Mahendra vs State Of Rajasthan
2022 Latest Caselaw 14572 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 186/2022

Mahendra S/o Narayan Ram, Aged About 29 Years, Village /post Kantiya, Tehsil Khinwsar, District Nagaur (Raj.) Mobile No.7976095895.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary , Medical And Health Services, Government Of Rajasthan, Secretariat, Jaipur.

2. Director (Non-Gazetted), Medical, Health And Family Welfare Department, Swasthya Bhawan, Rajasthan, Jaipur.

3. Chief Medical And Health Officer, Nagaur.

4. Joint Director, Medical And Health Services, Zone Ajmer, Ajmer.

----Respondents

For Petitioner(s) : Mr. Yashpal Khileree For Respondent(s) : Mr. Shreyansh Mehta for Mr. K.S.

Rajpurohit, AAG

JUSTICE DINESH MEHTA

Order

12/12/2022

IA No. 01/2022

1. For the reasons stated and considering that the matter

stands squarely covered by the judgment of a coordinate Bench of

this Court, the application seeking early listing is allowed.

2. The matter is taken up for consideration today itself.

S.B. Civil Writ Petition No. 186/2022

1. Heard on the writ petition.

(2 of 3) [CW-186/2022]

2. Learned counsel for the parties submit that the issue raised

in the present petition is already settled by this Court in the case

of Jagdish Prasad Nai vs. State of Rajasthan & ors. (S.B.

Civil Writ Petition No. 1507/2022) decided on 26.05.2022

and therefore, similar order in the present writ petition may also

be passed.

3. In the case of Jagdish Prasad Nai (supra), it was inter-alia

directed by the Court as under: -

"In view of the above submissions made, the petitioners may make representation to the Director (Non-Gazetted) with regard to the calculation of their experience and consequential fact about their eligibility / award of bonus marks within a period of 15 days from today.

The Director (Non-Gazetted) would pass appropriate orders on the representations to be made by the petitioners 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 authority in this regard.

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

It is expected of the respondents to conclude the entire exercise by 31 st of July, 2022."

4. In view of submissions made, the writ petition filed by the

petitioner is also disposed of with similar directions, which have

been given in the case of Jagdish Prasad Nai (supra).

5. However, it is made clear that the representation be made by

the petitioner within a period of seven days and the Director (Non

Gazetted), Medical, Health and Family Welfare Department, would

pass appropriate order within a period of two weeks thereafter.

(3 of 3) [CW-186/2022]

6. It is expected of the respondents to conclude the entire

exercise by 31.01.2023.

7. The stay application also stands disposed of accordingly.

(DINESH MEHTA),J

153-Inder/-

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