Bhavana Lohar vs State Of Rajasthan (2025:Rj-Jd:13257)
2025 Latest Caselaw 8610 Raj

Rajasthan High Court - Jodhpur

Bhavana Lohar vs State Of Rajasthan (2025:Rj-Jd:13257) on 10 March, 2025

[2025:RJ-JD:13257]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 4288/2025
Bhavana Lohar D/o Shri Abhay Kumar Lohar, Aged About 32
Years, R/o 2/20, Rhb Colony, Sector-09, Girva, Udaipur,
Rajasthan.
                                                                    ----Petitioner
                                    Versus
1.    State Of Rajasthan, Through Its Additional Chief Secretary,
      Medical And Health Services, State Secretariat, Government
      Of Rajasthan, Jaipur- 302005, Rajasthan.
2.    Director (Public Health), Mukhymantri Nishulk Janch Yojana,
      Medical And Health Department, Swasthya Bhawan, Tilak
      Marg, C-Scheme, Jaipur.
3.    Director (Non-Gazatted), Medical, Health And Family Welfare
      Department, Swasthaya Bhawan, Jaipur, Rajasthan.
4.    Director, State Institute Of Health And Family Welfare
      (Sihfw), Jhlana Doongri Colony, Ghat Ki Guni, Jaipur.
5.    The Superintendent, Maharan Bhoopal Government Hospital,
      Udaipur.
6.    The Principal, R.n.t. Medical College, Udaipur.
                                                                 ----Respondents


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


               HON'BLE MR. JUSTICE ARUN MONGA

Order

10/03/2025

1. The petitioner herein is before this Court seeking a direction

to the respondents to accord her 20-30 bonus marks pursuant to

her work during COVID, and thereafter, if found merit-worthy, to

grant her appointment on the post of Lab Technician in OBC

category pursuant to advertisement dated 31.05.2024 (Annex.5).

2. At the outset, learned counsel for the petitioner states that

the issue raised in the present writ petition is covered by an order

passed by a coordinate Bench of this Court in case of Arjun Sain

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

No.10256/2024), decided on 27.09.2024. He submits that the

[2025:RJ-JD:13257] (2 of 2) [CW-4288/2025]

respondents be asked to consider the representation of the

petitioner in light of the judgment, ibid.

3. In view of the submissions made, 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 of the petitioner, in accordance with law,

keeping in view the observations made in the case of Arjun Sain

(supra), as expeditiously as possible.

4. It is made clear that, in case it is found that the petitioner is

indeed eligible as claimed by him, then, subject to the availability

of vacant posts as on today, she shall be given benefit of her

performance at par with those other candidates who were held

eligible on the basis of same credentials which the petitioner

holds.

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

(ARUN MONGA),J 1-Sumit/-

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