KRISHAN KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner herein seeks modification of an order dtd. 28/11/2013 (Annex.14) passed by Additional Director (Admin.) Medical and Health Services, Rajasthan, to extent that her services be treated as confirmed from 6/8/2012 instead of 8/4/2013 and further seeks consequential benefits arising therefrom.

(2.) Briefly speaking relevant facts as pleaded in the petition are as follows:

(3.) The stand taken in the reply is that according to the appointment order, the petitioner was required to pass the Computer Type Test within two years, to be conducted by the department. The petitioner applied for the examination. Initially, a typewriter test was conducted, but following the circular dtd. 19/8/2010 and order dtd. 6/9/2010 from the Department of Personnel, Government of Rajasthan, the Computer Type Test was introduced. Due to this, the establishment of the Computer Lab, along with the finalization of the syllabus, rules, and procedures, was delayed by the state government. As a result, the petitioner's application was returned. After the procedures were finalized, the examination began in April 2013, and the petitioner was allowed to appear. She passed the test, and the respondents issued a certificate to her on 8/4/2013.