OM PRAKASH Vs. STATE OF RAJASTHAN THROUGH SECRETARY, DEPARTMENT OF MEDICAL AND HEALTH
LAWS(RAJ)-2017-4-278
HIGH COURT OF RAJASTHAN
Decided on April 27,2017

OM PRAKASH Appellant
VERSUS
State Of Rajasthan Through Secretary, Department Of Medical And Health Respondents

JUDGEMENT

Nirmaljit Kaur, J. - (1.) The prayer in the present petition is to give appoint to the petitioner on the post of Lab Assistant after considering his experience certificate on the post of Technical Supervisor (Lab Technician).
(2.) It is contended that the petitioner being eligible in all respect applied for the post of Lab Assistant in pursuance to the advertisement dated 10.07.2013 and also submitted his experience certificate as Technical Supervisor (Lab Technician) issued by Principal-cum-Controller, Ravindranath Taigor Medical College, Udaipur. As per the said certificate, the petitioner served as Lab Technician in RNT Medical College for 4 years 4 months & 2 days uptill 30.06.2013. Accordingly, the said certificate was required to be considered for the purpose of granting bonus marks. However, the said certificate was not considered on the ground that the same was not verified by the C.M.H.O. The respondent No.3 got the same verified from C.M.H.O., Udaipur who sent the verification report to the respondent No.3 vide communication dated 03.08.2015 verifying that the experience certificate issued was genuine and correct. Still the certificate was not considered. The petitioner was forced to approach this Court when he did not find his name in the selection list, whereas, the candidates who got less marks than the petitioner have been selected.
(3.) Reply has been filed.;


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