Mamta Rani vs The State Of Rajasthan ...
2025 Latest Caselaw 7988 Raj

Rajasthan High Court - Jodhpur

Mamta Rani vs The State Of Rajasthan ... on 27 February, 2025

[2025:RJ-JD:11270]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   S.B. Civil Writ Petition No. 4918/2025

1.       Mamta Rani D/o Shree Chand, Aged About 39 Years, R/o
         Suhawato Ka Guda, Tehsil Sayara, District Udaipur,
         Rajasthan. Working As Anm Under The Cmho Udaipur.
2.       Sunita D/o Jagdish Chander, Aged About 41 Years, R/o
         Punawati, Tehsil Sayara, District Udaipur. Working As Anm
         Under The Cmho Udaipur.
                                                                     ----Petitioners
                                      Versus
1.       The State Of Rajasthan, Through Principal Secretary,
         Medical And Health Department, Government Secretariat,
         Jaipur.
2.       The Director (Non-Gazette), Medical And Health Services,
         Rajasthan, Jaipur.
3.       The Chief Medical And Health Officer, Udaipur.
                                                                   ----Respondents


For Petitioner(s)           :     Mr. Surendra Singh Choudhary.
For Respondent(s)           :


               HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

27/02/2025

1. Petitioner herein is before this Court seeking directions to the

respondents to give notional benefits and seniority as was given to

their counter-parts, on the post of ANM, pursuant to the

advertisement in question.

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

petitioners that the issue raised in the present writ petition is

covered an order dated 16.07.2014 passed by the Jaipur Bench of

this Court in S.B. Civil Writ Petition No. 7283/2014 : Manoj

Khandelwal & Ors. Vs. State of Rajasthan & Ors. He submits

that the petitioners are sanguine that, in case they are allowed to

[2025:RJ-JD:11270] (2 of 2) [CW-4918/2025]

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 Manoj Khandelwal (supra), as

expeditiously as possible.

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

(ARUN MONGA),J 6-Jitender-Sumit/-

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