Rajasthan High Court
Suman Kumari D/O Shri Banna Ram W/O ... vs State Of Rajasthan (2024:Rj-Jp:5289) on 1 February, 2024
Author: Ganesh Ram Meena
Bench: Ganesh Ram Meena
[2024:RJ-JP:5289] (1 of 2) [CW-18742/2023]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 18742/2023
Suman Kumari D/o Shri Banna Ram W/o Omprakash, Aged
About 43 Years, R/o Ward No. 7, Basawa, Nawalgarh, Distt.
Jhunjhunu (Rajasthan).
----Petitioner
Versus
1. State Of Rajasthan, Through Principal Secretary, Medical
And Health Dept., Government Of Rajasthan, Secretariat,
Jaipur.
2. The Director, State Institute Of Health And Family Welfare
(Sihfw), Jhalana Doongari Colony, Ghat Ki Guni, Jaipur-
302004 (Raj.)
3. The Chief Medical And Health Officer, Jhunjhunu, Distt.
Jhunjhunu (Raj.)
----Respondents
For Petitioner(s) : Mr. Sunil Kumar Singodiya
For Respondent(s) : Dr. V.B. Sharma, AAG
HON'BLE MR. JUSTICE GANESH RAM MEENA
Judgment / Order
01/02/2024
1. Learned counsels for the parties jointly submit that the
controversy involved in the instant petition is squarely covered by
the order passed this Court in the case of Rajendra Kumar
Beniwal Vs. State Of Rajasthan & Ors. (S.B. Civil Writ
Petition No.14080/2023) decided on 16.11.2023 along with
other connected matters.
2. In light of such submissions, the present petition is disposed
of in light of the Rajendra Kumar Beniwal (supra) with the
following directions:-
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[2024:RJ-JP:5289] (2 of 2) [CW-18742/2023]
"A. All the representations shall be
properly organized by the State to have a
proper and elaborate consideration of the
same.
B. In case any of the petitioner has
failed to file the representation, it shall be
open for the petitioner who has filed the writ
petition upto 16.11.2023, by the
advertisement for the recruitment of Nursing
and Paramedical Officers etc. may file such
representation within a period of 20 days
from today along with certified /web copy of
this order.
C. Such representations shall be
considered by the State while keeping into
consideration the policy decision taken by the
State on 03.11.2023 and the deliberations
regarding the issues in question.
D. The State shall be required to take
a considered stand on each of the broader
controversy before publishing the final select
list, after considering the grievance raised in
such representations.
E. It shall be open for the petitioners
to approach this Court again after the State
has applied its mind on the representations
and passed appropriate speaking orders
strictly in accordance with law.
F. The State shall strictly adhere to
the Rule 19 of the Rules of1965 while
deciding all these representations.
G. The decision taken by the State
shall be uploaded on the website. H. In case
any issue beyond the policy decision dated
03.11.2023 also remains, the petitioners
shall be at liberty to file representations
within a period of 20 days from today
alongwith certified/web copy of this order,
which shall also be considered appropriately
by the respondent-State.
I. In case the matters come back to
this Court, it shall be open for the both
parties to raise all their issues as this Court
has not entered into the merits of the
controversy while passing today's order."
3. All pending applications, if any, also stand disposed of
accordingly.
(GANESH RAM MEENA),J
DIVYA SAINI /10
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