Raghuvendra S. Rathore, J. - (1.) In this writ petition, the petitioners have questioned the order dated 2.7.1996 passed by the respondent No. 3. Therefore, they have prayed to quash and set aside the said order and also for issuance of directions to the respondents to consider the petitioners for appointment on the post of Lab Technician. After having passed the Secondary School Examination in the year 1988, the petitioners had taken admission in Ojyanta Educational Institute, Kuchaman City, District Nagaur, for the purpose of vocational course. Copies of the certificates issued by the Board of Secondary Education, Rajasthan, have been submitted on record today and they are hereby marked as Annexure X and Y. They took admission in the year 1990 for nursing course of two years. The said institution was recognised by the Government of Rajasthan and the syllabus was prepared by the Board of Secondary Education.
(2.) While the petitioner were pursuing the study in the aforesaid educational institution, the recognition was withdrawn by the respondents. How ever, on filing of writ petition (6111/91), the High Court had allowed the writ petition on 1.11.1993. It was in furtherance of the decision of the writ petition that the examination of the petitioners, in the aforesaid course, was conducted by the Board of Secondary Education. After appearing in the said examination, the petitioners were directed to undergo practical training of Lab Technician. Both the petitioners had undergone the said training at SMS Hospital, Jaipur and Zanana Hospital, Jaipur. Certificates issued in this regard, are on record as Annexures 1 and 2.
(3.) On completion of the training, department got bonds executed from the petitioners and the same were duly submitted. The petitioners were made to execute the bonds to the effect that they would accept the employment in the Government and on their refusal the amount spent for training, shall be recovered. The period of bond was of five years.;