Nirmaljit Kaur, J. - (1.) THE prayer in the present petition is for a direction to the respondents to consider the experience certificate dated 21.03.2013 issued by the Officer -in -Charge, ECHS Polyclinic, Jaisalmer, Rajasthan for the purpose of awarding bonus marks to the petitioner for the post of Nurse Grade - II.
(2.) THE petitioner completed the academic qualification and also passed the GNM Course and thereafter joined in the Ex -serviceman Contributory Health Scheme (ECHS) on 04.06.2008 and worked with the said Scheme till 06.03.2012. The Government of Rajasthan vide advertisement dated 26.02.2013 invited applications for the post of Nurse Grade -II against 15773 vacancies. The petitioner being qualified applied for the said post. He was called for counselling and verification of the said documents but was not selected. The petitioner was not granted bonus marks for experience on the ground that he does not have the experience of 'similar work' under the National Health Rural Mission (NRHM) or Medicare Relief Society as required under the relevant proviso to amended Rule 19. It is contended by the learned counsel for the respondents that Rule 2(f) of the Rajasthan Medical and Health Subordinate Service Rules, 1965 defines "Government and State" for the purpose of Rule 19 of the Rules of 1965 to mean Government of Rajasthan and the State of Rajasthan. Since the petitioner was working under the Central Government and not under the State Government of Rajasthan, the petitioner cannot claim equality with those who are working under the Government of NRHM or Medicare Relief Society for last so many years or so and therefore the experience certificate issued by ECHS which is a Central Government Scheme cannot be considered for the purpose of awarding bonus marks to the petitioner.
(3.) HEARD .;