- (1.) In this writ petition, the petitioner has prayed for quashing criteria of preparation of merit list at Block level for recruitment on the post of GNM in the Medical Department of Government of Rajasthan, which is prescribed in the Advertisement dated 23.4.2008 Annexure-P/7 because the said condition is in contravention of the judgment rendered by this Court in bunch of writ petitions decided by Coordinate Bench in SB Civil Writ Petition No.1122/2008 decided on 20.2.2008 wherein the learned Single Judge has held as follows : "In view of the above, I allow all these writ petition and direct the respondents to prepare merit list on state level by adopting one and same criteria for preparation of the merit. The appointments are directed to be given thereupon strictly in order of merit irrespective of the place from a candidate is coming and while considering the merit of the candidates, all the applications already submitted, pursuance to the first and second advertisement would be taken into consideration. The corrigendum dated 21.1.2008 is set aside accordingly, while maintaining the corrigendum dated 25.08.2007."
(2.) In this view of the matter, I am of the opinion that after the above judgment, the respondents are under obligation to prepare the merit list in accordance with the above directions. In my opinion, the condition/assertion made in the advertisement dated 23.4.2008, which reads that ...[VERNACULAR TEXT OMITTED]... Obviously, the above condition is in contravention of the directions issued by this Court. Accordingly, the respondents are directed to prepare the merit as per the above directions issued by this Court.
(3.) With the aforesaid observation/direction, the writ petition is disposed of.;