Rukmani vs State Of Rajasthan (2025:Rj-Jd:4998)
2025 Latest Caselaw 5416 Raj

Rajasthan High Court - Jodhpur

Rukmani vs State Of Rajasthan (2025:Rj-Jd:4998) on 27 January, 2025

[2025:RJ-JD:4998]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 1598/2025

1.       Rukmani D/o Shri Okha Ram, Aged About 37 Years,
         Resident Of Village Rauta, Batera, District Jalore.
2.       Pawan Bishnoi W/o Shri Kala Ram Bishnoi, Aged About 37
         Years, Resident Of 760, Janiyo Ki Dhani, Chitalwana,
         District Jalore.
                                                                          ----Petitioners
                                        Versus
1.       State      Of   Rajasthan,         Through         The      Additional       Chief
         Secretary, Department Of Medical And Health Services,
         Government            Of       Rajasthan,            Secretariat,            Jaipur
         (Rajasthan).
2.       The Director (Admn.), Medical And Health Services,
         Swasthya Bhawan, Rajasthan, Jaipur.
3.       The Joint Director (Training), Medical And Health Services,
         Swasthya Bhawan, Rajasthan, Jaipur.
4.       The Chief Medical And Health Officer, Jodhpur.
                                                                      ----Respondents


For Petitioner(s)             :     Mr. Kailash Choudhary.
For Respondent(s)             :



               HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

27/01/2025

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

[2025:RJ-JD:4998] (2 of 2) [CW-1598/2025]

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 15-Sumit/-

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