Gajendar Dan Ratnu v. State Of Rajasthan & Ors.

By way of the instant writ petition, who was given appointment on the post of Nurse Gr.II on urgent temporary basis under Rule 27 of the Rajasthan Medical and Health Subordinate Service Rules, 1965 vide Annex.1 dated 5.1.2011 seeks a direction that the respondents be permitted to continue the petitioner against the said post till regularly selected candidates are available.

Learned counsel for the petitioner relies upon the order dated 13.7.2011 passed by this Court in the case of Het Ram Bishnoi v. State of Rajasthan (S.B Civil Writ Petition No. 1472/2011), by which a similarly situated candidate was allowed to continue on the post till availability of duly selected candidates.

Learned counsel appearing for the respondents is not in a position to dispute that till date and after the petitioner's urgent temporary appointment, no regular selection process has been conducted for appointment on the post of Nurse Gr.II

Accordingly, the writ petition is disposed of in light of the aforesaid order dated 13.7.2011 passed by this Court in the case of Het Ram Bishnoi. The petitioner shall be allowed to continue on the post of Nurse Gr.II till regularly selected candidates are available.

No order as to costs.