HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 3600/2022
1. Kamlesh Sharma Daughter Of Shri Gaya Prasad Sharma,
Wife Of Shri Laxman Prasad Sharma, Aged About 34
Years, Resident Of Sikrori, Bharatpur (Raj.)
2. Babali Daughter Of Shri Satya Dev Sharma, Wife Of Shri
Rajesh Kumar, Aged About 32 Years, Resident Of Village
Sikrori, Bharatpur (Raj.)
3. Manju Devi Daughter Of Shri Mangaram, Wife Of Shri
Pawan Kumar, Aged About 32 Years, Resident Of Tihai,
Tihwali, Sikar (Raj.)
4. Priyanka Daughter Of Shri Ishwar Singh, Aged About 30
Years, Resident Of Bhamasi, Mundi Lal, Churu (Raj.)
5. Vimala Daughter Of Shri Banwari Lal Danodia, Aged
About 36 Years, Resident Of 74, Ward No. 10, Wahidpura,
Jhunjhunu (Raj.)
----Petitioners
Versus
1. The State Of Rajasthan, Through Its Principal Secretary,
Medical And Health Services, Govt. Secretariat, Jaipur.
2. The Director, Department Of Medical And Health Service,
Medical Directorate, Rajasthan, Jaipur.
3. Additional Director (Administration), Department Of
Medical And Health Service, Rajasthan, Medical
Directorate, Jaipur.
----Respondents
For Petitioner(s) : Ms. Komal Kumari Giri For Respondent(s) : Dr. V.B. Sharma, AAG HON'BLE MR. JUSTICE INDERJEET SINGH Order 29/03/2022 Issue notice to the respondents.
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(2 of 2) [CW-3600/2022] Notices are accepted by Dr. Vibhuti Bhushan Sharma, learned Additional Advocate General.
Service is complete.
Learned counsels for the respective parties submit that the issue involved in this writ petition as to her entitlement for appointment on the post of Health Worker (Female) on the strength of Adeeb qualification from Jamia Urdu, Aligarh is no more res integra and stands resolved vide judgment dated 10.02.2022 passed by this Court in S.B. Civil Writ Petition No.1457/2021: Jahida Saima Vs. State of Rajasthan & Ors. and other connected matters and pray that this writ petition may also be disposed of in similar terms.
In case of Jahida Saima (supra), this Court has held as under:
"In view of the above, the writ petitions deserve to be allowed.
The writ petitions are allowed accordingly. The respondents are directed to consider candidature of the petitioners for appointment on the post of Health Worker (Female) and to accord them appointment if found suitable otherwise as per their respective merit position with all consequential benefits from the date persons less meritorious were given appointment barring actual monetary benefits."
Taking into consideration the contentions advanced by learned counsels for the respective parties, this writ petition is also disposed of in terms as directed by this Court in case of Jahida Saima (supra) which shall apply mutatis mutandis to this case also.
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