PRITIKA GAHLOT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioners herein, inter alia, seek issuance of an appropriate writ, order and/or direction commanding the respondents to consider their services rendered during Covid-19 for grant of bonus marks while issuing experience certificate as provided to Covid Health Assistant (C.H.A.) for appointment on the post of Nursing Officer pursuant to the advertisement dtd. 5/5/2023.

(2.) Briefly speaking, the facts pleaded in the petition are that the services of the petitioners were utilized during the COVID-19 pandemic due to a shortage of medical staff. Despite the engagement of the petitioners, who were pursuing the GNM course, the State Government also recruited CHAs to conduct surveys and distribute medicines door to door.

(3.) The stand taken by the respondents in the reply is that the post of C.H.A., for which the petitioners have claimed parity based on the nature of work and duties, requires the qualification of having completed a GNM course and being registered with the Rajasthan Nursing Council. However, at the relevant time, the petitioners were still undergoing the course and did not possess the requisite professional qualification.