Rajasthan High Court
Anita Kumari D/O Shri Ram Niwas ... vs State Of Rajasthan Through ... on 1 August, 2022
Bench: Inderjeet Singh
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 15266/2018
1. Anita Kumari D/o Shri Ram Niwas Saini, Aged About 27
Years, R/o Village And Post Mataji Ki Dhani, Tehsil
Nawalgarh , District Jhunjhunu, Raj
2. Santosh D/o Shri Pool Chand, Aged About 34 Years, R/o
Village Borki, Tehsil Udaipurwati , District Jhunjhunu, Raj.
3. Jagriti D/o Shri Lal Shankar Joshi, Aged About 27 Years,
R/o Village And Post Divda Chota , Tehsil Galiyakot ,
District Dungarpur, Raj.
4. Reena Patidar D/o Shri Mohan Lal Patidar, Aged About 26
Years, R/o Village And Post Limad , Tehsil Galiyakot ,
District Dungarpur, Raj
5. Jyoti Koted D/o Shri Harka Koted, Aged About 26 Years,
R/o Village Baladit , Tehsil And District Dungarpur, Raj.
6. Usha Rani Somra D/o Shri Hosiyar Singh, Aged About 29
Years, R/o 5/38, Housing Board Nasirabad , District Ajmer
(Raj.)
7. Priynka Kumari D/o Shri Mool Chand, Aged About 26
Years, R/o Village Kanika Ki Dhani , Post Gudagodji, Tehsil
Udaipurwati , District Jhunjhunu, Rajathan.
----Petitioners
Versus
1. State Of Rajasthan Through Principal Secretary, Medical
And Health Department, Government Of Rajasthan,
Government Secretariat, Jaipur.
2. The Director, Medical And Health Department, Swasthya
Bhawan, Jaipur.
3. Rajasthan Nursing Council Through Its Registrar, B-39,
Sardar Patel Marg, C-Scheme, Jaipur.
4. Rajasthan Board Of Secondary Education Through Its
Secretary, Ajmer, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Himanshu Jain
For Respondent(s) : Dr. V.B. Sharma, AAG
HON'BLE MR. JUSTICE INDERJEET SINGH
Order
01/08/2022
Issue notice to the respondents.
(2 of 2) [CW-15266/2018]
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.
(INDERJEET SINGH),J
Chetna/324
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