Bharat Kumar vs State Of Rajasthan
2022 Latest Caselaw 10711 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1222/2022

Bharat Kumar S/o Shri Sohanlal, Aged About 34 Years, R/o Sadari, Tehsil Desuri, District Pali.

----Petitioner Versus

1. State of Rajasthan, through Additional Chief Secretary, Medical And Health Services, Govt. of Rajasthan, Secretariat, Jaipur.

2. Director, Medical And Health Services, Directorate, Swasthya Bhawan, Tilak Marg, Jaipur.

3. Additional Director (Administration), Medical And Health Services, Health Bhawan, Tilak Marg, Jaipur.

4. Chief Medical And Health Officer, Pali (Raj.).

5. Office of Block Chief Health Officer, Desuri, District Pali.

6. Maa Vaishno Devi Security Services, Office No. 8, 2Nd Floor, Amardeep Complex, 3Rd B-Road, Sardarpura, Jodhpur.

7. Navjyoti Vikas Sansthan, Lunawa, District Pali.

8. Rajasthan Medicare Relief Society, Community Health Centre Sadri, District Pali.

----Respondents

For Petitioner(s) : Mr. Dashrath Singh For Respondent(s) : Mr. K.S. Rajpurohit, AAG

HON'BLE MS. JUSTICE REKHA BORANA

Order

22/08/2022

Learned counsel for the respondents submitted that the issue

in question is covered by the judgment passed in S.B. Civil Writ

Petition No.1535/2022; Bhawna Lohar v. State of

Rajasthan & Ors., decided on 24.05.2022.

In Bhawna Lohar's case (supra), it was held as under:-

(2 of 2) [CW-1222/2022]

"Consequently, the petitions filed by the petitioners are allowed. The action of the respondents in deciding the issue without affording any opportunity of hearing to the petitioners, is set aside. The respondents would now disclose the material to the petitioners and on the petitioners making a representation in this regard, they would decide the eligibility of the petitioners / the validity of the certificate issued to them and based on their decision, would proceed further in the matter.

The Director (Non-Gazetted) would disclose the material within a period of 15 days to the petitioners, response / representation, if any, be made by the petitioners within a period of two weeks thereafter to the Director (Non-Gazetted) and he would pass appropriate orders on the same within a period of four weeks thereafter.

The petitioners would be free to take appropriate proceedings, in case, they have any grievance qua the decision taken by the respondents in this regard.

The respondents shall not conclude the recruitment before passing of the final orders as indicated hereinbefore.

Insofar as, the issue sought to be raised by the respondents based on the notification dated 9.12.2021 is concerned, the said issue is kept open."

Learned counsel for the petitioner is also in agreement to the

aforesaid submission.

In view of the submission made, the present writ petition is

also disposed of in terms of Bhawna Lohar's case (supra).

All the pending applications also stand disposed of.

(REKHA BORANA),J 195-Sachin/-

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