Anjali Jaiswal vs State Of Rajasthan
2023 Latest Caselaw 276 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 161/2023

Anjali Jaiswal, Aged About 29 Years, R/o 168, Gandhi Nagar, Sector No. 1, Chittorgarh (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through The Principal Secretary, Medical And Health Department, Government Of Rajasthan, Secretariat, Jaipur.

2. The Director, State Health And Family Welfare Institution, Rajasthan, Jaipur.

3. The Additional Director (Non-Gazetted), Medical And Health Services, Rajasthan, Tilak Marg, Swasthya Bhawan, Jaipur.

4. The Joint Director, Medical And Health Services, Zone Udaipur, District Udaipur.

5. The Principal Medical Officer, General Hospital, Chittorgarh.

----Respondents

For Petitioner(s) : Mr. Mahaveer Bishnoi with Mr. Jayram Saran For Respondent(s) : Mr. K. S. Rajpurohit, AAG assisted by Mr. Shreyansh Mehta

JUSTICE DINESH MEHTA

Order

09/01/2023

1. Mr. Bishnoi, learned counsel for the petitioner submits that

the petitioner is not only entitled for issuance of experience

certificate having worked as Nursing Tutor-cum-Clinical Instructor

but also entitled for bonus marks as has been held by this Court in

the case of Savita Manmiya Vs. State of Rajasthan & Ors : SB

Civil Writ Petition No.2835/2020 vide order dated 16.02.2021.

(2 of 2) [CW-161/2023]

2. Mr. Rajpurohit, learned Additional Advocate General on the

other hand submitted that in light of the order dated 05.01.2023

passed by this Court in the case of Lalaram Vs. State of

Rajasthan & Ors : SB Civil Writ Petition No.19677/2022 so

also the circular issued by the State Government, the petitioner is

only entitled to experience certificate.

3. It is asserted that so far as petitioner's claim for getting

bonus marks is concerned, the same is premature, inasmuch as

the competent authority has not yet decided petitioner's right for

getting bonus marks on the basis of experience certificate or in

light of judgment of this Court in the case of Savita Manmiya

(supra).

4. The writ petition is disposed of in light of the judgment

passed by this Court in the case of Lalaram (supra) and the

respondents are directed to consider petitioner's right in

accordance with law, including the judgment rendered in the case

of Savita Manmiya (supra).

5. In case petitioner's claim for bonus marks is refused, she

shall be free to take appropriate legal remedy in accordance with

law.

6. Stay application too stands disposed of accordingly.

(DINESH MEHTA),J 178-A.Arora/-

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