Nirma Roat Daughter Of Vimal ... vs The State Of Rajasthan
2022 Latest Caselaw 2599 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 3867/2022

1.     Nirma Roat Daughter Of Vimal Prakash, Aged About 31
       Years, Resident Of Nalwa, District Dungarpur (Raj.)
2.     Neelam Roat Wife Of Nilesh Kumar Meena, Aged About 29
       Years, Resident Of Tehsil Rishabhdev, Post Dhelana,
       Gumanupra, District Udaipur (Raj.)
3.     Rekha Kumari Meena Daughter Of Shri Ramesh Chandra,
       Wife Of Shri Anil Kumar, Aged About 46 Years, Resident
       Of    Village      Nagar       Manat,        Fala      Devalkhas,    District
       Dungarpur (Raj.)
                                                                     ----Petitioners
                                      Versus
1.     The State Of Rajasthan, Through Its Principal Secretary,
       Medical And Health Services, Govt. Secretariat, Jaipur.
2.     The Director, Department Of Medical And Health Service,
       Medical Directorate, Rajasthan, Jaipur.
3.     Additional      Director        (Administration),           Department    Of
       Medical      And         Health       Service,        Rajasthan,     Medical
       Directorate, Jaipur.
                                                                   ----Respondents

For Petitioner(s) : Ms. Komal Kumari Giri For Respondent(s) : Dr. V.B. Sharma, AAG

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

29/03/2022

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

(2 of 2) [CW-3867/2022]

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 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.

(INDERJEET SINGH),J

CHETNA BEHRANI /159

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