Rajasthan High Court - Jodhpur
Priyanka Chouhan vs The State Of Rajasthan ... on 9 January, 2025
[2025:RJ-JD:1486]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 506/2025
1. Priyanka Chouhan D/o Om Prakash Verma, Aged About
30 Years, R/o F-41/327, Rahul Bhawan Behind Umrav
Palace, Vsp Nagar Moti Nagar, Sanganer Road, Bhilwara,
At Present Working On The Post Of Anm At Urban Primary
Health Center Sanganer Gate, Bhilwara
2. Renuka Bhola W/o Suresh Chandra Bhola, Aged About 35
Years, R/o F-16, City Post Office, Near Fateh Tower,
Maharana Takies, Bhilwara At Present Working Post Of
Anm At Urban Primary Health Center Chapsari Colony
District Bhilwara
3. Salma Banu D/o Chand Khan Kayamkhani, Aged About 30
Years, R/o Opposite Bioscope Subhash Nagar, Malan
Bhilwara At Present Working On The Post Of Anm, At Sub-
Centre Lambiya Kalan, Banera, Shahpura
4. Monika Teli D/o Satyanarayan Teli, Aged About 32 Years,
R/o Purani Abadi, Mandalgarh, District Bhilwara At
Present Working On The Post Of Anm, At Sub-Centre
Megaras Block Banera, Shahpura
5. Basanti Khatik D/o Madan Lal Khatik, Aged About 35
Years, R/o Vpo Nandarai, Tehsil Kotri, District Bhilwara, At
Present Working On Post Of Anm At Phc Nandrai Bhilwara
6. Sayena Banu Mansuri D/o Alauddin Mansury, Aged About
32 Years, R/o 75/4068, Dwarika Colony, Bhilwara, At
Present Post Of Anm At Sub-Centre Santokpura, Block
Mandal District Bhilwara
----Petitioners
Versus
1. The State Of Rajasthan, Through Principal Secretary,
Medical And Health Department, Govt. Of Rajasthan,
Secretariat, Jaipur.
2. Director (Non-Gazetteed), Medical And Health Services,
Swasthya Bhawan, Tilak Marg, Jaipur.
3. Chief Medical And Health Officer, Bhilwara.
4. Chief Medical And Health Officer, Shahpura.
----Respondents
(Downloaded on 09/01/2025 at 09:47:42 PM)
[2025:RJ-JD:1486] (2 of 3) [CW-506/2025]
For Petitioner(s) : Mr. D.K. Godara with
Mr. B.L. Jat.
For Respondent(s) : Mr. Tanuj Jain for
Mr. Mukesh Dave.
HON'BLE MR. JUSTICE ARUN MONGA
Order
09/01/2025
1. At the very outset, learned counsel for the petitioners relies
on a judgment rendered in Sunila Kumari Vs. State of
Rajasthan & Ors.: S.B. Civil Writ Petition No.11443/2016,
decided on 25.05.2017 passed by a Coordinate Bench of this
Court and states that instead of deciding the controversy afresh
by this Court, petitioners be permitted to file a fresh
representation before the competent authority and the competent
authority be directed to decided the same by passing appropriate
order, in accordance with law.
2. Learned counsel for the respondents is agreeable to the
suggestion of learned counsel for the petitioner.
3. In the aforesaid premise, the writ petition is disposed of with
a liberty to the petitioners to file a fresh representation, which
shall be gone into by the competent authority and appropriate
administrative order shall be passed in accordance with law.
4. Needless to say that the competent authority shall go
through the judgment relied upon by learned counsel for the
petitioners as mentioned hereinabove and apply its independent
mind on the applicability of the same before passing any order.
5. Needful be done as expeditiously as possible.
[2025:RJ-JD:1486] (3 of 3) [CW-506/2025]
6. Till the final decision taken by the respondents on the
representation of the petitioners, the petitioners shall be allowed
to provisionally participate in the selection process by accepting
their offline applications upon their approaching the respondents
with a web-print of the instant order.
(ARUN MONGA),J
today-1-Sumit/-
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