Yogesh vs State Of Rajasthan (2025:Rj-Jd:1424)
2025 Latest Caselaw 4069 Raj

Rajasthan High Court - Jodhpur

Yogesh vs State Of Rajasthan (2025:Rj-Jd:1424) on 9 January, 2025

[2025:RJ-JD:1424]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 300/2025

Yogesh S/o Satpal, Aged About 28 Years, R/o 5Slm, Banda,
Anoopgarh, District Sri Ganganagar, Rajasthan.
                                                                         ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through The Principal Secretary
         Medical And Health Department, Secretariat, Jaipur.
2.       The    Joint    Secretary,        Medical       And        Health   (Group-3)
         Department, Rajasthan, Udaipur.
3.       The Director, State Institute Of Health And Family Welfare
         Institution, Jaipur.
4.       The    Director         (Non-Gazetted),           Medical       And    Health
         Services, Rajasthan, Jaipur.
                                                                      ----Respondents


For Petitioner(s)            :     Mr. Vikram Singh Bhawla
For Respondent(s)            :     Mr. Tanuj Jain for
                                   Mr. Mukesh Dave



               HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

09/01/2025

1. Petitioner is before this Court assailing the final merit list

dated 06.12.2024 (Annex.7), vide which the respondents have

withheld the petitioner's result, excluded his name from the said

list, and deprived him of appointment to the post of Nursing

Officer pursuant to advertisement dated 05.05.2023.

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 21.09.2024 passed by a Division Bench

of this Court in Priya Patidar Vs. State of Rajasthan & Ors. :

[2025:RJ-JD:1424] (2 of 2) [CW-300/2025]

S.B. Civil Writ Petition No.13968/2024 He submits that the

petitioner is sanguine that if the respondents consider the pending

representation dated 09.12.2024 (Annex.8) of the petitioner in

light of the aforesaid judgment, he will be meted out with

favorable treatment.

3. Learned counsel for the respondents is also agreeable to the

aforesaid suggestion made by learned counsel for the petitioner.

4. 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 pending

representation filed by the petitioner, in accordance with law,

keeping in view the observations made in the case of Priya

Patidar (supra), within a period of four weeks from the day

petitioner approaches the respondents alognwith web-print of the

instant order.

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

(ARUN MONGA),J 127-skm/-

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