Dharmendra Chaudhary vs State Of Rajasthan (2025:Rj-Jd:4292)
2025 Latest Caselaw 5242 Raj

Rajasthan High Court - Jodhpur

Dharmendra Chaudhary vs State Of Rajasthan (2025:Rj-Jd:4292) on 23 January, 2025

[2025:RJ-JD:4292]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 1308/2025

Dharmendra Chaudhary S/o Sh. Bhura Ram Chaudhary, Aged
About 34 Years, Resident Of Vallah Garden Road, J.m.k. School
Ke Pass, Patel Nagar, Bikaner, Rajasthan.
                                                                         ----Petitioner
                                          Versus
1.        State Of Rajasthan, Through Principal Secretary, Medical
          Health And Family Welfare, Jaipur (Rajasthan).
2.        Director, State Health And Family Welfare Institution,
          Jhalana Institutional Area, South Of Doordarshan Kendra,
          Jaipur (Rajasthan).
3.        Chief Medical And Health Officer, Bikaner, Cmho Office,
          Vijay Kapoor Marg, Jail Well Mohalla, Bikaner (Rajasthan).
                                                                     ----Respondents


For Petitioner(s)              :     Mr. Shyam Paliwal.
For Respondent(s)              :     Mr. Tanuj Jain.



                 HON'BLE MR. JUSTICE ARUN MONGA

Order(Oral)

23/01/2025

1. Petitioner herein is before this Court seeking a direction to

the respondent to grant 20+15 bonus marks to him pursuant to

his COVID-19 experience certificate and, thereafter, accord him an

appointment to the post of Nursing Officer as per the

advertisement dated 05.05.2023 (Annex.4).

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 by an order/judgment of this Court rendered in

Dharampal Singh Shaktawat Vs. State of Rajasthan & Ors. :

S.B. Civil Writ Petition No.20781/2024. He submits that the

[2025:RJ-JD:4292] (2 of 2) [CW-1308/2025]

petitioner is sanguine that, in case he 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, he 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 Dharampal Singh Shaktawat

(supra), as expeditiously as possible, but not later than four

weeks from today.

4. In case the judgment relied upon by learned counsel is

applicable, the petitioner shall be given the benefit thereof, if felt

otherwise, specific reasons shall be provided by passing a

speaking order.

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

(ARUN MONGA),J 12-/Jitender//-

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