HEM SINGH CHOUHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Grievance of petitioner inter alia stems out from impugned order dtd. 31/7/2023 (Annex.18), whereby he has been denied the requisite bonus marks commensurate with the duration of his past work experience. While counting his work experience Sundays and holidays were excluded. It was also held that he has not provided any evidence whether he worked as a Lab Assistant or Lab Technician.

(2.) Relevant facts first. The petitioner, serving as a Lab Technician on a contractual basis since April 1, 2012, applied for the post of Lab Assistant following an advertisement issued on May 29, 2018. The advertisement specified bonus marks for work experience. The petitioner has got 6 years, 2 months and 5 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 the respondent's office by excluding Sundays and Holidays while calculating the total period of work experience. Despite multiple representations highlighting the petitioner's eligibility and correct bonus qua length of work experience, no heed was paid. Finally, by impugned order dtd. 31/7/2023, the respondent authorities have 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.