HON'BLE MR. JUSTICE GOVERDHAN BARDHAR Order 27/08/2018 Contention of learned counsel for the petitioners is that by amendment introduced to the Rajasthan Medical and Health Subordinate Service Rules, 1965 vide Notification dated 21.02.2012 and subsequent Notification dated 06.02.2013, bonus marks were intended to be given on the basis of experience of three years to those working with the Institutes under Co- operative Department or Sahakari Upbhokta Bhandar, but the Amendmend Notification dated 28.06.2018, while retaining all other organisations, has omitted to include the Institutes under Co-operative Department or Sahakari Upbhokta Bhandar.
Issue notice to respondents.
Mr. Shyam Arya, learned Additional Advocate General accepts notice on behalf of the respondents and prays for time to file reply.
Name of Mr. Shyam Arya, learned Additional Advocate General be shown in the Cause List.
(2 of 2) [CW-19116/2018] In the meantime, application forms of the petitioners for appointment on the post of Pharmacist may be accepted on hard copy and their candidature may be considered provisionally.
However, result of the petitioners may not be declared save with permission of this Court.
Reply be filed by the respondents within four weeks.
(GOVERDHAN BARDHAR),J (MOHAMMAD RAFIQ),J Manoj/19 Powered by TCPDF (www.tcpdf.org)