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Rajasthan High Court - Jodhpur

Manish Vyas vs State Of Rajasthan on 21 December, 2022

Author: Arun Bhansali

Bench: Arun Bhansali

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Civil Writ Petition No. 19558/2022

Manish Vyas S/o Shri Laxminarayan Vyas, Aged About 32 Years,
R/o Brahmpuri Mohalla, Merta, Nagaur (Raj.).
                                                                      ----Petitioner
                                     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
       Jodhpur, District Jodhpur.
5.     The Joint Director, Medical And Health Services, Zone
       Ajmer, District Ajmer.
6.     The Chief Medical And Health Officer, Jodhpur.
7.     The Chief Medical And Health Officer, Nagaur.
                                                                   ----Respondents


For Petitioner(s)          :     Mr. Vivek Firoda with
                                 Mr. Bharat Singh.
For Respondent(s)          :     Mr. K.S. Rajpurohit, AAG.



           HON'BLE MR. JUSTICE ARUN BHANSALI

Order 21/12/2022 Learned counsel for the petitioner submits that in similar nature writ petition, interim order has been granted by the Coordinate Bench of this Court.

Mr. K.S. Rajpurohit, AAG puts in appearance for the respondents on caveat.

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(2 of 2) [CW-19558/2022] In view of the submissions made, list the matter on 06.01.2023.

Meanwhile, the concerned Chief Medical & Health Officer shall issue experience certificate to the petitioner on or before 31.12.2022 in accordance with law, in case the petitioner has actually worked under the Government/scheme of the State Government.

Meanwhile, the petitioner shall be permitted to file his online application form with the claim of bonus marks even without uploading his experience certificate. If the petitioner file his application form by the last date, his right to claim bonus marks (if any) shall not be denied, simply because the experience certificate is not attached/uploaded with the application form or it has been issued after the last date.

Connect with SB Civil Writ Petition Nos.18701/2022 19077/2022.

(ARUN BHANSALI),J 562-pradeep/-

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