Nitish Kumar Saharan vs State Of Rajasthan (2024:Rj-Jd:41059)
2024 Latest Caselaw 8836 Raj

Rajasthan High Court - Jodhpur

Nitish Kumar Saharan vs State Of Rajasthan (2024:Rj-Jd:41059) on 8 October, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2024:RJ-JD:41059]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 11320/2024

1.       Nitish Kumar Saharan S/o Shri Kashmeer Singh, Aged
         About 25 Years, R/o Ward No. 24, Karna Vihar, Poonia
         Colony, Churu, District Churu, Rajasthan.
2.       Ashish Kumar S/o Shri Vinod Kumar, Aged About 24
         Years, R/o Ward No. 08, Madhavgarh Khetdi, Jhunjhunu,
         Rajasthan.
3.       Harlal Singh S/o Shri Mohan Lal Jakhar, Aged About 29
         Years, R/o Post Govindpura, Tehsil Khandela, Palsana,
         Sikar, Rajasthan.
                                                                           ----Petitioners
                                           Versus
1.       State Of Rajasthan, Through Secretary, Medical And
         Health Department, Secretariat, Jaipur.
2.       Secretary, Ministry Of Health                         And      Family      Welfare
         Department, Secretariat, Jaipur.
3.       Director, State Institution Of Health And And Family
         Welfare, Jhalana Institutional Area, Near Doordarshan
         Kendra, Jaipur.
                                                                        ----Respondents


For Petitioner(s)               :     Mr. Sushil Bishnoi
For Respondent(s)               :     Mr. N.S. Rajpurohit, AAG



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

08/10/2024

1. Learned counsel for the petitioners submits that the

controversy involved in the present case is squarely covered by a

judgment rendered by this Court in S.B. Civil Writ Petition

No.10812/2024 (Shailender Kumar Balwada Vs. State of

Rajasthan & Ors.) decided on 22.08.2024 in the following terms:

"In view of discussion made above, the writ petition merits acceptance. The same is hereby allowed. The respondents are directed to grant bonus marks to the petitioner on the basis of the document submitted by him towards his working experience. If the petitioner is

[2024:RJ-JD:41059] (2 of 2) [CW-11320/2024]

otherwise found eligible, the respondents are directed to consider the case of the petitioner for giving him appointment on the post of Assistant Radiographer.

The stay application and other pending applications, if any, also stand disposed of."

2. Learned counsel for the respondents is not in a position to

refute the submission made by counsel for the petitioners.

3. In view of the submissions made before this Court, the

present writ petition is disposed of in terms of the judgment

rendered by this Court in the case of Shailender Kumar

Balwada (supra).

4. Stay petition as well as other pending misc. applications, if

any, stand disposed of accordingly.

(VINIT KUMAR MATHUR),J 15-/Arun Pandey/-

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