Rajasthan High Court

Kamla And Ors vs State Of Raj And Ors on 25 February, 2022

Bench: Mahendar Kumar Goyal

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

            S.B. Civil Writ Petition No. 19991/2017

1.    Kamla D/o Sugna Ram, aged about 25 years, Resident Of
      Village Thithawata Piran, Post Biraniya, Teshil Fatehpur,
      District Sikar Obc
2.    Santosh D/o Nagar Mal, Resident Of Bujiyanaw, Post
      Rajash, Teshil Laxmangarh, District Sikar Obc
3.    Santosh Kumari D/o Ganpat Singh, Resident Of Dewas,
      Post Dewas, Tehsil Ramgarh, District Sikar Rajasthan Obc
4.    Amita D/o Gyan Chand, Resident Of Kudan, Post Kudan,
      Teshil Dhod, District Sikar Rajasthan Sc
5.    Indra Kumari D/o Kanhaya Lal, Resident Of Post Athwas,
      Teshil Fatehpur, District Sikar Sc
6.    Santosh Kumari D/o Har Lal Singh, Resident Of Dhani Bej
      Nath, Post Ramsisar, Teshil Ramgarh Shekhawat, District
      Sikar Obc
7.    Anita Kumari D/o Onkar Singh, Resident Of Moisada, Moi
      Purani, Buhana, Singhana, District Jhunjhunu Sc
8.    Padma Bhavsar S/o Prithviraj Bhavsar, Resident Of In
      Front Of Power House, Main Raod, Village Post Utharda,
      Via Bambora, Teshil Salumber, District Udaipur Obc
9.    Rakam Devi W/o Chainsukh, Resident Of Indra Colony,
      Teshil And Dist. Kaurali Obc
10.   Sathi Rani Das D/o Anand Lal Sen, Village Thobawara,
      Post Upreta Teshil Jhadol Ph Dist. Udaipur
11.   Geeta Kulhari D/o Gpal Kulhari, Resident Of Village Tasar
      Badi, Tatanava, Sikar Obc
                                                               ----Petitioners
                                Versus
1.    State Of Rajasthan Through Its Principal Secretary,
      Medical And Health Department, Govt. Of Rajasthan,
      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, Govt. of
      India , New Delhi.
                                                             ----Respondents

Connected With S.B. Civil Writ Petition No. 6587/2015 Anjana D/o Shri Omveer Singh, aged about 26 years, Village And Post Raisheesh, Tehsil Nadbai, District Bharatpur

----Petitioner

(2 of 5) [CW-19991/2017]

Versus

1. The State Of Rajasthan, Through Principal Secretary, Medical And Health Department, Secretariat, Jaipur

2. The Director, Medical And Health Services, Govt. Of Rajasthan, Jaipur

3. The Additional Director Admn. Medical And Health Services, Rajasthan, Jaipur

----Respondents

S.B. Civil Writ Petition No. 19177/2015

Amandeep Kaur D/o Shri Hakam Singh, aged 25 years, R/o Village Ganeshgarh, Tehsil Ganganagar District Ganganagar Rajasthan

----Petitioner Versus

1. State of Rajasthan through Principal Secretary, Medical & Health services, Govt. Secretariat, Jaipur.

2. The Additional Director (Admn) Medical and Health Services, Swasthya Bhawan, Tilak Marg, Jaipur

----Respondents

S.B. Civil Writ Petition No. 15107/2018

1. Roshani Daughter Of Shri Khayali Ram, Aged About 36 Years, Resident Of Village/post Budania, Tehsil Chirawa, District Jhunjhunu, Rajasthan.

2. Suman Daughter Of Shri Lichman Ram, Aged About 34 Years, Resident Of Village/post Thethalia, Post Rajawan, Tehsil Fatehpur, District Sikar, Rajasthan

3. Kumari Sangereta Daughter Of Shri Gopi Ram, Aged About 30 Years, Resident Of Village/post Ghoriwara Khurd, Tehsil Nawalgarh, District Jhunjhunu, Rajasthan

4. Vimla Daughter Of Shri Ishwar Ram, Aged About 29 Years, Resident Of Village/post Kadiya, Tehsil Ratangarh, District Churu, Rajasthan

5. Sushila Daughter Of Shri Hawa Singh, Aged About 28 Years, Resident Of Village/post Sulkhania Khurd, Tehsil Rajgarh, District Churu, Rajasthan

