Vipin Sharma S/O Shivcharan Lal ... vs The State Of Rajasthan
2022 Latest Caselaw 478 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

              D.B. Special Appeal Writ No. 283/2021

Vipin Sharma S/o Shivcharan Lal Sharma, Aged About 30 Years,
Resident Of Village Mahalpur Choora, District Bharatpur.
                                                                      ----Appellant
                                    Versus
1.       The State Of Rajasthan, Through Its Secretary, Medical
         Health And Family Welfare Department, Rajasthan, Jaipur
2.       Special Secretary To Government, Medical And Health
         Department, Government Of Rajasthan, Jaipur.
3.       Special Secretary, Medical Health F.w. Department And
         Mission Director, National Mission (N.h.m.), Swasthy
         Bhawan, Tilak Marg, C-Scheme, Jaipur.
                                                                   ----Respondents

For Appellant(s) : Mr. Arun Singh Shekhawat, through VC For Respondent(s) :

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE MR. JUSTICE SAMEER JAIN

Order

19/01/2022 This appeal is directed against the judgment of the learned

Single Judge dated 01.03.2021 in Civil Writ Petition

No.2530/2021. The appellant-original petitioner had applied for

the post of Community Health Officer. He was not offered

appointment on the ground that he was not registered with the

Rajasthan Nursing Council. Before the learned Single Judge he

argued that in terms of clause 46(2) of the Rajasthan Nursing

Council Regulations, 1964 the petitioner should have been given

time of three months to get himself registered to the Rajasthan

(2 of 2) [SAW-283/2021]

Nursing Council since he has already registered with M.P. Nursing

Council. His petition was dismissed, hence this appeal.

Admittedly the advertisement which was issued for the

recruitment for the post in question specified that essential

qualifications for the candidate should be B.Sc. or Nursing or

Ayurveda practitioner from a recognised University and further

that the candidate must be registered in respective Rajasthan

Nursing Council or Board of Indian Medicine Rajasthan. These

specifications were as per recruitment rules. The petitioner did not

satisfy the latter requirement of being registered in the Rajasthan

Nursing Council. He was therefore considered ineligible.

We find no merits. The appeal is dismissed.

                                    (SAMEER JAIN),J                                               (AKIL KURESHI),CJ

                                   N.Gandhi/90









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