SUMAN KHATEEK Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) It is submitted by the petitioners that in earlier round of litigation by order dated 16.08.2018 directions were given by the Court that if the petitioners confirm to the parameters i.e. have completed ANM course from the recognized institute including registration with Rajasthan Nursing Council ('RNC') before the last date of counseling/interview, they may be considered as entitled for appointment. However, their candidature has been rejected by indicating that the petitioners did not have registration with Rajasthan Nursing Council on 23.07.2018 i.e. last date of filing application, whereas the document verification has been conducted by the respondents on 17.06.2019 before that the petitioners had got registration on 30.01.2019.

(2.) Learned counsel appearing for the respondents submits that the directions pertaining to registration with RNC before counseling/interview are not in consonance with the Rajasthan Various Service (Amendment) Rules, 1999 relied on, as there is no provision of counseling/interview insofar as the present recruitment is concerned and prays for time to file reply.

(3.) Time prayed for is allowed.