SUNIL Vs. OSTWAL PHOSCHEM (INDIA) LTD.

JUDGEMENT

(1.) Petitioner is before this Court seeking a direction to the respondents to consider his experience certificate for working in the post of Tuberculosis Health Visitor, grant him bonus marks, and consequently issue an appointment pursuant thereto on the post of Nursing Officer.

(2.) At the very outset, learned counsel for the respondents has drawn my attention to the reasons of rejection of representation of the petitioner, translated version of which states as under:-

(3.) Apropos, when learned counsel for the petitioner was confronted with the aforesaid reasons-that the petitioner has already been granted 15 bonus marks for working during the Covid period-he was asked why the petitioner should be given more preferential treatment compared to others who are similarly situated. The counsel submitted that since the petitioner had worked in the past as a Tuberculosis Health Visitor ('TBHV') and this experience is equivalent to that of a Nursing Officer Gr. II, it should be given credence; however, the petitioner has been denied the benefit of the same.