Ravi Sharma vs State Of Rajasthan
2022 Latest Caselaw 14265 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 18360/2022

1. Ravi Sharma S/o Shri Gopal Lal Sharma, Aged About 26 Years, R/o M-16, Bundi Road, Ram Nagar, District Chittorgarh.

2. Om Prakash Salvi S/o Shri Ratan Lal Salvi, Aged About 26 Years, R/o Ward No. 11, Near Bus Stand, Gangrar, District Chittorgarh.

3. Shankar Lal Dhakar S/o Shri Kanhiya Lal, Aged About 34 Years, R/o Mukhy Gram Deopura, District Chittorgarh.

4. Manoj Sharma S/o Shri Mitthu Lal Sharma, Aged About 26 Years, R/o Quarter No. 2, Near Inani School, Segwa Housing Board, Senthi, District Chittorgarh.

5. Paridhi Purohit S/o Shri Chandra Prakash Purohit, Aged About 32 Years, R/o 17, Rama Vihar, Ward No. 46, District Bhilwara.

----Petitioners Versus

1. State Of Rajasthan, Through The Principal Secretary, Medical And Health Department, Government Of Rajasthan, Secretariat, Jaipur.

2. The Director, State Health And Family Welfare Institution, Rajasthan, Jaipur.

3. The Additional Director (Non Gazetted), Medical And Health Services, Rajasthan, Tilak Marg, Swasthya Bhawan, Jaipur.

4. The Joint Director, Medical And Health Services, Zone Udaipur, District Udaipur.

5. The Principal Medical Officer (Pmo), Shri Sanwaliyaji Government General Hospital, Chittorgarh.

----Respondents

For Petitioner(s) : Mr. Mahaveer Bishnoi. For Respondent(s) : Mr. K.S. Rajpuroit, AAG (through VC)

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

05/12/2022

It is submitted by learned counsel for the petitioners that the

issue raised in the present petition is squarely covered by order in

Savita Manmiya v. State of Rajasthan & Ors. : SBCWP

(2 of 2) [CW-18360/2022]

No.2835/2020, decided on 16.02.2021. However, it is also

pointed out that in DBSAW No.63/2022, on 04.02.2022, the said

order has been stayed and the appeal is pending consideration

before the Division Bench.

It is submitted that the petitioners were working on the post

of Nursing Tutor / Nursing Tutor - cum - Clinical Instructor, have

applied for issuance of experience certificate and grant of bonus

marks. The experience certificate has not been issued to the

petitioners, which is not justified.

A copy of the petition has been served on Mr. K.S.

Rajpurohit, AAG, who prays for time to complete his instructions in

the matter.

List the petition on 09.01.2023.

In the meanwhile, the respondents are directed to issue the

experience certificate in relation to the post, on which, the

petitioners are performing their duties. However, the issuance of

said certificate would not be taken as any endorsement by this

Court regarding the eligibility of the petitioner to seek bonus

marks, as the said aspect would be governed by the judgment of

the Division Bench.

(ARUN BHANSALI),J 176-Rmathur/-

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