PRADEEP KAUR (SMT.) Vs. STATE OF RAJASTHAN AND ORS.

JUDGEMENT

(1.) HEARD learned Counsel for the parties. These writ petitions Involved following questions:

(2.) THE brief facts which have already been taken note of in judgment delivered by Jaipur Bench of this Court in SBCWP No. 4298/2008 and connected 110 writ petitions dated 15th May, 2009 may be recapitulated here:

(3.) IN all the aforesaid writ petitions some of the candidates have been appointed either as Nurse Grade -II/GNM/ANM prior to issuance of notification dated 4th May, 2007, but all of them have applied under advertisement dated 4th May, 2007 and 8.8.2007. These persons claimed that they are more meritorious and person lower in merit have been appointed by the respondents in the State merit list which was prepared on 28.2.2009 after issuing provisional merit list and inviting of the objections.