- (1.) WE have heard learned counsel appearing for the parties.
(2.) THE petitioner is a student of Final Year -Bachelor of Ayurvedic Medicine and Surgery. The advertisement was issued on 01.06.2013 for recruitment on 1545 posts of Medical Officers. She did not apply, as she had not completed the Course, and was not eligible upto the date of application i.e.30.06.2013.
(3.) BY this writ petition, the petitioner has prayed for directions to quash Rule 19 of the amendment notification dated 13.05.2013 of the Rajasthan Ayurvedic, Unani, Homoeopathy and Naturopathy Services (Amendment) Rules, 2013, providing for 30% bonus marks to the contractual employees. She has also prayed for directions to the respondents to accept her application, as the selections are still pending, and though, she had not completed the qualification, to be eligible to apply, she has thereafter, completed the Course, during the pendency of the selections, which have not been concluded so far. We find substance in the preliminary objection raised by learned counsel appearing for the respondents that the petitioner was not eligible to apply, and that, she in fact, did not apply for the post, in pursuance to the advertisement issued on 01.06.2013. The petitioner completed the Course on 21.07.2014, and will be completing the Internship on 23.07.2015, which is included in the eligibility of the candidate to apply for the post.;