1IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN JAIPUR BENCH, JAIPUR D.B. Civil Writ Petition No.14318/2013 Smt. Jyoti Suman State of Rajasthan & Ors.
Date of Order: 13/01/2016 HON'BLE MR. JUSTICE AJAY RASTOGI HON'BLE MR. JUSTICE J.K. RANKA Mr. G.P. Kaushik Adv., for petitioner.
Ms. Vandana Sharma Adv. on behalf of Mr. H. Kandpal Adv., for respondents.
The petitioner has challenged the vires of amended proviso to rule 19 of the rajasthan medical & health subordinate service rules, 1965 and his grievance is with regard to grant of bonus marks to the candidates is not holding any justification and it is violative of the mandate of Art.14 of the Constitution.
The question regarding grant of bonus marks, as to whether permissible or not, has been examined by the Division Bench of this Court before the main Seat at Jodhpur reported in 2013 (4) WLN 450 (State of Rajasthan Vs. Archana & Anr.).
In the light of the judgment of the Division Bench of this Court passed at main Seat Jodhpur, the present petition does not survive and in the light thereof the same is accordingly dismissed.
(J.K. RANKA), J. (AJAY RASTOGI),J.
S.Kumawat 2Certificate- All corrections made in the judgment/order have been incorporated in the judgment/order being e-mailed.
S.Kumawat Jr. P.A
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