Sushila vs State And Ors
2022 Latest Caselaw 4165 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR S.B. Civil Writ Petition No. 2881/2016

Sushila

----Petitioner Versus State and Ors.

----Respondents

For Petitioner(s) : Mr. C.R. Choudhary For Respondent(s) : Mr. K.S. Rajpurohit, AAG through VC assisted by Mr. Shreyansh Mehta

HON'BLE MS. JUSTICE REKHA BORANA Order 15/03/2022

Counsel for the petitioner submits that the controversy in

question is covered by the Division Bench judgment of this Court

in The State of Rajasthan & Ors. Vs. Miss. Firdos Tarannum &

Ors. (D.B. Spl. Appl. Writ No. 534/2005) decided on 12.01.2022.

Counsel for the respondents does not refute the above

position but he submits that any relief if to be granted to the

petitioner would be subject to availability of the post as observed

by the Division Bench of this Court in Santosh Swami Vs. State of

Raj. & Anr. (D.B. Spl. Appl. Writ No. 33/2021) decided on

08.03.2022.

In view of the submissions made, counsel for the

respondents is directed to place on record the current status of

the vacancies of Nurse Grade-II in the respondent Department.

Let the same be done within a period of two weeks.

List the matter on 07.04.2022.

(REKHA BORANA),J

21-AnilKC/-

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