Sanjeev Prakash Sharma,J. - (1.) This court in the identical matter i.e. SBCWP No.12281/2020 titled as Nirmal Singh & Others Versus State of Rajasthan & Others decided on 13.10.2020 has passed the following order:- "The petitioner by way of this writ petition, has challenged the action of the respondent in not issuing experience certificate to the petitioner. Learned counsel submits that experience certificate is required to be issued. This court notices that the petitioner in the main writ petition has also challenged the action of the respondent in not awarding of bonus marks for length of the service to the petitioner. The post advertised is of Community Health Officer under the advertisement dated 31.8.2020 which is a post to be filled up on contract basis for those who possess a particular qualification as laid down therein. There is no provision for granting bonus marks for experience. Thus, learned counsel's demand for issuing of experience certificate has got no meaning as the same is not required for the purpose of moving an application for the post of CHO.
(2.) The contention of the petitioner that bonus marks should be awarded for length of service rendered by the petitioners, is also wholly misconceived as the post of CHO is a separate post and working against the said post or holding another post, would have no nexsus to the post which is advertised. As per the nature of the course, it is seeing that the qualification laid down therein provided under clause-3 as under:- "3. All candidates have to appear for a screening exam and short listed candidates a. having Certificate in Community Health (CCH)/ B.Sc. in Community Health will be posted on contractual post of CHO in SHC-H and WCs. b. Who do not have certificate in Community Health (CCH) have to pass the 6 months bridge course successfully. (i) If candidate is not successful in the Bridge Course in first attempt, he/she shall be given one more opportunity (at the willingness of candidate) and for this second opportunity the fees and other expenditure of Bridge Course shall be borne by candidate himself/herself. (ii) If any candidate is not qualified even after availing second opportunity, such candidates shall not be considered for the contractual post of CHO."
(3.) Thus the scheme for selection is different from other post and no party can claim nor a candidate can by right claim that bonus marks should be given to him as the post is not a statutory post but is a purely contractual post.;