Hemant Nagda vs State Of Rajasthan
2022 Latest Caselaw 1834 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1596/2022

Hemant Nagda S/o Keshu Lal Nagda, Aged About 30 Years, R/o Joshiyon Ki Bawdi, Lakhawali, Badgaon, Udaipur.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of Medical And Health Services, Government Secretariat, Jaipur (Raj.) 302005.

2. Director (Non Gazetted), Medical And Health Services, Sawasthya Bhawan, Tilak Marg, C- Scheme, Jaipur (Raj.). 302005.

3. Additional Director (Gazetted), Medical And Health Services, Sawasthya Bhawan, Tilak Marg, C- Scheme, Jaipur (Raj.)- 302005.

4. Chief Medical And Health Officer, Udaipur (Raj.).

                                                                                                      ----Respondents


                                   For Petitioner(s)           :     Mr Shreekant Verma (VC)
                                   For Respondent(s)           :

HON'BLE MR. JUSTICE ARUN BHANSALI Judgment / Order 04/02/2022

A copy of the petition may be served upon Mr K.S. Rajpurohit

AAG, who may complete his instructions/file reply by the next

date.

List the petition on 22.02.2022.

In the meanwhile, the respondents shall not cancel the

candidature of the petitioner on account of non-counting of

Sundays & Holidays in the experience certificate for the purpose of

award of bonus marks.

(ARUN BHANSALI),J 32-MMA/-

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