ALLAHNOOR KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner's grievance herein inter alia arises from the impugned order dtd. 31/7/2023 (Annex.16), vide which petitioner's representation was rejected by declining him the requisite bonus marks as per actual length of his work experience by excluding Sundays and Holidays from for the period he had worked. Ostensible ground in addition is that he has not provided any evidence whether he worked as a Lab Assistant or Lab Technician.

(2.) Relevant facts first. Petitioner since 13/11/2013 had been serving as a Lab Technician on a contractual basis and he applied for the post of Lab Assistant pursuant to an advertisement issued on May 29, 2018. The advertisement specified bonus marks for experience. The petitioner possesses 4 years, 7 months, and 15 days of work experience. Despite being listed for document verification and meeting the eligibility criteria, an office order dated September 5, 2019, forwarded incorrect work experience details by excluding Sundays and Holidays while calculating the total period of work experience. Multiple representations highlighting the petitioner's eligibility and correct bonus qua length of work experience, were turned a blind eye. Finally, by impugned order dtd. 31/7/2023, the respondent authorities rejected the representation of the petitioner. Hence, this writ petition.

(3.) In the aforesaid backdrop, I have heard the rival contentions and perused the case file.