Meera Burania And Anr vs State Medical Healt Welfare Dept ...
2022 Latest Caselaw 2949 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              S.B. Civil Writ Petition No.15485/2016

1.     Meera Burania Daughter Of Shri Sukha Ram, Village And
       Post Trilokpura, Via- Ranoli, District - Sikar Rajasthan
2.     Sunita Choudhary Daughter Of Shri Jagdish Prasad,
       Village Piprali, Tehsil And District- Sikar Rajasthan
                                                                   ----Petitioners
                                   Versus
1.     State Of Rajasthan Through Director, Medical Health And
       Family Welfare Department, Government Of Rajasthan,
       Swasthya Bhawan, Tilak Marg, Jaipur
2.     The Additional Director Training, Medical And Health
       Services, Swasthya Bhawan, Tilak Marg, Jaipur
3.     The Registrar, Rajasthan Nursing Council, B-39, Sardar
       Patel Marg, C-Scheme, Jaipur
4.     Incharge,    Nursing       Superintendent            Of   Health   Worker
       Female, Training Centre, Sikar Rajasthan
                                                                 ----Respondents

For Petitioner(s) : Mr.Sandeep Garssa, Adv. For Respondent(s) : Mr.Neeraj Batra, Adv. with Mr.Ravindra Pal Singh, Adv.

HON'BLE MR. JUSTICE ASHOK KUMAR GAUR Order

07/04/2022

Learned counsel for the petitioner submitted that the

controversy involved in the present writ petition is already decided

by this Court in S.B.Civil Writ Petition No.1457/2021 (Jahida

Salma Vs. State of Rajasthan and Ors.) and other connected

writ petitions, vide order dated 10.02.2022 and it has been held

that persons having the qualification of Adeeb-Mahir from Jamia

Urdu, Aligarh cannot be denied appointment on the post of Health

Worker (Female).

(2 of 2) [CW-15485/2016]

Learned counsel further submitted that on the basis of

judgment passed in the case of Jahida Salma Vs. State of

Rajasthan and Ors. (supra), the Co-ordinate Bench in S.B.

Civil Writ Petition No.19991/2017 (Kamla and Ors. Vs.

State of Rajasthan & Ors.) and other connected petitions, vide

order dated 25.02.2022, has again disposed of the petitions.

Learned counsel also informed this Court that the

Division Bench in D.B. Special Appeal (Writ) No.221/2021

(Dhapu Vs. The State of Rajasthan & Ors.) vide order dated

02.02.2022, has upheld the order passed by the Single Bench and

the petitioner therein has been found entitled for appointment.

Learned counsel Mr.Neeraj Batra, appearing for the

respondents does not dispute the legal proposition.

This Court, considering the orders passed in the case of

Jahida Salma Vs. State of Rajasthan and Ors. (supra) and

Kamla and Ors. Vs. State of Rajasthan & Ors. and the order

passed by the Division Bench in the case of Dhapu Vs. The State

of Rajasthan & Ors. (supra), deems it appropriate to allow the

present writ petition and further directs to treat qualification of the

petitioners, as equivalent to 10 th Class. The consequential order

declaring result of the petitioners and treating them eligible for

appointment may also be issued.

Accordingly, the present writ petition stands allowed.

The necessary compliance may be made by the respondents

within a period of four weeks.

(ASHOK KUMAR GAUR), J

Himanshu Soni/25

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