Asha Tailor And Ors vs State Of Rajasthan And Ors

Learned counsel for the parties jointly request that present writ petition be disposed of in terms of the order dated 06.01.2020, passed by this Court in

Bunch of writ petition, led by S.B. Civil Writ Petition No.18307/2019; Premila Patidar & Ors. Vs. State of Raj. & Ors.

Hence, the present writ petition is disposed of in terms of the order passed by this Court in Premila Patidar (supra).

The respondent-State shall complete the exercise of verification of petitioners’ experience and bonus marks latest by 28.02.2020.

In case the petitioners’ entitlement of bonus marks and bonus marks are found correct, the respondents shall issue appointment orders and posting

orders to the petitioner(s) forthwith.

Needless to observe that if the respondents find that certificates of experience and award of bonus marks to any of the petitioners is not correct, they

shall pass speaking order and intimate the same to the concerned petitioner(s).

The concerned Chief Medical & Health Officer so also the private partners shall cooperate with the respondent-State in verification of the experience

certificates and bonus marks.

The stay applications also stand disposed of.