Mohammad Rafiq, J.:— This writ petition has been filed by petitioner for a direction to the respondents to allow him to join the duties on the post of Nurse Gr.II under NRHM Scheme considering his police verifications dated 19.05.2009 and 29.07.2009
2. Earlier petitioner applied for the post of Nurse Gr.II under National Rural Health Mission (NRHM) and he was selected for that post. He joined his duties on that post. He submitted police verification certificate on 19.05.2009 and 29.07.2009 He served under Chief Medical and Health Officer, Jaipur-I, Jaipur since 28.02.2009 Thereafter, petitioner, being fully eligible and qualified, applied for the post of Nurse Gr.II pursuant to advertisement dated 26.02.2013 He successfully participated in the selection process. It is contended that petitioner is entitled to continue to serve on the post of Nurse Gr.II in the Medical and Health Department. He submitted all documents in the office of Chief Medical and Health Officer, Jaipur-I, Jaipur. He had already gone through the police verification and certificates to that effect are already with the respondents, but the respondents are not considering his police verification certificates dated 19.05.2009 and 29.07.2009 and therefore his continuity in service is being disturbed. He has already been relieved from the post of Male Nurse Gr.II (NRHM) and because of delay in fresh police verification, his appointment on the post of Nurse Gr.II is being unnecessarily delayed. It is contended that difference between two services is that earlier he was serving under NRHM Scheme and now he is required to render his services as per the provisions under Rajasthan Medical and Health Subordinate Service Rules, 1965 and thus petitioner is entitled to serve on the pose of Nurse Gr.II without complying with formality of submitting police verification.
3. Having regard to the facts of the case, writ petition is disposed off requiring the petitioner to approach the concerned Superintendent of Police, Jaipur Rural, Jaipur, by way of representation along-with a copy of this order, who shall consider to issue the police verification certificate to the petitioner in the light of earlier two police verification certificates dated 19.05.2009 and 29.07.2009 and, while doing so, he shall take into consideration adversity, if any, against the petitioner occurred during the period subsequent thereto. Such representation may be decided within a period of fifteen days from the date petitioner approaches him along-with copy of this order.
4. This also disposes off stay application.
Comments