STATE OF RAJ. AND ORS. Vs. SUMAN KUMARI

JUDGEMENT

(1.) Instant intra -court appeals have been preferred against self same judgment of the ld. Single Judge passed in the batch of writ petitions dt. 30.08.2011 followed with review petitions which came to be dismissed vide order dt. 17.10.2013.

(2.) Since the present batch of appeals are based on common question of law and facts, as such with the consent of the parties are being disposed of by the present judgment and the facts have been noticed from SAW No. 1077/2014 & Review Petition No. 198/2012 in Civil Writ Petition No. 4415/2010.

(3.) The brief facts which culled out from the averments made in the writ petitions indicate that the respondents (writ petitioners) are working either as ANM (Auxiliary Nursing & Midwifery) or Lab. Technician, Multi -Purpose Worker, Accounts Clerk or other similarly situated posts and by and large are members of the Rajasthan Medical & Health Subordinate Service Rules, 1965 have applied for the course of General Nursing Training which is of three years duration and is regulated according to the General Nursing Training Course Rules, 1990, framed in exercise of powers conferred under sub -sec. (1) of Sec.33 of the Rajasthan Nurses, Midwives, Health Visitors and ANM Registration Act, 1964. The candidates are selected for training by open selection and in -service candidates are also eligible for admission provided they fulfill the conditions of eligibility for admission to in -service candidates as envisages u/R.9 & 11 of the Rules, 1990.