Suman Devi vs The State Of Rajasthan ...
2025 Latest Caselaw 4840 Raj

Rajasthan High Court - Jodhpur

Suman Devi vs The State Of Rajasthan ... on 17 January, 2025

[2025:RJ-JD:3157]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 21499/2024

Suman Devi D/o Ghasi Ram Kuri W/o Mahendra, Aged About 32
Years, R/o Village Post Gagwana, District Nagour, Rajasthan.
                                                                    ----Petitioner
                                    Versus
1.       The State Of Rajasthan, Through Secretary Department O
         Medical And Health, Government Of Rajasthan, Secretary,
         Jaipur.
2.       The Director, Medical And Health And Family Welfare,
         Jaipur, Rajasthan.
3.       The Director, State Institute Of Health And Family
         Welfare, (Sihfw), Rajasthan.
4.       The Chief Medical And Health Officer, Nagour.
5.       The Chief Medical And Health Officer, Beawar.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Ramniwas Choudhary.
For Respondent(s)         :     Mr. Tanuj Jain for Mr. Mukesh Dave,
                                Dy. G.C.



               HON'BLE MR. JUSTICE ARUN MONGA

Order(Oral)

17/01/2025

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

respondents to consider her candidature under the OBC (non-

creamy layer) category for the post of Female Health Worker and

to provide posting nearby her home district, i.e., Nagaur, as per

her merit.

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

petitioner that the issue raised in the present writ petition is

covered an order dated 13.04.2018 passed by this Court in S.B.

Civil Writ Petition No. 3287/2018: Surjeet Singh Vs. State

[2025:RJ-JD:3157] (2 of 2) [CW-21499/2024]

of Rajasthan & Ors. He submits that the petitioner is sanguine

that, in case she is allowed to file a representation qua the

grievance raised in the present writ petition and the same is

considered in light of the aforesaid judgment, she 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 petitioner is disposed of with

a direction to the competent authority to decide the

representation (may file fresh, if not already filed) of the

petitioner, in accordance with law, keeping in view the

observations made in the case of Surjeet Singh (supra), as

expeditiously as possible.

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

(ARUN MONGA),J 3-/Jitender//-

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