- (1.) Since both these writ petitions have been filed for the self same cause of action, hence with consent of the parties are being decided by the present order.
(2.) Indisputably both the petitioners are holding basic educational qualification of Senior Secondary Examination and General Nursing. Midwifery Course from the institution approved by Indian Nursing Council ("INC") and their General Nursing Training Course is registered with the respective council i.e. Haryana Nurses Registration Council, Chandigarh. Delhi Nursing Council, Delhi.
(3.) Apart from other posts, 15,773 post of Nurse Gr.-II, which is included in the Schedule appended to Rajasthan Medical. Health Subordinate Service Rules,1965 ("Rules,1965") came to be advertised by the respondent vide notification dated 26-2-2013 (Annx.4) and the petitioners being eligible submitted application participated in the selection process and vide order dated 9-2-2016 final select list with the cut off percentage of marks was published by the respondents and for General Female the final cut off was 64.927 with DOB 25-6-1978 at the same time for Female SC it was 55.444 with DOB 22-4-1989 and both the petitioners have claimed that they have secured higher percentage of marks in their respective category suitable for appointment on the post of Nurse Gr.-II but that has been denied to each of them on the premise that on the date when they submitted application pursuant to the advertisement dated 26-2-2013 they were not registered with Rajasthan Nursing Council ("RNC") which is one of the condition of eligibility for candidate to participate in the selection process but we still leave it open for the respondents to revisit the final cut off marks marks secured by the petitioners while participating in the selection process pursuant to advertisement dated 26-2-2013.;