- (1.) The present writ petition has been filed seeking following prayers:- [a] The respondents may kindly be directed to grant the 15 bonus marks for her 3 year work experience on the post of A.N.M. (Contract) under the N.R.H.M. Scheme and if she comes in the merit appointment may kindly be given to her with all consequential benefits. [b] That in alternate, if the work experience of the petitioner is considered appropriate only for the post of A.N.M. then the application filed by the petitioner may be considered for the post of A.N.M. and after considering the merit of the petitioner, if she comes in the merit for the post of A.N.M. appointment may kindly be given to her on the post of A.N.M. with all consequential benefits.
(2.) The petitioner possesses qualification of Senior Secondary and training of General Nurse Midwifery (hereinafter referred to as 'G.N.M.') and she also registered by the Rajasthan Nursing Council as per the requirement of law. An experience certificate was issued by the Chief Medical & Health Officer, Bhilwara (Rajasthan) wherein it was mentioned that the petitioner was appointed on 03.12.2009 on the post of Auxiliary Nurse Midwife (Contract) (hereinafter referred as 'A.N.M.) and that she was continuously working since 04.12.2009. An advertisement dated 26.02.2013 came to be issued for the recruitment on the post of G.N.M., A.N.M., Health Workers Female etc. whereby applications were invited from the eligible candidates. In the advertisement dated 26.02.2013, Item 8 of the advertisement provided for grant of bonus marks as per the amended Rule 19 of the Rules of 1965. The petitioner applied online for the post of G.N.M. GradeII and appeared for the selection process. She was called for document verification and thereafter her name was put in provisional list. The respondentauthority issued a detailed list of candidates, in which, percentage of the petitioner was mentioned as 47.0034 but no marks were given for experience. Aggrieved against that, the present writ petition has been filed.
(3.) Mr. Rohitash Singh, learned counsel appearing on behalf of petitioner submits that as per the amended Rule 19 of the Rules of 1965, the petitioner is entitled to bonus marks for the experience gained while working on the post of A.N.M. under the National Rural Health Mission Scheme (hereinafter in short N.R.H.M.) is similar. As per the Rule 19 of the Rules of Medical & Health Subordinate Service Rules, 1965 (hereinafter referred as 'The Rules of 1965') and resultantly, petitioner is entitled for grant of 15% bonus marks. If the said marks are to be awarded to her, she would get 62.0034% marks and would be in the zone of consideration for being offered appointment.;