Priyanka Saini vs State Of Rajasthan And Ors

This writ petition has been filed by the petitioner with the following prayer:-

It is therefore, most resprectfully prayed that this Hon'ble court may very graciously be pleased to accept and allow this writ petition and further be

pleased to:

i) Issue an appropriate writ, order or direction in the nature, the respondents be directed to give appointment to the petitioner on the post of Nurse

Grade II under the Advertisement (Annexure-1) with all consequential benefit because the lesser meritorious candidates have given appointment.

ii) Issue an appropriate writ order or direction in the nature thereof thereby the respondents be directed to call the petitioner in the counseling for the

post of Nurse Grade II and thereby give appointment to her on the post of Nurse Gr. II.

Iii) Issue an appropriate writ order or direction in the nature thereof thereby, action of the respondents be declared illegal whereby they are not calling

the petitioner in the counseling for the post of Nurse Gr. II.

iv) Pass any other appropriate order which this Hon'ble Court may deem fit, just and proper in the facts and circumstances of the case in favour of the

petitioner.

v) Cost of the writ petition be also awarded in favour of the petitioner.

Admittedly, the petitioner has applied for the post of Nurse Gr. II in pursuance to the advertisement dated 26.02.2013. This writ petition has been filed

by the petitioner in the year 2020 after a delay of seven years.

In that view of the matter, I am not inclined to exercise the extra-ordinary jurisdiction of this court under Article 226 of the Constitution of India and

the writ petition is dismissed on the ground of delay and laches.

Hence this writ petition stands dismissed.