Bidami Kumari vs State Of Rajasthan
2023 Latest Caselaw 753 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 766/2023

Bidami Kumari D/o Shri Kailash Godara, Aged About 30 Years, Resident Of Village Manjhws, District Nagaur.

----Petitioner Versus

1. State Of Rajasthan, Through Secretary To The Government, Medical And Health (Group-Ii) Department, Government Of Rajasthan, Secretariat, Jaipur (Raj.).

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

3. Joint Director, Medical And Health Department, Rajasthan, Bikaner.

4. Chief Medical And Health Officer, Nagaur.

5. Rajasthan Nursing Council, Jaipur, Through Its Registrar.

----Respondents

For Petitioner(s) : Mr. Manoj Bohra For Respondent(s) : Mr. K.S.Rajpurohit, AAG and Mr. Shreyansh Mehta Mr. Mahendra Vishnoi

JUSTICE DINESH MEHTA

Order

19/01/2023

1. Learned counsel for the petitioner raises a grievance that her

application for registration with the Council is pending

consideration before the respondent No.5 since 2015, perhaps

because of the fact that the petitioner had passed Senior

Secondary from Jamia Urdu Aligarh Board.

2. Learned counsel submits that the Division Bench of this

Court by way of order dated 12.01.2022 passed in DB Special

Appeal Writ No.534/2005, has set the controversy at rest by

(2 of 2) [CW-766/2023]

holding that the courses of (Adib) examination imparted by Jamia

Urdu Aligarh have been recognized and equated with secondary

examination and that qualification of candidates who pursued the

course and obtained certificate prior to 05.07.2011 (date of

withdrawing recognition) is valid.

3. It is the contention of the petitioner that she obtained the

certificate in the year 2010 and thus, her qualification is valid in

light of law laid down by the Division Bench vide its judgment

dated 12.01.2022.

4. In view of the submissions so made and considering that the

petitioner is required to submit application form on the post of

ANM pursuant to the recruitment notification dated 15.12.2022,

last date for submitting application form is 31.01.2023, a direction

is issued to the respondent No.5 to consider petitioner's

application and grant registration, if she is otherwise eligible. The

needful be done before the next date.

5. List this case on 27.01.2023.

6. Mr. Mahendra Vishnoi is directed to appear in this matter.

7. Two sets of paper book be supplied to Mr. Vishnoi today

itself.

(DINESH MEHTA),J 22-akansha/-

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