Ravi Sharma vs State Of Rajasthan (2025:Rj-Jd:43672)
2025 Latest Caselaw 13864 Raj

Citation : 2025 Latest Caselaw 13864 Raj
Judgement Date : 3 October, 2025

Rajasthan High Court - Jodhpur

Ravi Sharma vs State Of Rajasthan (2025:Rj-Jd:43672) on 3 October, 2025

Author: Rekha Borana

Bench: Rekha Borana

[2025:RJ-JD:43672]

       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                        JODHPUR
                S.B. Civil Writ Petition No. 18713/2023

1.       Ravi Sharma S/o Shri Gopal Lal Sharma, Aged About 27
         Years, R/o Plot No. 16, Ram Nagar, Nadoliya Bundi Road,
         Tehsil And District Chittorgarh.
2.       Bhawani Singh Chouhan S/o Shri Chandra Singh
         Chouhan, Aged About 31 Years, R/o Bundi Road, Ram
         Davara Ke Pass, Tehsil And District Chittorgarh.
3.       Paridhi Kumari Purohit D/o Shri Chandra Prakash Purohit,
         Aged About 33 Years, R/o 17, Rama Vihar, Tehsil And
         District Bhilwara.
4.       Manoj Sharma S/o Shri Mittu Lal, Aged About 27 Years,
         R/o Phed Quarter No. 2, Near Inani Public School, Segwa
         Housing Board, Tehsil And District Chittorgarh.
5.       Om Prakash Salvi S/o Shri Ratan Lal Salvi, Aged About 27
         Years, R/o Ward No. 11, Near Bus Stand, Gangrar, District
         Chittorgarh.
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through The Principal Secretary,
         Medical And Health Department, Government Of
         Rajasthan, Secretariat, Jaipur.
2.       The Director, State Health And Family Welfare Institution,
         Rajasthan, Jaipur.
3.       The Additional Director (Non-Gazetted), Medical And
         Health Services, Rajasthan, Tilak Marg, Swasthya
         Bhawan, Jaipur.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Vivek Firoda
                                Mr. Devendra Bishnoi
For Respondent(s)         :     Mr. Tanuj Jain for
                                Mr. Mukesh Dave, AGC



              HON'BLE MS. JUSTICE REKHA BORANA

Order

03/10/2025

1. The present writ petition has been filed with the following

prayers:

"(i) The respondents may kindly be directed to consider the experience of the petitioners as Nursing Tutor-cum-

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Clinical Instructor similar in nature to the work of Nursing Officer.

(ii) The respondents may kindly be directed to consider the experience certificate of the petitioners while treating their experience similar in nature to the work of Nursing Officer.

(iii) The respondents may kindly be directed to award bonus marks to the petitioners against their work experience which gained by them while working on the post of Nursing Tutor-cum-Clinical Instructor, while treating their experience similar in nature to the Nursing Officer.

(iv) The respondents may kindly be directed to include the name of the petitioners in the provisional merit list dated 07.10.2023 (Annex.14) after awarding bonus marks and if they stands in the final select list then they may be given appointment on the post of Nursing Officer in pursuance of the advertisement dated 05.05.2023 (Annex.10)."

2. Learned counsel for the petitioners submits that the

controversy is no more res-integra and has been put to rest by the

judgment passed by a Co-ordinate Bench of this Court in Savita

Manmiya Vs. State of Rajasthan & Ors.; S.B. Civil Writ

Petition No.2835/2020 (decided on 16.02.2021).

3. Learned counsel for the respondent-Department is not in a

position to refute the above submission.

4. In Savita Manmiya case (supra), the Court ordered and

directed as under:

30. The writ petition is, therefore, allowed. The respondents are directed to grant bonus marks to the petitioner on the basis of her experience as Nursing Tutor cum Clinical Instructor. The respondents are directed to award requisite bonus marks to the petitioner, obviously

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after verifying the certificates under consideration and accord her appointment, if she is meritorious and otherwise eligible. Needful be done within a period of six weeks from today.

31. The petitioner shall appear before the respondent No.3 on 01.03.2021 along with her original certificate(s) and other relevant documents. The respondent No.3 or his nominee shall verify the same and do the needful, as directed above.