6. Neetu Daughter Of Shri Balbir Singh, Aged About 27 Years, Resident Of Village/post Bhukana, Tehsil Chirawa, District Jhunjhunu, Rajasthan

7. Anita Kumari Daughter Of Shri Vidhyadhar Singh, Aged About 33 Years, Resident Of Village/post Kanika Ki Dhani, Via Gudha Gourji, Tehsil Udaipurwati, District Jhunjhunu, Rajasthan

8. Indro Devi Daughter Of Shri Harish Chander, Aged About 33 Years, Resident Of Village/post Sanwlod, Tehsil Buhana, District Jhunjhunu, Rajasthan

(3 of 5) [CW-19991/2017]

9. Ramkala Daughter Of Shri Mansingh, Aged About 35 Years, Resident Of Village/post Rasulpur Ahiran, Tehsil Buhana, District Jhunjhunu, Rajasthan

10. Anita Daughter Of Shri Hari Ram Wife Of Shri Surjit Kumar, Aged About 34 Years, Resident Of Village Bass Bari, Tehsil Chirawa, District Jhunjhunu, Rajasthan

11. Santosh Daughter Of Shri Bhagwana Ram Wife Of Shri Om Prakash, Aged About 38 Years, Resident Of Village Kakoda, Tehsil Surajgarh, District Jhunjhunu, Rajasthan

12. Suman Daughter Of Shri Jaikaran Wife Of Shri Ram Singh, Resident Of Village Basdi, Tehsil Malsisar, District Jhunjhunu, Rajasthan

----Petitioners Versus

1. The State Of Rajasthan Through Its Principal Secretary, Medical And Health Department, Secretariat, Jaipur.

2. The Director, Medical And Health Services, Tilak Marg, C-Scheme, Jaipur, Rajasthan

3. The Additional Director (Administration), Medical And Health Services, Tilak Marg, C-Scheme, Jaipur, Rajasthan

----Respondents

S.B. Civil Writ Petition No. 18203/2018

Kavita Daughter Of Shri Bhanwar Lal, Aged About 24 Years, Resident Of Village And Post-Seetsar, Tehsil- Ratangarh, District- Churu (Raj.)

----Petitioner Versus

1. State Of Rajasthan, Through Its Principal Secretary, Medical And Health Department, Government Of Rajasthan, Secretariat, Jaipur

2. Director, Medical And Health Department, Government Of Rajasthan, Swasthya Bhawan, Jaipur

3. Addl. Director, Medical And Health Department, Government Of Rajasthan, Swasthya Bhawan, Jaipur

----Respondents

S.B. Civil Writ Petition No. 9787/2015

Suman Kumari D/o Shri Hari Singh, aged about 29 years, Village - Kajla Ki Dhani, Tan Ajari Kalan, Tehsil And District - Jhunjhunu Rajasthan

----Petitioner Versus

1. The State Of Rajasthan Through Principal Secretary, Medical And Health Department, Govt. Of Rajasthan,

(4 of 5) [CW-19991/2017]

Secretariat, Jaipur

2. The Director, Medical And Health Services, Rajasthan Medical Directorate, Tilak Marg, C-Scheme, Jaipur

3. The Additional Director Administration Medical And Health Services, Medical Directorate, Tilak Marg, C- Scheme, Jaipur

----Respondents

For Petitioner(s) : Mr. R.A. Verma Mr. Poonam Chand Sharma Mr. Shailendra Singh Balwada Mr. B.C. Chirania for Mr. Ravi Chirania Mr. Ram Pratap Saini with Mr. Aamir Khan For Respondent(s) : Dr. V.B. Sharma, AAG

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

25/02/2022

Issue notice in SB Civil Writ Petition Nos. 6587/2015 &

9787/2015.

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 these writ petitions as to petitioners' 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 these writ petitions

may also be disposed of in similar terms.

In case of Jahida Salma (supra), this Court has held as

under:

(5 of 5) [CW-19991/2017]

"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, these writ petitions are

also disposed of in terms as directed by this Court in case of

Jahida Salma (supra) which shall apply mutatis mutandis to

these cases also.

(MAHENDAR KUMAR GOYAL),J

Manish/3-4, 143, 146, 250 & s-329