Suman Kumari Meena And Anr vs State Of Raj And Ors
2022 Latest Caselaw 1560 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

                S.B. Civil Writ Petition No. 22323/2017

1.     Suman Kumari Meena D/o Shri Nanuram Meena W/o Shri
       Sunil Kumar Meena,               aged about 23 years, Resident Of
       Ward No. 19, Meena Colony, Near Chandpole Gate, Jaipur
       Rajasthan St Category.
2.     Suman Bala D/o Shri Subhash Chandra, aged about 36
       years Resident Of Lamba Gothara, Tehsil Chirawa, District
       Jhunjhunu-331039 Rajasthan Obc Category.
                                                                    ----Petitioners
                                     Versus
1.     State Of Rajasthan Through Its Principal Secretary,
       Medical      And     Health      Department,         Govt.    Of   Rajasth,
       Secretariat, Jaipur.
2.     The      Director,       State     Medical       And      Family   Welfare
       Institution, Jhalana Institutional Area, Jaipur.
3.     The Secretary, Medical And Health Department And
       Mission Director, Nhm, Govt. Of Rajasthan, Jaipur.
4.     Union Of India Through Its Secretary, National Health
       Mission, Department Of Medical And Health, Go, New
       Delhi.
                                                                 ----Respondents

For Petitioner(s)           :    Mr. R.A. Verma
For Respondent(s)           :    Dr. V.B. Sharma, AAG

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

15/02/2022

Learned counsels for the respective parties submit that the

issue involved in this writ petition as to their 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

(2 of 2) [CW-22323/2017]

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.

(MAHENDAR KUMAR GOYAL),J

PRAGATI/s-336

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