STATE OF RAJASTHAN Vs. MOHAMMAD IMRAN

JUDGEMENT

(1.) Claim of the respondent in the writ petition filed by him was to count three years experience gained by him while working as Staff Nurse at Bundelkhand Medical College in the State of of Madhya Pradesh between the period 24.12.2010 to 28.10.2013 for the purpose of grant of bonus marks while considering his candidature for appointment to the post of Nurse Grade-II.

(2.) The stand of the appellant was that bonus marks should be awarded only if a person has worked as Para Medic in the State of Rajasthan.

(3.) The facts noted by learned Single Judge are that pursuant to advertisement dated 8.8.2007 issued by the State of Rajasthan the respondent applied for the post of General Nurse on contract basis and notwithstanding the respondent having secured marks more than the last selected candidate he was not offered appointment. The respondent had to file S.B. Civil Writ Petition No.9457/2008 which was allowed on 21.11.2012. During the pendency of the writ petition since the respondent was out of employment and employment was wrongly denied to him by the State of Rajasthan he has to seek source of employment in the State of Madhya Pradesh. The learned Single Judge has noted that pursuant to the order dated 21.11.2012 the respondent was given appointment on contract by the State of Rajasthan vide order dated 23.9.2013.