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Muniraj vs State Of Rajasthan And Ors

Rajasthan High Court · Decided on 19 February 2020 · Citation: (2020) 02 RAJ CK 0320

HON’BLE JUDGES
Dinesh Mehta , J
RESULT
Dismissed
CASE NUMBER
Civil Writ Petition No. 1996 Of 2020
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Judgment

20 paragraphs · 350 words
1.

The petitioner has challenged the rejection of his candidature on the post of Nurse, Grade-II pursuant to advertisement dated 30.05.2018.

2.

Petitioner’s candidature has been rejected by the respondents, citing that he did not have a valid certificate of registration with Rajasthan

Nursing Council.

3.

Mr. Ajay Vyas, learned counsel for the petitioner, challenging the action of the respondents, invited Court’s attention towards a certificate dated

31.12.2011, issued by the Rajasthan Nursing Council and submitted that the petitioner had deposited the fee of Rs.1,000/- on 08.02.2017, along with

the original certificate, however, the renewed/original certificate has not been sent by the Rajasthan Nursing Council to the petitioner.

4.

It was argued by learned counsel that the petitioner has submitted a representation, requiring the respondents to consider his candidature in light of

the receipt dated 08.02.2017 as the original certificate of Rajasthan Nursing Council has not been received by him.

5.

Heard.

6.

Indisputably, as per the condition of the advertisement, the petitioner was required to furnish particulars of his registration and the status of his

registration as on 12.05.2018 - the last date of application form.

7.

Till 12.05.2018, the petitioner could not get his registration revalidated/renewed. Even till today, the petitioner has failed to produce any evidence

showing that his registration, which was in vogue till 31.12.2011, has ever been renewed.

8.

The petitioner has simply placed a receipt dated 08.02.2017 showing that a sum of Rs.1000/- has been deposited with Rajasthan Nursing Council.

Said receipt also does not prove that the amount aforesaid has been deposited for renewal of the registration or otherwise.

9.

Be that as it may, even according to petitioner’s own case his certificate with the Rajasthan Nursing Council is not with him. In absence of

such certificate, it cannot be said that on the cut-off date i.e. 12.05.2018, the petitioner had with him, a valid certificate with Rajasthan Nursing

Council.

10.

As an upshot of discussion aforesaid, this Court does not find any merit or substance in the present writ petition, for which it is dismissed.

11.

The stay petition also stands dismissed.