Anjali Jaiswal vs State Of Rajasthan
2023 Latest Caselaw 82 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. Jayram Saran Mr. Bharat Singh Rathore for Mr. Mahaveer Bishnoi For Respondent(s) : Mr. Shreyansh Mehta for Mr. KS Rajpurohit, AAG

JUSTICE DINESH MEHTA

Order

04/01/2023

1. It is submitted by learned counsel for the petitioner that the

issue raised in the present petition is squarely covered by order in

Savita Manmiya v. State of Rajasthan & Ors. : SBCWP

No.2835/2020, decided on 16.02.2021. However, it is also

pointed out that in DBSAW No.63/2022, on 04.02.2022, the said

order has been stayed and the appeal is pending consideration

before the Division Bench.

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

2. It is submitted that the petitioner was working on the post

of Nursing Tutor / Nursing Tutor - cum - Clinical Instructor, have

applied for issuance of experience certificate and grant of bonus

marks. The experience certificate has not been issued to the

petitioner, which is not justified.

3. A copy of the petition has been served on Mr. K.S.

Rajpurohit, AAG, who prays for time to complete his instructions in

the matter.

4. List the petition on 09.01.2023.

5. In the meanwhile, the respondents are directed to issue the

experience certificate in relation to the post, on which, the

petitioner is performing her duties. However, the issuance of

said certificate would not be taken as any endorsement by this

Court regarding the eligibility of the petitioner to seek bonus

marks, as the said aspect would be governed by the judgment of

the Division Bench.

(DINESH MEHTA),J 180-pooja/-

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