Rani Sharma W/O Shri Mohan Singh ... vs Dr. Prithvi Raj, ...
2023 Latest Caselaw 3160 Raj/2

[2023:RJ-JP:16767]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Contempt Petition No. 372/2023

                                            In

                     S.B. Civil Writ Petition No.9684/2015

Rani Sharma W/o Shri Mohan Singh Lawania, Aged About 40
Years, R/o 310, Street 7, Tilak Nagar, Bharatpur, Rajasthan.
                                                                      ----Petitioner
                                        Versus
1.       Dr. Prithvi Raj, The Principal Secretary, Medical Health
         And Family Welfare Department, Government Secretariat,
         Jaipur, Rajasthan.
2.       Suresh Naval, The Director Medical And Health Services,
         Swasthya Bhawan,, A-2, Jamanalal, Bajaj Marg, C-
         Scheme, Ashok Nagar, Jaipur, Rajasthan.
3.       State Of Rajasthan, Through Its Principal Secretary,
         Medical        Health      And       Family        Welfare   Department,
         Government Secretariat, Jaipur, Rajasthan.
                                              ----Non-Petitioners/Respondents

For Petitioner(s) : Ms. Apoorva Agarwal for Mr. Himanshu Jain For Respondent(s) : Dr. V.B. Sharma, AAG

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

04/08/2023

Issue notice.

Notices are accepted by Dr. Vibhuti Bhushan Sharma,

learned Additional Advocate General.

Service is complete.

Learned counsel for the respondents submits a copy of the

order dated 21.03.2023 passed by Hon'ble Supreme Court of India

[2023:RJ-JP:16767] (2 of 2) [CCP-372/2023]

in Special Leave Petition (Civil) Diary No.4597/2023: The State of

Rajasthan & Ors. Vs. Gomi, for perusal of this Court.

Inviting attention of this Court towards the order dated

21.03.2023, learned counsel for the respondents submits that the

direction issued by a Division Bench of this Court requiring the

respondents to extend the petitioners appointment on the post of

ANM on the strength of their "Adeeb" qualification obtained from

Jamia Urdu, Aligarh, has been stayed by the Hon'ble Supreme

Court of India. He, therefore, prays for dismissal of the contempt

petition.

The aforesaid statement is not disputed by learned counsel

for the petitioner.

In view thereof, the contempt petition is dismissed. However,

the petitioner shall be at liberty to get this contempt petition

revived in case the need so arises.

(MAHENDAR KUMAR GOYAL),J

Manish/135

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