Rajasthan High Court - Jaipur
Hemant Kumar Sharma & Anr vs State Of Raj & Anr on 19 July, 2017
Author: Chief Justice
Bench: Chief Justice
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
D.B. Special Appeal Writ No. 444 / 2006
1. Hemant Kumar Sharma, Son of Shri Om Prakash Sharma, Aged
About 27 Years, Paluko Ka Mohall, Purani Tank, District Tonk
2. Rais Ahmed, Son of Shri Ahmed Noor, Aged About 28 Years,
Mohalla Payanga, Near Mastaan Shah Ki Mazid, Jhalawar
----Appellants
Versus
1. State of Rajasthan Through Secretary to the Government,
Department of Medical and Health, Secretariat, Jaipur
2. The Director, Medical & Health Department, Government of
Rajasthan, Jaipur
----Respondents
_____________________________________________________ For Appellant(s) : Mr. Ashwini Jaiman _____________________________________________________ HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE VIJAY KUMAR VYAS Order 19/07/2017
1. Heard learned counsel for the appellants.
2. Pursuant to inviting applications from eligible candidates to undergo three years apprenticeship in General Nursing, the petitioners applied and were given the apprenticeship. As required by the Rules petitioners gave a bond to the effect that if the State would require their services as Nursing Assistants, they would serve the State for 5 years. Upon completion of the training course the petitioners were not given employment. They approached the learned Single Judge with a prayer that the State should be directed to give appointment to them to the post of Nurse Grade-II.
(2 of 2) [SAW-444/2006]
3. The learned Single Judge has rightly dismissed the writ petition for the reason no Rule or law has been cited that those who were given right to undergo General Nursing Training Course for a period of 3 years would be entitled to be appointed as Nurse Grade-II upon successfully undergoing the Nursing Training Course.
4. The appeal is dismissed.
5. No costs.
(VIJAY KUMAR VYAS)J. (PRADEEP NANDRAJOG)C.J. KKC/s-32