Govind Dayma vs The State Of Rajasthan ...
2024 Latest Caselaw 8930 Raj

Rajasthan High Court - Jodhpur

Govind Dayma vs The State Of Rajasthan ... on 10 October, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2024:RJ-JD:41605]                    (1 of 2)                       [CW-15311/2024]


      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 15311/2024

Govind Dayma S/o Chhotu Ram, Aged About 25 Years, R/o
Khatiko Ka Mohalla, VPO Deedwara, Tehsil Kishangarh, District
Ajmer, Rajasthan.
                                                                     ----Petitioner
                                     Versus
1.        The State Of Rajasthan, Through Its Principal Secretary,
          Medical And Health Services, Secretariat, Jaipur (Raj.).
2.        The Director, (Non-Gazetted), Medical, Health And Family
          Welfare Department, Swasthya Bhawan, Tilak Marg,
          Jaipur, (Raj.).
3.        The Director, State Institute Of Health And Family Welfare
          (Sihfw), Jhalana Institutional Area, Jaipur (Raj.).
                                                                  ----Respondents


For Petitioner(s)           :    Mr. Shreekant Verma
For Respondent(s)           :    Mr. N.S. Rajpurohit, AAG



          HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

10/10/2024

Learned counsel for the parties are in agreement that the

controversy involved in the present writ petition is squarely

covered by a judgment rendered by this Court in batch of writ

petition led by S.B. Civil Writ Petition No.11947/2024 (Mukesh vs.

The State of Rajasthan & Ors.), decided on 25/09/2024.

The operative part of the said judgment is reproduced as

under:-

"In view of the discussions made above, the writ petition is disposed of with a direction to the respondents to decide the candidature of the petitioner and other similarly situated candidates by verifying the requisite documents and the other

[2024:RJ-JD:41605] (2 of 2) [CW-15311/2024]

information required by the Department expeditiously preferably within a period of four weeks from the date of receipt of certified copy of this order and issue the appointment order in their favour, if they are eligible in all respects. In cases in which the petitioner/persons who are not entitled or eligible to be appointed on the post of Nursing Officer, the respondents are directed to pass a speaking and reasoned order".

In view of the above submissions , the present writ petition

is also disposed of in terms of the order passed by this Court in

Mukesh (supra).

(VINIT KUMAR MATHUR),J 45-SanjayS/-

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