Om Prakash vs State Of Rajasthan (2025:Rj-Jd:51160)
2025 Latest Caselaw 16156 Raj

Rajasthan High Court - Jodhpur

Om Prakash vs State Of Rajasthan (2025:Rj-Jd:51160) on 26 November, 2025

[2025:RJ-JD:51160]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 22956/2025

1.       Om Prakash S/o Ram Lal, Aged About 45 Years, R/o Daya
         Kor Tehsil Phalodi, Jodhpur, Rajasthan.
2.       Bhanwar Lal Jani S/o Magna Ram Jani, Aged About 45
         Years, R/o Madpura (Tepu), Jodhani @ Tepu, Tehsil
         Phalodi, Jodhpur, Rajasthan.
                                                                      ----Petitioners
                                       Versus
1.       State Of Rajasthan, Through Secretary, Medical And
         Health And Family Welfare Services, Government Of
         Rajasthan, Jaipur.
2.       The Director, Medical Health And Family Welfare Services,
         Government Of Rajasthan, Jaipur.
3.       The Additional Director (Admn.), Medical And Health And
         Family      Welfare     Services,       Government          Of   Rajasthan,
         Jaipur.
4.       The Chief Medical And Health Officer (Cmho), Jodhpur,
         Rajasthan.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Anurag Jyani.
                                   Mr. Nikhil Bishnoi.
For Respondent(s)            :     Mr. Mukesh Dave, AGC with
                                   Mr. Tanuj Jain.



            HON'BLE MR. JUSTICE MUNNURI LAXMAN

Order

26/11/2025

1. Learned counsel for both the parties submitted that the case

of the petitioners is squarely covered by order passed by a

Division Bench of this Court on 15.09.2025 in State of

Rajasthan & Ors. vs. Suresh Kumar & Ors.: D.B. Special

Appeal (Writ) No. 414/2019.

(Uploaded on 26/11/2025 at 05:13:26 PM)

[2025:RJ-JD:51160] (2 of 2) [CW-22956/2025]

2. The order dated 15.09.2025 passed in the case of Suresh

Kumar (supra) reads as follows:

"30. All the candidates involved in the present bunch or the candidates whose writ petitions have already been disposed of in light of the judgment of Rajkumar (supra), shall be given appointment, if their names find mention in the merit list/select list so published pursuant to the order instant. Before offering them appointment, the State shall be free to verify the documents of each of the candidates, in accordance with law. Their eligibility including age shall be considered as on the date of advertisement dated 04.05.2007.

31. Needless to observe that the present order shall apply only to the writ petitioners involved in the present appeals, and other petitioners whose writ petition(s) have been disposed of in terms of the order dated 19.12.2018 passed in S.B. Civil Writ Petition No. 14497/2017.

32. In case, the recruitment process initiated vide advertisement dated 28.01.2025 is not yet finalized, the respondents-writ petitioners and all the candidates who are covered by the judgment shall be offered appointment prior to those persons who have applied and selected pursuant to such advertisement (dated 28.01.2025). The candidates applying pursuant to the advertisement dated 28.01.2025 shall be engaged only against the remaining posts.

33. All other conditions shall apply according to terms of the directions issued by the learned Single Judge.

34. So far as the posts to be advertised pursuant to PIP for 2025-26 are concerned, firstly all the writ petitioners involved in present batch so also similarly situated candidates whose writ petition(s) have been disposed of in terms of the judgment dated 19.12.2018, shall be offered appointment and then only, remaining available posts shall be advertised."

3. Considering the above judgment, the present writ petition is

disposed of in the same terms as passed in the case of

Suresh Kumar (surpa).

4. All pending applications, if any, stand disposed of.

(MUNNURI LAXMAN),J 161-PKS/-

(Uploaded on 26/11/2025 at 05:13:26 PM)

Powered by TCPDF (www.tcpdf.org)