Rajasthan High Court - Jodhpur
Ghamanda Ram vs State Of Rajasthan (2025:Rj-Jd:6785) on 4 February, 2025
[2025:RJ-JD:6785]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 2857/2025
1. Ghamanda Ram S/o Sirama Ram, Aged About 40 Years,
Resident Of Village Rojiya Nada (Madasar) , Tehsil Bayatu
District Barmer
2. Kumar Hussain Kharadi S/o Farukh Ahmed, Aged About
47 Years, Resident Of Kharadiyo Ka Bass, Bagri
Nagar ,distric Pali
3. Bhiya Ram S/o Sohan Lal, Aged About 47 Years, Redident
Of Village Kosana , Kanwa Ki Dhani , Teshsil Piparcity ,
District Jodhpur .
4. Mohammad Ayub S/o Mahammad Yusuf, Aged About 46
Years, Resident Of Opposite Munsif Court Subhash Colony
Bilara District Jodhpur
5. Javed Akhter S/o Mohd. Qureshi, Aged About 42 Years,
Resident Of Ambedkar Colony , Pipar City , Ditsrict
Jodhpur
6. Samsudeen Khatri S/o Sadiq Mahammed, Aged About 46
Years, Redident Of Jawasiya Tehsil Pipar City , District
Jodhpur
7. Ashok Kumar Choudhary S/o Amar Singh Choudhary,
Aged About 47 Years, Resident Of H. No. 21 Street No.1
Shakti Colony , Jodhpur
8. Manish Singh Chouhan S/o Ranveer Singh, Aged About 50
Years, Resident Of Bhatti Ki Bavari , Chopasani Housing
Board , Jodhpur
9. Deelpak Bhoot S/o Vasudev Bhoot, Aged About 43 Years,
Resident 12/191, Chopasani Housing Board , Jodhpur .
----Petitioners
Versus
1. State Of Rajasthan, Through Principal Secretary, Medical
And Health Services Govt. Secretariat , Jaipur
2. The Additional Director (Admn. ), Medical And Health
Services Swasthya Bhawan ,tilak Marg, C-Scheme , Jaipur
----Respondents
For Petitioner(s) : Mr. Sharwan Choudhary
For Respondent(s) :
HON'BLE MR. JUSTICE ARUN MONGA
Order (Oral)
[2025:RJ-JD:6785] (2 of 2) [CW-2857/2025]
04/02/2025
1. The petitioners herein, aspirant to become Nurse Gr.-II,
inter-alia, seek issuance of an appropriate writ, order and/or
direction commanding the respondents to accord them bonus
marks according to their experience and also to grant them
appointment on the post of Nurse Gr.II pursuant to the
advertisement dated 26.02.2013.
2. At the outset, it is submitted by learned counsel for the
petitioners that the issue raised in the present writ petition is
covered by Apex Court judgment dated 29.11.2016 rendered in
State of Rajasthan & Ors. Vs. Archana etc.: SLP (Civil) No.32008-
32009/2013 (Civil Appeal No.11406-11407 of 2016). He submits
that the petitioners are sanguine that, in case they are allowed to
file a representation qua the grievance raised in the present writ
petition and the same is considered in light of the aforesaid
judgment, they will be meted out with favorable treatment.
3. In view of the aforesaid, without commenting on the merits
of the case, the petition filed by the petitioners is disposed of with
a direction to the competent authority to decide the
representation (may file fresh, if not already filed) of the
petitioners, in accordance with law, keeping in view the
observations made in the case of Archana (supra), as
expeditiously as possible.
4. Pending application(s), if any, stand disposed of.
(ARUN MONGA),J
51-DhananjayS/Rmathur/-
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