Arun Madan, J. - (1.) This writ petition has been filed in the matter of violation of the petitioner's fundamental right under Articles 14, 16 and 21 of the Constitution of India. The facts giving rise to the filing of this writ petition, briefly stated, are that after her due selection the petitioner was serving as Auxiliary Nursing Midwife (or short 'ANM') in the Directorate of Medical & Health Services, Government of Rajasthan, Jaipur.
(2.) That the petitioner had to pass a departmental test for promotion for professional training course i.e. Lady Health Volunteer Course (for short 'LHV') conducted, by the Directorate, Medical & Health Department for a period of six months which she successfully passed vide order dated 3.3.92, Annex-1. The petitioner was initially admitted in the aforesaid training course at Kota but subsequently through a corrigendum she was transferred from Kota to Public Health Training Institute (PHTI), Jaipur vide Annex-2. The petitioner had passed the Gram Vinodini Examination equivalent to matriculation from Mahila Gram Vidyapeeth, Allahabad, in the year 1983. The petitioner thereafter passed Maha Vidushi Examination which is equivalent to Intermediate Examination from Mahila Gram Vidyapeeth, Allahabad.
(3.) That after having been recommended for promotional LHV training course, the petitioner was directed by the respondents to place the evidence regarding recommendation of the aforesaid examinations which she had passed and in pursuance of which she made a representation to the University of Rajasthan clarifying her position that Maha Vidushi Examination (with English subject) conducted by Mahila Gram Vidyapeeth, Prayag, is recognised by the University of Rajasthan, as equivalent to pre-university examination.;