SULOCHNA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This is second round of litigation at the instance of the petitioners, who are the participants for the post of ANM which came to be advertised vide Notification dt.26.02.2013.

(2.) Initially, they approached this court with the grievance that they have secured 66.496 and 65.915 marks respectively whereas the last cut-off marks in OBC category are 63.056 and still have not been considered for appointment.

(3.) This court at the motion stage disposed of the matter on their contention vide order dt.11.02.2016 with liberty to the petitioners to make representation, to be examined by the competent authority in accordance with law.