- (1.) This writ petition under Article 226 of the Constitution of India has been preferred claiming the following reliefs: "i) the present writ petition may kindly be allowed and the impugned action on the part of the respondents in not issuing the posting order and not permitting the petitioner to mark his attendance before respondent No.4 on the post of Nurse Grade II may kindly be declared illegal and bad in the eye of law; ii) the respondents may kindly be directed to issue posting order and allow the petitioner to join on the post of Nurse Grade II at the place of posting forthwith; iii) That the respondents may kindly be directed not to create any third party rights on the post on which the petitioner has been selected and granted appointment and further be restrained from cancelling the selection and appointment of the petitioner on the said post; iv) that if any other order/direction/action is passed/taken during the pendency of the writ petition prejudicial to the interest of the petitioner, the same may also kindly be called for and be declared illegal and be quashed and set aside; v) any other relief, order or direction which this Hon'ble Court deems just and proper in the facts and circumstances of the case may kindly be passed in favour of the petitioner; vi) the cost of the writ petition may kindly be awarded to the petitioner."
(2.) Learned counsel for the petitioner submits that the petitioner had participated in the selection process for recruitment to the post of Nurse Grade II in pursuance of the advertisement dated 26.02.2013 and was duly selected.
(3.) Learned counsel for the petitioner has shown to this Court that even while the order of appointment was passed on 09.08.2016, the petitioner was not allowed to continue on account of his facing the criminal trial for the offences under Sections 419, 420 and 120B IPC at Barmer.;