Narendra Meena vs State Of Rajasthan (2025:Rj-Jd:10622)
2025 Latest Caselaw 7783 Raj

Rajasthan High Court - Jodhpur

Narendra Meena vs State Of Rajasthan (2025:Rj-Jd:10622) on 21 February, 2025

[2025:RJ-JD:10622]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 4766/2025

Narendra Meena S/o Shri Prabhu Lal Meena, Aged About 32
Years, Permanent Resident Of Plot No. 65, Meeno Ka Mohalla,
Radi Bundi, Rajasthan - 323602, Presently Residing At C-3
Rameshwar Nagar, Basni Phase Ist Near Old Om Vidhya Mandir
School, Jodhpur, Rajasthan - 342005
                                                                     ----Petitioner
                                     Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of   Medical    And      Health       (Group-Ii),        Government    Of
         Rajasthan, Jaipur.
2.       Director    (Non-Gazetted),          Medical       Health   And Family
         Welfare, Rajasthan, Jaipur.
3.       The Director, State Institute Of Health And Family Welfare
         (Sihfw), Department Of Health, Jaipur.
4.       Joint Director, Medical And Health Services Zone, Jodhpur.
5.       Chief Medical And Health Officer, Jodhpur.
                                                                  ----Respondents


For Petitioner(s)          :     Mr. Rajat Arora
For Respondent(s)          :     Mr. Mukesh Dave, A.G.C.



               HON'BLE MR. JUSTICE ARUN MONGA

Order

21/02/2025

1. The petitioner herein, aspirant to become a Nursing Officer

pursuant to an advertisement 05.05.2023 (Annex.6), inter alia,

seeks issuance of an appropriate writ, order and/or direction

commanding the respondents to consider his experience certificate

(Annex.4) for the purpose of grant of bonus marks.

2. Learned counsel for the petitioner, at the outset, submits

that the case of the petitioner is squarely covered by the

[2025:RJ-JD:10622] (2 of 2) [CW-4766/2025]

judgment rendered by a Coordinate Bench of this Court in Soniya

Bhagora Vs. State of Rajasthan & Ors. : S.B. Civil Writ

Petition No.15657/2024, decided on 01.10.2024.

3. On a Court query, learned counsel for the respondents does

not dispute that the facts in the present case are similar and

analogous as in the case of Soniya Bhagora (supra).

4. In the premise, the present writ petition is disposed of in the

same terms as in the judgment, ibid. Pursuant thereto, the

respondents are directed to take an appropriate administrative

decision within a period of 30 days upon the petitioner

approaching them with the web copy of the instant order.

5. All pending application (s), if any, shall also stand disposed

of.

(ARUN MONGA),J 40-SP/skm/-

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