still undergoing their internship which was to be completed in the month of November 2023, they have been ousted from the process of selection. It is argued that since the delay in completion of courses was because of the COVID-19 pandemic, the respondents are liable to be directed to provide proper relaxation to the petitioners as delay in completion of their courses and internship was for none of their fault. It is further submitted that the State did not take this extraordinary situation into consideration and invoke its power of relaxation under Rule 37 of Rajasthan Ayurvedic, Unani, Homoeopathy and Naturopathy Service Rules, 1973.