MUKESH KUMAR SAINI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking a direction to the respondents to treat the petitioner eligible on the basis of experience certificates Annexures-4, 5 and 10, to countersign the experience certificate as required and provide him appointment to the post of LDC pursuant to the Recruitment, 2013, if he is otherwise found eligible.

(2.) The petitioner, who was working in the NRHM Project, applied pursuant to the Recruitment, 2013 for the post of LDC. Initially for those who were working with the NRHM Project, they were not found eligible for award of bonus marks in terms of advertisement, which led to litigation by way of filing certain writ petitions, wherein, interim orders were passed, whereafter the State issued Circulars dtd. 26/5/2017 and 30/5/2017 (Annexures-7 and 9) recognizing that those, who had worked with NRHM Scheme, would be entitled for award of bonus marks.

(3.) Pursuant thereto, the petitioner pressed for consideration of his experience based on the certificates Annexures-4 and 5. However, it is claimed that petitioner was told to produce certificate in appropriate format. The petitioner obtained certificate in appropriate format Annexure-8 and produced the same, which was not counter signed by the respondents. The petitioner approached Bench of this Court at Jaipur by filing S.B.C.W.P. No. 21072/2018 wherein the petitioner was permitted to withdraw the writ petition with liberty to approach the department qua his grievance.