Rajasthan High Court - Jaipur
Pratibha Khatik Daughter Of Shri ... vs State Of Rajasthan on 12 January, 2023
Author: Sudesh Bansal
Bench: Sudesh Bansal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 811/2023
Pratibha Khatik Daughter Of Shri Ghanshyam Khatik & Anr.
----Petitioners
Versus
State Of Rajasthan & Ors.
----Respondents
Connected With S.B. Civil Writ Petition No. 974/2023 Kavita Rathore D/o Shri Ashok Kumar
----Petitioner Versus The State Of Rajasthan & Ors.
----Respondents For Petitioner(s) : Ms. Komal Kumari Giri Mr. Sunil Kumar Yadav For Respondent(s) : Dr. V.B. Sharma, AAG HON'BLE MR. JUSTICE SUDESH BANSAL Order 12/01/2023 Counsel for petitioners states that petitioners possess the diploma of Auxiliary Nurse and Midwife (ANM) and they were appointed by respondents to work as Covid Health Assistant.
Counsel for petitioners further submits that pursuant to their said appointment, services of petitioners as Covid Health Assistant were taken by the respondents and they are entitled to get experience certificate in order to get the bonus marks for consideration of their candidature to the post of Women Health Worker, of which vacancies have been advertised on 15.12.2022. It has been stated that since in the advertisement "Women Covid Health Assistant" category is not included among the categories (Downloaded on 12/01/2023 at 11:50:35 PM) (2 of 2) [CW-811/2023] entitled for bonus marks, therefore, respondents are not issuing experience certificate, due to which petitioners are deprived to get the bonus marks.
Heard.
Issue notice to respondents.
Counsel has put in appearance and accepts notices on behalf of respondents.
Copy of the writ petition be served in the office of Dr. V.B. Sharma, AAG. His name be shown in the cause list. Service stands complete.
In identical nature of writ petition, SBCWP No.67/2023 titled Manju Devi Vs. State of Rajasthan, interim relief to issue provisional certificate of experience has been passed.
List along with SBCWP No.67/2023. In the meanwhile, respondents are directed to issue experience certificates to petitioners in prescribed format, and same be duly countersigned accordingly, provisionally subject to final outcome of the writ petition.
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