- (1.) THERE is delay of 17 days in filing the intra court appeals. For the reasons mentioned in the applications under Section 5 of the Limitation Act, the same are allowed. Delay in filing the appeals is condoned.
(2.) HEARD on the question of admission. The intra court appeals have been preferred as against order dated 1.11.2011 passed by Single Bench in bunch of writ applications wherein legality of the advertisement dated 25.7.2008 was questioned.
(3.) THE petitioners have questioned validity of the recruitment which was made for the post of Rural Ayurved Nurse/Compounder pursuant to advertisement dated 25.7.2008. Selections were made under the rules called "the Rajasthan Rural Ayurvedic, Unani, Homoeopathy and Naturopathy Subordinate Service Rules, 2008". The recruitment was questioned firstly, on the ground that the selections were made on the basis of interview. Secondly, the interview was the method devised to regularize the services of those already working on contract basis and thirdly, there was violation of Rules 25 and 26 of the Rules of 2008.;