- (1.) This writ petition under Article 226 of the Constitution of India has been preferred seeking the following reliefs: "i. That the record of the case may be called for; ii. Respondents may kindly be directed to appoint the petitioners by including their names in the Select Lists Annex.6 issued for the post of Lab Assistant by taking into consideration the provisional Merit List Annex.5 with all consequential benefits; iii. Respondents may kindly be directed to appoint the petitioners to the post of Lab Assistant under the OBC category in accordance with the provisions of the Rules of 1965 with all consequential benefits and further the appointment may kindly be relate back to 11.12.2015 i.e. the date of issuance of appointment order to the other selected candidates; iv. In addition to above or in alternate, the Respondents may kindly be directed to issue the fresh merit/appointment list, after removing the ineligible candidates, for appointment on the post of "Laboratory Assistant" pursuant to advertisement dated 10.07.2013 after true compliance of the Judgment dated 19.09.2016 passed by Hon'ble High Court, Jaipur in the batch of petitions headed by one Ajju Khan Vs. State (S.B.C.W.P. 700/2016) and the orders Annex.8; v. any other appropriate order or directions, which is deemed just and proper in the facts and circumstances of the case may kindly be also passed in favour of the humble petitioners; and vi. the petitioners may kindly be allowed the costs of writ petition."
(2.) Since petitioner No.2 has already been appointed, as informed by learned counsel for the respondents, therefore, in this writ petition, learned counsel for the petitioners has confined his argument qua petitioner No.1 only. However, learned counsel for the petitioners seeks the relief of consequential benefits to be granted to petitioner No.2 pursuant to his appointment.
(3.) The petitioner No.1 being eligible and qualified was functioning as Lab Technician in the Government Hospital, Nagaur since 09.09.2010. The experience certificate issued to that effect is Annexure-2 to the writ petition.;