Jitendra Deopal vs State Of Rajasthan (2025:Rj-Jd:12903)
2025 Latest Caselaw 8456 Raj

Rajasthan High Court - Jodhpur

Jitendra Deopal vs State Of Rajasthan (2025:Rj-Jd:12903) on 7 March, 2025

[2025:RJ-JD:12903]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 5455/2025

Jitendra Deopal S/o Shri Duda Ram, Aged About 34 Years,
Resident Of Plot No. 52, Divarraya Megwal Nadsar Tehsil,
Bhopalgarh, Jodhpur Rajasthan 342603.
                                                                     ----Petitioner
                                     Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of Medical And Health Science (Group-Ii), Government Of
         Rajasthan, Jaipur.
2.       Director    (Non-Gazetted),          Medical       Health   And    Family
         Welfare, Rajasthan, Jaipur.
3.       The Director, State Institute Of Health And Family Welfare
         (Sihfw), Department Of Health, Jaipur.
4.       Joint Director, Medical And Health Services Zone, Jodhpur.
5.       Chief Medical And Health Officer, Jodhpur.
                                                                  ----Respondents


For Petitioner(s)          :     Mr. Lucky Rajpurohit.
For Respondent(s)          :     Mukesh Dave, AGC with
                                 Mr. Vivek Sharma.


               HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

07/03/2025

1. The petitioner herein, aspirant to become a Pharmacist

pursuant to an advertisement 05.05.2023 (Annex.4), inter alia,

seeks issuance of an appropriate writ, order and/or direction

commanding the respondents to consider his experience certificate

(Annex.2) for the purpose of grant of bonus marks.

2. Learned counsel for the petitioner, at the outset, submits

that the case of the petitioner is squarely covered by the

judgment rendered by a Coordinate Bench of this Court in Soniya

Bhagora Vs. State of Rajasthan & Ors. : S.B. Civil Writ

[2025:RJ-JD:12903] (2 of 2) [CW-5455/2025]

Petition No.15657/2024, decided on 01.10.2024. However, he

would submit that an intra-court Division Bench Appeal has been

filed today by the State (State of Rajasthan Vs. Bhagwan Puri

Goswami), which is not registered yet, however e-filing number is

shown as GRJ/2200200022C202500018, against the view taken in

Bhagwan Puri Goswami Vs. State of Rajasthan & Ors. (S.B.

Civil Writ Petition No.10537/2024), decided on 02.09.2024,

which was, inter-alia, the basis of aforesaid judgment rendered in

Soniya Bhagora ibid.

3. Be that as it may, it transpires that apart from following the

judgment of Bhagwan Puri Goswami, the Single Bench in the

case of Soniya Bhagora, has also dealt with other issues, which

were involved.

4. In the premise, the present writ petition is disposed of in the

same terms as in the judgment, ibid. Pursuant thereto, the

respondents are directed to take an appropriate administrative

decision within a period of 30 days upon the petitioner

approaching them with the web copy of the instant order.

5. All pending application (s), if any, shall also stand disposed

of.

(ARUN MONGA),J 17-Sumit/Rmathur/-

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