Parmila Devi @APPELLANT@Hash State of Rajasthan & Ors

Counsel for the petitioner submits that while the petitioner is in possession of required educational qualifications and fulfilled the required eligibility

conditions for consideration of her candidature for appointment to the post of A.N.M., in view of the advertisement dated 18th June, 2018; however,

her candidature has been declined for she was not in possession of certificate of registration from Rajasthan Nursing Council, Jaipur.

According to learned counsel, the petitioner on 7th December, 2017, submitted an application form for her registration with Rajasthan Nursing Council,

Jaipur, and also deposited the required fee of Rs.1,000/- (Rs. One Thousand). The petitioner was already registered with the Punjab Institute of

Nursing Nangla Bathinda. Excepting availability of vacancies of ANM in Rajasthan; the petitioner applied for her registration with the Rajasthan

Nursing Council, Jaipur, well in advance.

Be that as it may, the process of the registration with the Rajasthan Nursing Council, Jaipur, was delayed for no fault on her part and it was only on

23rd July, 2018, her name was included in the registration list provisionally by the Rajasthan Nursing Council, Jaipur. Thus, in the circumstances

aforesaid; declining consideration of candidature of the petitioner in the recruitment process involved herein, would be arbitrary and result into gross

injustice.

Heard and considered.

Issue notice on writ as well as stay application, returnable within two weeks.

Learned counsel for the petitioner would deposit process fee and take out notice for service on the non-petitioners.

Steps be taken within 48 hours.

In addition, learned counsel is permitted to serve a copy of the writ application, along with annexures thereto, in duplicate, in the office of Mr. Shyam

Arya, AAG, in course of the day and file evidence in the Registry.

In that event, Registry would reflect the name of Mr. Shyam Arya, AAG, as counsel for the State-respondents, in the cause list.

In the meanwhile, the State-respondents are directed to consider the candidature of the petitioner in the ongoing recruitment process for the post of

A.N.M. in response to advertisement dated 18th June, 2018, accepting application of the petitioner off-line.

However, result of the petitioner shall be kept in a sealed cover and be not declared save with the prior permission of this Court.