Rajasthan High Court - Jodhpur
Bheem Singh vs State Of Rajasthan (2025:Rj-Jd:46534) on 29 October, 2025
[2025:RJ-JD:46534]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 20436/2025
Bheem Singh S/o Baireeshal Singh, Aged About 47 Years, R/o
Village Deeppura (Charnan), Anokhoo, Sikar (Rajasthan).
----Petitioner
Versus
1. State Of Rajasthan, Through The Principal Secretary,
Medical And Health Services (Gr. III), Government Of
Rajasthan, Secretariat, Jaipur.
2. The Mission Director (NHM), Directorate Of Medical,
Health And Family Welfare Services, Swasthya Bhawan,
C-Scheme, Tilak Marg, Jaipur.
3. The Addl. Mission Director (NHM), Directorate Of Medical,
Health And Family Welfare Services, Swasthya Bhawan,
C-Scheme, Tilak Marg, Jaipur.
4. The Project Director (NHM), Directorate Of Medical,
Health And Family Welfare Services, Swasthya Bhawan,
C-Scheme, Tilak Marg, Jaipur.
5. The Additional Director (Administration), Medical And
Health Services, Rajasthan, Tilak Marg, Swasthya
Bhawan, Jaipur.
----Respondents
For Petitioner(s) : Mr. Nikhil Bishnoi
Mr. Nikhil Ajmera
Mr. Anurag Jyani
For Respondent(s) : Mr. Tanuj Jain for
Mr. Mukesh Dave, DGC
HON'BLE MR. JUSTICE MUNNURI LAXMAN
Order
29/10/2025
1. The learned counsel appearing for the petitioner submits that
the controversy raised in the present writ petition has already
been covered by the order dated 15.09.2025 passed by the
Division Bench of this Court in the case of State of Rajasthan &
(Uploaded on 29/10/2025 at 04:28:01 PM)
[2025:RJ-JD:46534] (2 of 3) [CW-20436/2025]
Ors. Vs. Suresh Kumar & Ors.: D.B. Special Appeal Writ No.
414/2019.
2. The relevant paragraphs of the order dated 15.09.2025
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 PetitionNo. 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
(Uploaded on 29/10/2025 at 04:28:01 PM)
[2025:RJ-JD:46534] (3 of 3) [CW-20436/2025]
offered appointment and then only, remaining available
posts shall be advertised."
3. Accordingly, the present writ petition is disposed of in same
terms as in State of Rajasthan & Ors. Vs Suresh Kumar &
Ors.
4. All the pending applications, if any, shall stand disposed of.
(MUNNURI LAXMAN),J
297s-PoonamS/-
(Uploaded on 29/10/2025 at 04:28:01 PM)
Powered by TCPDF (www.tcpdf.org)
