PYARELAL NEHRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) We have heard learned counsel appearing for the parties.

(2.) In this writ petition, the petitioners have challenged the selections on the post of Compounder/Nurse Junior Grade, initiated by the Directorate of Homeopathic Medical Department, vide advertisement No. 1/2013, dated 07.06.2013. The selections are being held in accordance with the qualifications, experience and method of selection, prescribed in The Rajasthan Ayurvedic, Unani, Homeopathy and Naturopathy Subordinate Service Rules, 1966 (for short, 'the Rules of 1966'). The Rules of 1966 were amended by the Notification dated 08.04.2010, substituting the qualifications and experience for the pose of Compounder/Nurse Junior Grade, apart from other amendments, and thereafter by the Rajasthan Ayurvedic, Unani, Homeopathy and Naturopathy Subordinate Service (Amendment) Rules, 2013, notified on 09.05.2013.

(3.) It is submitted that the method of selections adopted under the Rules of 1966, as amended in the year 2010 and thereafter in the year 2013, is to prepare the list on the basis of the marks obtained in Diploma in Ayurved Nursing, to the extent of 85%. The remaining 15% marks are to be considered on the basis of the experience of serving as Ayurved Nurse/Compounder in any Government scheme, referred to in the advertisement.