Akash Meena Son Of Shri Chetan Lal ... vs The State Of Rajasthan
2022 Latest Caselaw 4056 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 2405/2022

Akash Meena Son Of Shri Chetan Lal Meena, Aged About 35
Years, Resident Of Ward No. 8, Mukam Nalwa, Post Gumanpura,
Nalwa, District Dungarpur (Raj.)
                                                                    ----Petitioner
                                    Versus
1.     The State Of Rajasthan, Through Its Principal Secretary,
       Medical And Health Services, Group-Iii, 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 (Raj.).
                                                                 ----Respondents

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

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

24/05/2022

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 Health Worker (Female) on the

strength of Adeeb qualification from Jamia Urdu, Aligarh is no

more res integra and stands resolved vide judgment dated

(2 of 2) [CW-2405/2022]

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 /439

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