M.N. Bhandari, J. - (1.) An advertisement was issued for selection to the different posts in Medical and Health Services, State of Rajasthan. In pursuance to the advertisement dated 26th February, 2013, the petitioners submitted applications for selection and now writ petition has been filed to claim bonus marks towards experience for discharge of similar work to that of Nurse Gr.II. The petitioners applied for the post of Nurse Gr.II and submitted documents for their working on the post of Senior Treatment Supervisor (in short "STS") under RNTC Programme.
(2.) Learned counsel for petitioners submits that in terms of Para 8 of the advertisement and amended Rule 19 of Rajasthan Medical and Health Subordinate Service Rules, 1965 (in short "the Rules of 1965"), the petitioners are entitled to the bonus marks as they are discharging similar work to that of Nurse Gr.II. It is submitted that while working on the post of STS under RNTC Programme, the petitioners discharged the same duties as of Nurse Gr.II, yet they have been denied benefit of bonus marks. To substantiate the argument, reference of duties and responsibilities of PHN and STS was given. It is keeping in mind that a candidate holding the post of PHN is eligible for appointment to the post of Nurse Gr.II thus duties of PHN can be considered to find out similarity of the work of STS for award of bonus marks while making appointment on the post of Nurse Gr.II.
(3.) A reference of the amendment in the rules vide Notification dated 30th August, 2013 has been given where programme under which the petitioners had worked is being added for consideration of the experience for award of bonus marks. When the programme under which the petitioners had worked is added under Rule 19, there remains no reason to deny bonus marks towards experience when the petitioners had discharged the same duties of Nurse Gr.II while working as STS.;