Mamta D/O Shri Ram Kishan vs State Of Rajasthan
2022 Latest Caselaw 5265 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 3509/2022

Mamta D/o Shri Ram Kishan, Aged About 36 Years, R/o Papa Ji
Ke Bhate Ke Pas, Prem Nagar- Iii, Kota, 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.
3.     Additional      Director     (Administration),           Directorate   Of
       Medical And Health Services, State Of Rajasthan, Tilak
       Marg, Swasthya Bhawan, Jaipur.
                                                                ----Respondents

For Petitioner(s) : Mr. Himanshu Jain For Respondent(s) : Dr. V.B. Sharma, AAG Mr. Chandra Shekhar on behalf of Mr. Bharat Saini

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.

Learned counsels for the respective parties submit that the

issue involved in this writ petition as to her entitlement for

appointment on the post of Nurse Grade-II on the strength of

Adeeb qualification from Jamia Urdu, Aligarh is no more res

(2 of 2) [CW-3509/2022]

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 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. All the pending applications also stand disposed of.

(INDERJEET SINGH),J

Upendra Pratap Singh /94

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