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Judgment
7 paragraphs · 273 wordsVivek Singh Thakur, J
Present petition has been preferred by the petitioner against cancellation/rejection of his candidature for the post of Male Multipurpose Health Worker on the ground that he has not done one and half year training Certificate course of Male Multipurpose Health Worker from recognized Institution of the State Government, which is one of the mandatory essential qualification for the post of Male Multipurpose Health Worker.
Claim of the petitioner is that he is having three years Diploma in General Nursing and Midwifery (GNM), which, according to him, is higher qualification than that of Certificate course in Multipurpose Health Worker (Male) or Auxiliary Nursing Midwifery (ANM) course.
Admittedly, as per advertisement and R & P Rules, one of essential qualifications for the post of Male Multipurpose Health Worker, is Certificate course in MPW from a recognized Institution of the State Government.
General Nursing and Midwifery (GNM) course is altogether different, which is nowhere prescribed in the advertisement or in Recruitment and Promotion Rules, as an essential qualification or equivalent to essential qualification for the post of Male Multipurpose Health Worker (Male). No equivalence has been placed on record so as to construe that the qualification of the Diploma in General Nursing and Midwifery (GNM) is equivalent or higher course to Certificate course in MPW.
In view of the aforesaid facts, we are of the considered opinion that petitioner does not possess essential qualification for appointment as Male Multipurpose Health Worker and thus, we find no merit in the petition.
Accordingly, petition is dismissed being devoid of merits. Pending application(s), if any, also stand disposed of.