NAVARAM REBARI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking a direction to the respondents to award bonus marks based on the experience certificate (Annex.3) issued to the petitioner.

(2.) It is inter alia indicated in the writ petition that the respondents issued the select list for candidates called for document verification for appointment on the post of Nurse Gr.II. From the cut-off and marks awarded to the petitioner, which have been published by the respondents reveal that the petitioner has not been awarded bonus marks for the experience of the petitioner and, therefore, if the petitioner is awarded bonus marks for experience as evidenced by the experience certificate, he would fall within the cut-off and, therefore, the respondents be directed to award bonus marks and call the petitioner for document verification.

(3.) A reply to the writ petition has been filed by the respondents inter alia indicating that the certificate produced by the petitioner is not in consonance with the guidelines issued by the respondents dtd. 28/6/2018 (Annex.R/1) and, therefore, the certificate is of no consequence and the petitioner has rightly been refused award of bonus marks.