Parmeshwari D/O Shri Amar Singh vs State Of Rajasthan
2022 Latest Caselaw 5257 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 4358/2022
Parmeshwari D/o Shri Amar Singh, Aged About 35 Years, R/o
Village Moi Bharu, Tehsil Bhuhana, Dist. Jhunjhunu, Rajasthan.
                                                                       ----Petitioner
                                  Versus
1.    State Of Rajasthan, Through Principle Secretary Medical
      And   Health     Department,          Government            Of     Rajasthan,
      Government Secretariat, Jaipur.
2.    Directorate Of Medical And Health Services, State Of
      Rajasthan, Through Its Director Tilak Marg, Swasthya
      Bhawan, Jaipur.
                                                                ----Respondents

S.B. Civil Writ Petition No. 5214/2022

1. Sheetal D/o Shri Drayab Singh, Aged About 29 Years, R/o Colony Jharkai, Village Nadbai, Dist. Bharatpur, Rajasthan.

2. Anita W/o Shri Dharam Pal Singh, Aged About 32 Years, R/o Bhainsawata Khurd, Tehsil Buhana, Dist. Jhunjhunu, Rajasthan.

3. Sushila Kumari D/o Shri Ranvir Singh, Aged About 32 Years, R/o Kaswali, Dist. Sikar, Rajasthan.

4. Reena Kumari D/o Shri Ameelal, Aged About 31 Years, R/o B-113, Jamnapuri Colony Murlipura, Dist. Jaipur, Rajasthan.

5. Raju D/o Shri Balu Ram, Aged About 29 Years, R/o 174, Old Kue Ke Pas, Tidiyasar, Churu, Rajasthan.

6. Suman Devi D/o Shri Bhagwana Ram, Aged About 30 Years, R/o Khanji Ka Bas, Mohalla, Rupnagar, Athwas, Dist. Sikar, Rajasthan.

7. Anita Kumari D/o Shri Harji, Aged About 40 Years, R/o Vpo Nokhna, Dungarpur, Rajasthan.

8. Nirmala Roat D/o Shri Kishan Lal Ji, Aged About 33 Years, R/o Vpo Nokana, Via Thakarda, Dungarpur, Rajasthan.

9. Meera D/o Shri Balbir, Aged About 28 Years, R/o House No. 45, Village Dingli Post Thirpa, Tehsil Rajgarh, Dist. Churu, Rajasthan.

(2 of 3) [CW-4358/2022]

10. Neelam D/o Shri Mahendra Singh, Aged About 32 Years, R/o 118, Mahlana Utarda, Churu, Rajasthan.

11. Sushila Kumari Parmar D/o Shri Gori Shanker, Aged About 28 Years, R/o Ward No. 6 Ragela Fala, Post Naraniya, Dungarpur, Rajasthan.

12. Sunita D/o Shri Pratap Singh, Aged About 32 Years, R/o Jhajhariyan Ki Dhani, Dist. Jhunjhunu, Rajasthan.

13. Parvati Kumari D/o Shri Bhanji Manat, Aged About 38 Years, R/o Vpo Mukam Kahela, Dist. Dungarpur, Rajasthan.

14. Harsha Kumari D/o Shri Dungar Lal, Aged About 42 Years, R/o Ward No. 5, Mukam, Post Doja Pal, Dist. Dungarpur, Rajasthan.

15. Asha Kumari Maida D/o Shri Nathu, Aged About 39 Years, R/o Khant Fala, Surajgaon, Dist. Dungarpur, Rajasthan.

----Petitioners Versus

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

2. Directorate Of Medical And Health Services, State Of Rajasthan, Through Its Director Tilak Marg, Swasthya Bhawan, Jaipur.

----Respondents

For Petitioner(s) : Mr. Himanshu Jain For Respondent(s) : Dr. V.B. Sharma, AAG

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

28/07/2022

Issue notice to the respondents.

Notices are accepted by Dr. Vibhuti Bhushan Sharma,

learned Additional Advocate General.

Service is complete.

(3 of 3) [CW-4358/2022]

Learned counsels for the respective parties submit that the

issue involved in these writ petitions 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

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 these writ petitions

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, these writ petitions are

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

Saima (supra) which shall apply mutatis mutandis to this case

also.

All the pending applications stand disposed of.

(INDERJEET SINGH),J

Upendra Pratap Singh /95-96

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