MOHAMMAD RAFIQ,J. - (1.) These two writ petitions have been filed for similar relief on identical facts, therefore, they were heard together and are being decided by this common judgment.
(2.) The petitioners in the first writ petition claim to have acquired the experience of working with the National Institute of Ayurveda, Jaipur, for more than two years, wheres the petitioners in the second writ petition claim to have acquired the experience of working with the Regional Ayurveda Research Institute for Skin Disorder, Ahmedabad and Patna under the Central Council for Research in Ayurvedic Sciences, Government of India.
(3.) The petitioners have challenged constitutional validity of Rule 19 of the Rajasthan Ayurvedic, Unani, Homoeopathy and Naturopathy Services (Amendment) Rules, 2013, promulgated vide notification dated 09.05.2013 to the extent it causes discrimination in consideration of the experience for award of bonus marks of the State Government, NRHM, Chief Minister BPL Jeevan Raksha Kosh for not considering the experience under the Central Government Institutions/National Institute of Ayurveda, Jaipur. The prayer is also made for setting aside the condition no.07 to that effect of the advertisement dated 06.10.2018. In the alternative, the prayer is made for modification in the condition no.07 for considering the experience of the petitioners under the National Institute of Ayurveda, Jaipur, and the Regional Ayurveda Research Institute for Infectious Disease, Ahmedabad and Patna. Prayer is also made for quashing of the letter dated 10.02.2017 (Annexure-7) and for a direction to the respondents to adhere to the earlier issued clarificatory letter dated 08.02.2016.;