RITESH GOCHER Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In SBCWP No.19106/2022 application (1/2023) has been filed seeking impleadment as party respondent.

(2.) For reasons mentioned in the application, the same is allowed. Amended cause title, enclosed with application, is taken on record.

(3.) In all these writ petition, petitioners have raised common grievance for not issuing the experience certificate in the prescribed format, due to which petitioners are unable to upload their experience certificate while submitting application forms for the respective posts of Nursing officer/pharmacist pursuant to advertisement dtd. 16/11/2022.