Prem Shankar Asopa, J. - (1.) SINCE the common question of facts and law are involved relating to renew the contract of the petitioner(s) for vacant post of GNM/Nurse Grade II considering the fact that they are experience persons and are having more marks and percentage than the selected candidates. All the petitioner(s) have also claimed priority in the select list on the ground that adhoc appointee cannot be substituted by another adhoc fresh appointee, therefore, all the petitions have been heard together and are being decided together.
(2.) BRIEFLY stated the relevant facts of the case are that on 04.05.2007 under the National Rural Health Mission (NRHM) a notification inviting application for appointment of 2500 GNM in Sub Health Centres in 24 districts was issued and the appointments were to be made at district level and the candidates of the respective districts were to be given preference. Then again second advertisement was issued on 08.08.2007 for 6172 GNM post on the same terms and conditions. On 25.08.2007, an amended notification was issued wherein it was stated that the merit list will be prepared at the State level. Then again on 21.01.2008, another amended notification was issued wherein it was stated that the merit list will be prepared at the district level. The said order of 21.01.2008 of district level selection was challenged by some of candidates, out of which one was Shri Dema Ram Choudhary whose the writ petition was registered as S.B.C.W. No. 1120/2008 which was allowed by the Coordinate Bench of this Court and the corrigendum dated 21.01.2008 was set aside and the earlier corrigendum dated 25.08.2007 of State level was maintained on the ground that the district level selection and preference of the district will be discriminatory and no merit can be prepared at district level in view of the judgment of the Supreme Court in Rajesh Kumar Gupta and Ors. v. : AIR2005SC2540 .
(3.) THE said judgment of Dema Ram Choudhary was followed by the Coordinate Bench at Principal Seat, Jodhpur in Dinesh Kumar and the said writ petition was disposed of in the same term on 16.05.2008.;