- (1.) Petitioner has preferred this writ petition with the following prayer:- "1. The impugned provisional merit list dated 25.08.2015 and final l merit list dated 26.11.2015 for appointment on the post of Lab. Asstt. (Prayogshala Sahayak) may kindly be declared illegal, arbitrary, unjust and same may kindly be quashed and set aside. 2. The respondents may kindly be directed to include the names of the petitioners in provisional as well as final merit list and provide the appointment to the petitioners on the post of La. Asstt. (Prayogshala Sahayak) against the vacant posts. 3. The respondent may kindly be directed to give appointment to the petitioner on the post Lab Assitant (Prayogshala Sahayak) if petitioner come in the merit list. 4. The respondent may kindly be directed to give appointment to the petitioner on the post Lab Assistant (Prayogshala Sahayak) if lesser meritorious from the petitioner has been given appointment. 5. Any other appropriate order, which deemed fit in the facts and circumstances of the case may kindly be passed in favout of the petitioner-defendant."
(2.) Learned counsel for the petitioner states that the petitioner participated for recruitment on the post of Lab Assistant in pursuance of the advertisement dated 10.07.2013. The Rule 19 of the Rajasthan Medical and Health Subordinate Services Rules, 1965 entitle the petitioner to have 5 bonus marks for a particular year of experience. The bonus shall not be given for more than three years experience. The petitioner was having experience in one Rajasthan Government Medical Lab for a period of 3 years, 5 months and 12 days and from the another Lab of Rajasthan Government Medical he was having 3 years 11 months and 16 days.
(3.) Thus, learned counsel for the petitioner submits that on the basis of it, the petitioner is having a total experience of 7 years, 4 moths and 28 days from Rajasthan Government Medical Lab at two different places and the same is indicated in the on-line application, which is Annexure -4. Learned counsel for the petitioner submits that even if one year is to be deducted from the experience then also the petitioner would be entitled to have bonus marks on the basis of experience of 6 years, 4 months and 28 days which will entitle him for 15% bonus marks. Learned counsel for the petitioner further submits that no vacancies are available.;