Bharti Goshwami vs State Of Rajasthan (2025:Rj-Jd:7738)
2025 Latest Caselaw 6820 Raj

Citation : 2025 Latest Caselaw 6820 Raj
Judgement Date : 7 February, 2025

Rajasthan High Court - Jodhpur

Bharti Goshwami vs State Of Rajasthan (2025:Rj-Jd:7738) on 7 February, 2025

[2025:RJ-JD:7738]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                            JODHPUR
             S.B. Civil Writ Petition No. 3393/2025

Bharti Goshwami W/o Khushal Bharti Goshwami, Aged About 43
Years, At Present Working As Mndy Computer Operator At Govt.
Hewson District Hospital Mahilabag, Jodhpur.
                                                      ----Petitioner
                               Versus
1.     State Of Rajasthan, Through Principal Secretary, Medical
       And Health Services, Govt. Of Rajasthan, Secretariat,
       Jaipur.
2.     Principal   Secretary,      Department     Of     Personnel,
       Government Of Rajasthan, Secretariat, Jaipur.
3.     Principal Secretary, Department Of Finance, Government
       Of Rajasthan, Secretariat, Jaipur.
4.     Managing Director, N.h.m. Swasthya Bhawan, Jaipur.
5.     Mission Director, National Health Commission, Jaipur.
6.     Director, Directorate Of Medical And Health Services,
       Government Of Rajasthan, Jaipur.
7.     Director (Non Gazetted), Medical And Health Services,
       Government Of Rajasthan, Jaipur.
8.     Nodal Officer (Mndy), Medical And Health Services, Jaipur.
9.     Nodal Officer (Mnjy), Medical And Health Services, Jaipur.
10.    Rajasthan Medical Services Corporation Ltd. (Rmsc),
       Through Its Managing Director, Department Of Medical
       And Health, Swasthya Bhawan, Jaipur.
11.    Chief Executive Officer, State Health Assurance Agency,
       Rajasthan, Jaipur.
12.    Project Director, National Health Mission (Mtc), Swasthya
       Bhawan, Secretariat, Jaipur.
13.    Project Director, National Health Mission (Fbnc), Swasthya
       Bhawan, Secretariat, Jaipur.
14.    Principal Medical Officer, Jodhpur.
15.    Chief Medical And Health Officer, Jodhpur.
16.    Rajasthan Medical Relief Soceity, Jodhpur Through
       Secretary, District Jodhpur.
                                                  ----Respondents


For Petitioner(s)        :     Mr. Mrinal Khatri.
For Respondent(s)        :     Mr. Mukesh Dave, AGC.


         HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral) 07/02/2025

1. Petitioner herein seek directions to the respondents to

regularize her services with all consequential benefits from the

[2025:RJ-JD:7738] (2 of 2) [CW-3393/2025]

date her counter-parts are given appointment on contractual post

pursuant to Rajasthan Contractual Hiring to Civil Posts, Rules,

2022.

2. At the outset, it is submitted by learned counsel for the

petitioner that the issue raised in the present writ petition is

covered by an order dated 19.07.2023 passed by a Coordinate

Bench of this Court in S.B. Civil Writ Petition No.483/2023:

Hitesh Kumar & Ors. Vs. State of Rajasthan & Ors. He

submits that the petitioner is sanguine that if the respondents

consider the representation of the petitioner in light of the

aforesaid judgment, she 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 petitioner is disposed of with

a direction to the competent authority to decide the

representation (may file fresh, if not already filed) of the

petitioner, in accordance with law, keeping in view the

observations made in the case of Hitesh Kumar (supra), as

expeditiously as possible.

4. Pending application(s), if any, stands disposed of.

(ARUN MONGA),J 15-Sumit/-