Krishna Kumari vs The State Of Rajasthan
2023 Latest Caselaw 277 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 23/2023

1. Krishna Kumari D/o Narayan Ram, Aged About 34 Years, R/o Village 4 Lc(A), Tehsil Sri Vijaynagar, District Sri Ganganagar, Raj.

2. Suman Rani D/o Jeet Singh, Aged About 34 Years, R/o Ward No. 10, Village 1 Gb-A, Jaitsar, Tehsil Sri Vijaynagar, District Sri Ganganagar, Raj.

3. Amandeep Kaur W/o Gurpreet Singh, Aged About 35 Years, R/o Ward No. 04, 5 Sjm, Kamarania, District Sri Ganganagar, Raj.

4. Aneeshah D/o Satyapal, Aged About 31 Years, R/o Ward No. 12, Plot No. 112, Bugia, 4 Jsd, Jaitsar, District Sri Ganganagar, Raj.

----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, Sri Ganganagar.

                                                                 ----Respondents


For Petitioner(s)         :     Mr. SR Godara
For Respondent(s)         :     Mr. KS Rajpurohit, AAG



                    JUSTICE DINESH MEHTA

                                    Order

09/01/2023
1.   Learned    counsel       for   the    petitioners          submits   that   the

controversy involved in the present writ petition 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 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 of 2) [CW-23/2023]

2. Mr. K.S. Rajpurohit, learned counsel for the respondents, is

not in a position to dispute the aforesaid position of facts and law.

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.

3. 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).

4. The stay application also stands disposed of accordingly.

(DINESH MEHTA),J 174-pooja/-

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