Udai Lal Koli vs State Of Rajasthan (2025:Rj-Jd:39642)
2025 Latest Caselaw 12746 Raj

Citation : 2025 Latest Caselaw 12746 Raj
Judgement Date : 8 September, 2025

Rajasthan High Court - Jodhpur

Udai Lal Koli vs State Of Rajasthan (2025:Rj-Jd:39642) on 8 September, 2025

Author: Nupur Bhati

Bench: Nupur Bhati

[2025:RJ-JD:39642]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 10630/2025

Udai Lal Koli S/o Shri Kishan Koli, Aged About 64 Years, Resident
Of Village And Post Chhoti Bijoliya, Tehsil Mandalgarh, Bhilwara,
Presently Working At Rajasthan Ucchikrit Up Swasthya Kendra,
Chhoti Bijoliya, Bhilwara.
                                                                       ----Petitioner
                                     Versus
1.       State Of Rajasthan, Through Principal Of Secretary,
         Medical     And   Health       Services,        Govt.     Of    Rajasthan,
         Secretariat, Jaipur.
2.       Principal     Secretary,          Department             Of     Personnel,
         Government Of Rajasthan, Secretariat Jaipur.
3.       Principal Secretary, Department Of Finance, Government
         Of Rajasthan, Secretariat Jaipur.
4.       Managing Director, N.h.m. Swasthya Bhawan, Jaipur.
5.       Mission Director, National Health Commission, Jaipur.
6.       Director, Directorate Of Medical And Health Services,
         Government Of Rajasthan, Jaipur.
7.       Director (Non- Gazetted), Medical And Health Services,
         Government Of Rajasthan, Jaipur.
8.       Nodal Officer (Mndy), Medical And Health Services, Jaipur.
9.       Nodal Officer (Mnjy), Medical And Health Services, Jaipur.
10.      Rajasthan Medical Services Corporation Ltd. (Rmsc),
         Through Its Managing Director, Department Of Medical
         And Health, Swasthya Bhawan, Jaipur.
11.      Chief Executive Officer, State Health Assurance Agency,
         Rajasthan, Jaipur.
12.      Project Director, National Health Mission (Mtc), Swasthya
         Bhawan, Secretariat, Jaipur.
13.      Project Director, National Health Mission (Fbnc), Swasthya
         Bhawan, Secretariat, Jaipur.
14.      Principal Medical Officer, Bhilwara.
15.      Chief Medical And Health Officer, Bhilwara.
16.      Rajasthan    Medical       Relief     Society,       Bhilwara,     Through
         Secretary, District Bhilwara.
                                                                  ----Respondents

                      (Downloaded on 08/09/2025 at 06:49:51 PM)
 [2025:RJ-JD:39642]                            (2 of 4)                         [CW-10630/2025]




For Petitioner(s)                 :        Mr. Vishwajeet Singh Ranawat



               HON'BLE DR. JUSTICE NUPUR BHATI

Order

08/09/2025

1. Heard learned counsel for the petitioner.

2. The present writ petition has been filed with following prayers:

"I. By an appropriate writ, order or direction, the respondents may kindly be directed to regularize the services of the petitioners on their respective posts after screening and consequently, give all the benefits of the services from the date of their respective initial date of appointment in view of the provisions of Rajasthan Contractual Hiring to Civil Posts Rules, 2022.

II. By an appropriate writ, order or direction, the respondents may kindly be directed to treat the petitioners at par to the other employees who have been extended the benefits under the Rules of 2022."

3. Learned counsel for the petitioner submits that the controversy

involved in the present writ petition is squarely covered by a

judgment of this Court rendered in S.B. Civil Writ Petition

No.483/2023 (Hitesh Kumar & Ors. Vs. State of Rajasthan

& Ors.) and other connected matters, decided on 19.07.2023 in

the following terms:

"8. Having regard to the rival stands, instead of deciding petitioners' entitlement at this stage, as the same would require factual determination of various aspects, all these writ petitions are disposed of with the directions to each of the petitioners to file his/her representation before the CMHO of his/her District, where they are/were engaged.

9. It will be required of the petitioners to file a copy of the advertisement, appointment letter by the CMHO or any other competent Government official and/or a copy of the contract.

10. The representation aforesaid be filed on or before 10.08.2023.

11. The concerned CMHO shall consider candidature of each of the petitioners separately in terms of the Rules of 2022, particularly Rule 3 of the Rules of 2022. He shall clearly indicate as to whether

[2025:RJ-JD:39642] (3 of 4) [CW-10630/2025]

appointment of the petitioner was under scheme or project of the State Government and he/she was engaged through public advertisement. The CMHO shall decide the representation of the petitioners on or before 15.09.2023.

12. The concerned CMHO shall forward the list of all the candidates, who fulfill the conditions of the Rules of 2022, to the Director Medical Health.

13. The Director Medical & Health shall consolidate list so sent by all the CMHOs and recommend the names to the Finance Department for doing the needful in accordance with law.

14. Once, such list is received from the Director Medical & Health, the needful in accordance with law will be done by the Finance Department within a period of four weeks.

15. It is hereby made clear that this Court has not pronounced upon the eligibility or entitlement of any of the candidates under the Rules of 2022. In case any candidate has been engaged through placement agency, the concerned CMHO shall seek guidance from the State Government (Finance Department) and decide his/her case individually.

16. If final decision of the CMHO concerned or State Government is prejudicial to the rights of the petitioner(s), he/she/they will be free to take legal remedies in accordance with law.