Bhoopendra Kumar Son Of Shri Prem ... vs State Of Rajasthan (2024:Rj-Jp:20926)
2024 Latest Caselaw 3527 Raj/2

Rajasthan High Court

Bhoopendra Kumar Son Of Shri Prem ... vs State Of Rajasthan (2024:Rj-Jp:20926) on 3 May, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:20926]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 11198/2019

Bhoopendra Kumar Son Of Shri Prem Prakash Verma, Aged
About 32 Years, Resident Of Ranikund, Village And Post Rarah,
District Bharatpur (Raj.)
                                                                        ----Petitioner
                                      Versus
1.       State Of Rajasthan, Through Its Secretary, Medical And
         Health       Department,           Government             Of     Rajasthan,
         Secretariat, Jaipur (Raj.)
2.       Additional     Chief        Secretary,         Medical         And    Health
         Department, Secretariat, Jaipur (Raj.)
3.       Director, Medical And Health Services, Rajasthan, Tilak
         Marg, Swasthya Bhawan, Jaipur (Raj.)
4.       Additional Director (Administration), Medical And Health
         Services, Rajasthan, Tilak Marg, Swasthya Bhawan, Jaipur
         (Raj.)
                                                                   ----Respondents

For Petitioner(s) : Mr. Dilip Singh Kurka For Respondent(s) : Mr. G.S. Gill, AAG assisted by Mr. Surya Pratap Singh, Ms. Sikha Sharma, Mr. Manoj Choudhary & Mr. Saurabh Yadav

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

03/05/2024

1. This petition has been filed by the petitioner in regard to the

recruitment to the Post of Nurse Grade-II initiated by vide

advertisement dated 30.05.2018.

2. Counsel for the petitioner submits that the petitioner has not

been awarded twenty (20) bonus marks for the experience gained

by him and has not been called for counselling scheduled on

[2024:RJ-JP:20926] (2 of 2) [CW-11198/2019]

26.06.2019. Counsel further submits that the petitioner has been

denied the benefit of bonus marks for no good reason.

3. Mr. Guru Charan Singh Gill, learned Additional Advocate

General appearing for the respondents submits that the

recruitment process initiated vide advertisement dated

30.05.2018 for the Post of Nurse Grade-II has already been

completed long back and after that changed the nomenclature of

Post of Nurse Grade-II as Nursing Officer. Fresh advertisement has

already been issued on 25.04.2023, which is at the stage of

completion.

4. In view of subsequent developments, no effective relief can

be granted to the petitioner at this stage for the reason that the

vacancies which were advertised vide advertisement dated

30.05.2018, have already been filled.

5. Accordingly, the present writ petition is dismissed.

6. Since the main petition has been dismissed, the stay

application and all pending application/s, if any, also stand

dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /34

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