Manoj Kumari D/O Mahaveer Prasad ... vs The State Of Rajasthan
2022 Latest Caselaw 3584 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 11547/2020

1.     Manoj Kumari D/o Mahaveer Prasad W/o Ramniwas, Aged
       About 30 Years, R/o Village Bagari, Tehsil Laxmangarh,
       District Sikar.
2.     Sarita W/o Ramswaroop D/o Prabhu Singh, Aged About
       40 Years, R/o Village Budana, District Jhunjhunu.
3.     Sunita Kumari W/o Jitendra Singh, Aged About 27 Years,
       R/o Village Kerwali, Tehsil Neemkathana, District Sikar.
                                                                  ----Petitioners
                                   Versus
1.     The State Of Rajasthan, Through Principal Secretary,
       Medical And Health Department, Govt. Of Rajasthan,
       Secretariat, Jaipur.
2.     Additional    Director       (Training),        Medical     And    Health
       Services, Swasthya Bhawan, Tilak Marg, Jaipur.
3.     Chief Medical And Health Officer, Jaipur.
4.     Chief Medical And Health Officer, Bikaner.
5.     Chief Medical And Health Officer, Churu.
6.     Chief Medical And Health Officer, Sirohi.
                                                                ----Respondents

For Petitioner(s) : Mr. Dharmendra Kumar Barala For Respondent(s) : Dr. V.B.Sharma, AAG Mr. Bharat Saini, AGC

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

06/05/2022

1. Learned counsel for the petitioners submits that the

controversy involved in the present writ petitions is squarely

covered by a decision dated 25.05.2017 passed by this Court in

S.B Civil Writ Petition No.11443/2016 (Sunila Kumari Vs. State

of Rajasthan & Ors.), which has been affirmed by Division

(2 of 2) [CW-11547/2020]

Bench of this Court vide order dated 08.11.2017 in DB Special

Appeal (Writ) No.925/2017 (State of Rajasthan & Ors. Vs. Sunila

Kumari) and prays that similar relief be granted to the petitioners

also.

2. Mr. Bharat Saini, AGC, learned counsel for the respondents,

is not in a position to dispute the aforesaid position of facts and

law.

3. Following the judgment, in light of and with similar

directions as given in the case of Sunila Kumari (supra), the

present writ petition is allowed.

4. The respondents are directed to relieve the petitioners for

undergoing the training and attend the classes of GNM Training

Course and grant them study leave, as ordered by this Court in

the case of Sunila Kumari (supra).

5. The stay application also stands disposed of accordingly.

(INDERJEET SINGH),J

CHETNA BEHRANI /85

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