Rajendra Prasad Dogwal vs State And Ors (2024:Rj-Jd:39575)
2024 Latest Caselaw 8393 Raj

Rajasthan High Court - Jodhpur

Rajendra Prasad Dogwal vs State And Ors (2024:Rj-Jd:39575) on 23 September, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2024:RJ-JD:39575]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                     S.B. Civil Writ Petition No. 438/2016

Rajendra Prasad Dogwal S/o Shri Sita Ram Dogwal, by caste Jat,
aged about 38 years, R/o. Village Ward No.7, Bhadva Ka Was,
Kalu, Tehsil Loonkaransar, District Bikaner.
                                                                          ----Petitioner
                                         Versus
1. The State of Rajasthan through Secretary, Department of
Medical and Helath, Government of Rajasthan, Secretariat,
Jaipur.
2. The Director, Medical and Health Services, Rajasthan, Jaipur.
3.   Addl.    Director      (Admn.),         Medical       and       Health    Services,
Rajasthan, Jaipur.
                                                                        ----Respondent


For Petitioner(s)              :    Mr. R.S. Choudhary
For Respondent(s)              :    Mr. N.S. Rajpurohit, AAG



          HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

23/09/2024

Learned counsel for the petitioner submits that the

controversy involved in the present case is squarely covered by a

judgment rendered by this Court in batch of writ petitions led by

S.B. Civil Writ Petition No.12658/2024 (Lokendra Singh vs.

The State of Rajasthan & Ors), decided on 09.09.2024.

Learned counsel for the respondent is not in a position to

controvert the submission made by learned counsel for the

petitioner. However, he submits that the benefit of judgment relied

upon by learned counsel for the petitioner can be extended to the

petitioner only if the vacancies is still available in the respondent

Department.

[2024:RJ-JD:39575] (2 of 2) [CW-438/2016]

In view of the statement made before this Court, the present

writ petition is disposed of in light of the judgment rendered by

this Court in Lokendra Singh's case(supra).

However, it is made clear that the petitioner can be extended

the benefit of giving appointment on the post of GNM, if there is

vacancies available in pursuance of the advertisement for which

the petitioner has applied.

(VINIT KUMAR MATHUR),J 184-SanjayS/-

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