LAWS(RAJ)-2025-1-24

PUKHRAJ PUROHIT Vs. STATE OF RAJASTHAN

Decided On January 08, 2025
Pukhraj Purohit Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) Petitioners herein, inter-alia, seek directions commanding the respondents to accord them appointment to the post of Nurse Grade-II, based on their past work experience with effect from Uploaded on 27/2/2025 after substitution of words 'the work experience certificate dated' with the words 'their past work experience with effect from' 6/10/2008, pursuant to an advertisement dtd. 4/5/2007 (Annex.1).

(2.) Briefly speaking, relevant facts are that recruitment of 2,500 GNM posts was advertised on 4/5/2007 for Sub-health Centers in 24 districts under National Rural Health Mission. The petitioners, being eligible, applied for these positions.

(3.) Opposing the petition, stand taken by respondents is that advertisement dtd. 26/2/2013 for filling 15,773 posts of Nurse Grade-II, with bonus marks provided for experience certificates ranging from one, two and three years, i.e. 5 marks for one year, 10 marks for two years and 15 marks for more than three years of experience.