Poonam Kumari Daughter Of Shri ... vs The State Of Rajasthan
2022 Latest Caselaw 1617 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 2690/2022

Poonam Kumari Daughter Of Shri Nawal Singh, Wife Of Shri
Harendra Singh, Aged About 29 Years, Resident Of Village
Gangrauli, Tehsil Weir, District Bharatpur (Raj.)
                                                                    ----Petitioner
                                    Versus
1.      The State Of Rajasthan, Through Its Secretary, Medical
        And Health Department, Government Secretariat, Jaipur.
2.      The Director, Medical And Health Services Rajasthan,
        Swasthya Bhawan, Tilak Marg, C-Scheme, Jaipur.
                                                                 ----Respondents

For Petitioner(s) : Mr. Nripendra Sinsinwar For Respondent(s) : Dr. V.B. Sharma, AAG

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

18/02/2022

Issue notice.

Notices are accepted by Dr. Vibhuti Bhushan Sharma,

learned Additional Advocate General on behalf of the respondents.

Learned counsels for the respective parties submit that the

issue involved in this writ petition as to petitioner's 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 Salma Vs. State of Rajasthan & Ors.

and other connected matters and pray that this writ petition may

also be disposed of in similar terms.

(2 of 2) [CW-2690/2022]

In case of Jahida Salma (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 Salma (supra) which shall apply mutatis mutandis to this

case also.

The pending application stands disposed of accordingly.

(MAHENDAR KUMAR GOYAL),J

Manish/56

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