LAWS(RAJ)-2025-2-409

JASNATH Vs. BHEEK NATH

Decided On February 05, 2025
Jasnath Appellant
V/S
Bheek Nath Respondents

JUDGEMENT

(1.) Petitioners herein seeks issuance of appropriate writ or direction/order commanding the respondents to award them bonus marks for their respective work experiences and thereafter consider their candidatures for the post of Compounder/Nurse Junior Grade, pursuant to an advertisement dtd. 10/12/2024 (Annex.1).

(2.) Brief facts first. The advertisement (Annex.1) contemplated provision for bonus marks to the candidates who were either working under the State Government or Chief Minister BPL Project or Jeevan Raksha Kosh or National Health Mission or Dr. Sarvepalli Radhakrishnan Rajasthan Ayurved University, Jodhpur or any Ayush Project running under the State of Rajasthan. A proforma for experience certificate was prescribed in the advertisement itself.

(3.) Having perused the record appended with the writ petition and in light of the affirmative case pleaded by the petitioner, what emerges is as below:-