Pushpendra Singh Bhati, J. - (1.) The petitioners have preferred this writ petition under Article 226 of the Constitution of India, claiming the following reliefs: "It is, therefore, most respectfully prayed that this writ petition may kindly be allowed with costs and by issuing an appropriate writ, order or directions: 1. The respondents may be directed to give appointment on the post of Lower Division Clerk from the date less meritorious candidates were appointed in pursuance to the notification dated 12.02.2013 with all consequential benefits. Any other order favourable to the petitioner may also be passed."
(2.) At the outset, learned counsel for the petitioners stated that the experience of the petitioner is not being counted just because it was from the placement agency.
(3.) Learned counsel for the respondents has shown the circular dated 24.03.2017, whereby the State Government itself has taken a decision to the effect that if the incumbents have work experience in the Rural Development & Panchayat Raj Department and its schemes, then the incumbents shall be entitled for bonus marks. Meaning thereby the present petitioners who have work experience under the MNREGS scheme run by the State Government, even engaged through the placement agency, are entitled for grant of bonus marks for the work done by them under the said scheme.;