Ashok Kumar Meena vs The State Of Rajasthan
2021 Latest Caselaw 11625 Raj

(1 of 2) [CW-8450/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8450/2021 Ashok Kumar Meena S/o Bheem Raj Meena, Aged About 33 Years, R/o Amlikhora, Post Narayan Khera, District Pratapgarh, Rajasthan.

----Petitioner Versus

1. The State Of Rajasthan, Through The Principle Secretary, Department Of Medical And Health, Government Of Rajasthan, Swasthya Bhawan, Tilak Marg, Jaipur, Rajasthan.

2. The Director, Medical And Health Services, Government Of Rajasthan, Swasthya Bhawan, Tilak Marg, Jaipur, Rajasthan.

3. The Chief Medical And Health Officer, Department Of Medical And Health, District Barmer, Rajasthan.

4. The Chief Medical And Health Officer, Department Of Medical And Health, District Pratapgarh, Rajasthan.

----Respondents Connect with S.B. Civil Writ Petition No. 8460/2021

Raju Vaishnav S/o Bhanwar Lal Vaishnav, Aged About 35 Years, R/o Kumhar Mohalla, Tehsil Bhim, District Rajsamand, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through The Principle Secretary, Department Of Medical And Health, Government Of Rajasthan, Swasthya Bhawan, Tilak Marg, Jaipur, Rajasthan.

2. The Director, Medical And Health Services, Government Of Rajasthan, Swasthya Bhawan, Tilak Marg, Jaipur, Rajasthan.

3. The Chief Medical And Health Officer, Department Of Medical And Health, District Barmer, Rajasthan.

4. The Chief Medical And Health Officer, Department Of Medical And Health, District Rajsamand, Rajasthan.

                                                                             (2 of 2)                     [CW-8450/2021]


                                                                                                    ----Respondents


                                   For Petitioner(s)        :     Mr. Abhimanyu Singh Rathore
                                   For Respondent(s)        :     Mr. Shreyansh Mehta


                                                        JUSTICE DINESH MEHTA
                                                                Order

                                   27/07/2021

1. Mr. Mehta, learned counsel for the respondents submits that

the issue involved in the present writ petitions is squarely covered

by judgment of this Court dated 22.07.2021 rendered in bunch of

cases led by SBCWP NO.9171/2021 (Dilip Kumar Chouhan Vs.

State of Rajasthan & Ors.).

2. Mr. Rathore, learned counsel for the petitioners is not in a

position to dispute the aforesaid position of facts and law.

3. In view of the aforesaid, these writ petitions are also

dismissed.

4. The petitioners may (if so advised) address a representation

before the Secretary, Medical & Health Department, who may, if

deemed appropriate, consider their request to accommodate them

in future engagement of Covid Health Assistant or like

recruitments.

5. Needless to observe that the Secretary, Medical & Health

Department shall be free to take his independent view in the

matter without being influenced by the observation made in the

order instant.

6. All stay applications and interlocutory applications (if any)

stand disposed of accordingly.

(DINESH MEHTA),J 228-229-Rahul/-

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