Rajesh Bhati vs State Of Rajasthan (2025:Rj-Jd:12654)
2025 Latest Caselaw 8340 Raj

Rajasthan High Court - Jodhpur

Rajesh Bhati vs State Of Rajasthan (2025:Rj-Jd:12654) on 6 March, 2025

[2025:RJ-JD:12654]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                            JODHPUR
             S.B. Civil Writ Petition No. 5323/2025

1.       Rajesh Bhati S/o Radheshyam Bhati, Aged About 36
         Years, Resident Of 457, Indra Colony Extension, Behind
         Bangad College, Pali (Raj.).
2.       Vikash Bhati S/o Suryaprakash, Aged About 34 Years,
         Resident Of 104, Bapu Nagar, Pali Marwar, District Pali
         (Raj.).
                                                       ----Petitioners
                                Versus
1.       State Of Rajasthan, Through Principal Secretary,
         Department Of Medical And Health Services, Secretariat,
         Jaipur, Rajasthan.
2.       Director (Non-Gazetted), Medical, Health And Family
         Welfare Department, Swasthya Bhawan, Tilak Marg,
         Jaipur.
3.       The Director, State Institute Of Health And Family Welfare
         (Sihfw), Jhalana Doongi Colony, Ghat Ki Guni, Jaipur.
4.       The Joint Director, Medical And Health Services, Zone
         Ajmer, Ajmer.
5.       The Chief Medical And Health Officer, Pali.
6.       The Office Superintendent, Government Bangar Hospital
         Pali, Rajasthan.
                                                     ----Respondents


For Petitioner(s)         :     Mr. Shreyash Ramdev
For Respondent(s)         :     Mr. Mukesh Dave.



               HON'BLE MR. JUSTICE ARUN MONGA

Order

06/03/2025

1. Learned counsel for the petitioners, inter alia, relies on the

judgment rendered in Savita Manmiya vs. State of Rajasthan

& Ors., S.B. Civil Writ Petition No. 2835/2020, decided on

16.02.2021, wherein the Single Bench of this Court opined that a

Nursing Tutor is equally entitled to compete for the post of Nursing

Officer, regardless of the nature of the post, since it also involves

certain clinical experience. However, the aforesaid view taken by

the learned Single Judge is under challenge by way of an intra-

[2025:RJ-JD:12654] (2 of 2) [CW-5323/2025]

Court appeal, wherein the observations made in the judgment

have been stayed.

2. Issue notice.

3. Mr. Mukesh Dave, learned counsel accepts notice on behalf of

the respondents. Service is thus complete. He seeks some time to

file reply.

4. Adjourned to 20.03.2025.

(ARUN MONGA),J 4-Love/-

Powered by TCPDF (www.tcpdf.org)