Jassi vs The State Of Rajasthan ...
2025 Latest Caselaw 4060 Raj

Rajasthan High Court - Jodhpur

Jassi vs The State Of Rajasthan ... on 9 January, 2025

[2025:RJ-JD:1454]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 434/2025

1.       Jassi W/o Ramlal, D/o Shri Danaram, Aged About 36
         Years, R/o V And P Khamrai, District Jalore, At Present
         Working On The Post Of Anm At Sub-Centre Dadarsar
         (Godaro Ki Dhani) Phc Subdand, District Jodhpur Rural.
2.       Pinki Meena D/o Mahavir Prasad Meena, Aged About 34
         Years, R/o V And P Sundarpura, Tehsil Dantaramgarh,
         District Sikar At Present Working On The Post Of Anm, At
         Uphc Chomu Block Govindgarh, District Jaipur-I.
3.       Pramila D/o Dayanand, W/o Dharmendra Singh, Aged
         About 31 Years, R/o Village Tejsar, Post Godiya Bada,
         Tehsil Ramgarh Sethan Fatehpur, District Sikar At Present
         Working On The Post Of Anm, At Sub-Centre Mudi Block
         Sayala, District Jalore.
                                                                      ----Petitioners
                                       Versus
1.       The State Of Rajasthan, Through Principal Secretary,
         Medical And Health Department, Govt. Of Rajasthan,
         Secretariat, Jaipur.
2.       Director (Non-Gazetted), Medical And Health Services,
         Swasthya Bhawan, Tilak Marg, Jaipur.
3.       Chief Medical And Health Officer, Jaipur-Ist.
4.       Chief Medical And Health Officer, Sikar.
5.       Chief Medical And Health Officer, Jodhpur.
6.       Chief Medical And Health Officer, Jalore.
                                                                    ----Respondents


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

[2025:RJ-JD:1454] (2 of 2) [CW-434/2025]

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.

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 134-Sumit/-

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