- (1.) WE have heard learned counsel appearing for the parties.
(2.) IN this writ petition, the petitioners have challenged the selections on the post of Compounder/Nurse Junior Grade, initiated by the Directorate, of Homoeopathic Medical Department, vide advertisement No.1/2013, dated 07.06.2013 under the Rajasthan Ayurvedic, Unani, Homoeopathy and Naturopathy Subordinate Service Rules, 1966 (for short, 'the Rules of 1966'). The Rules were amended by the Notification dated 08.04.2010, substituting the qualifications and experience for the post of Compounder/Nurse Junior Grade, and thereafter by the Notification dated 09.05.2013, amending the Schedule providing for qualification and experience for the post.
(3.) THE petitioners have challenged the selections on the ground that the select list of previous recruitment i.e. of the year 2010, is still valid and until the list is exhausted, fresh selections could not have been initiated. It is pointed out by learned Additional Advocate General that Rule 20 of the Rules of 1966, under which recruitment is being made, as amended in the year 2010 and 2013, provides for validity of the list for a period of six months. The recommendations of the Commission or the Appointing Authority, as the case may, are to remain valid and alive only for a period of six months after the original list was forwarded by the Commission to the Appointing Authority. Rule 20 of the Rules of 1966, reads as follows: - "20. Recommendation of the Commission or the Appointing Authority. - The Commission or the Appointing Authority as the case may be, shall prepare a list of the candidates whom they/it consider suitable for appointment to the posts concerned and shall arrange in the order of merit. The Commission may forward the same to the Appointing Authority. Provided that the Commission or the Appointing Authority as the case may be, may to the extent of 50% of the advertised vacancies keep names of suitable candidates on the reserve list. The Commission may on requisition recommend the names of such candidates in the order of merit to the Appointing Authority within 6 months from the date on which the original list is forwarded by the Commission to the Appointing Authority.";