[Cites 1, Cited by 0]
Rajasthan High Court - Jodhpur
Anita Kumari vs Suresh Naval (2026:Rj-Jd:4152) on 22 January, 2026
[2026:RJ-JD:4152]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Writ Contempt No. 946/2022
1. Anita Kumari D/o Shri Subhash Chandra, Aged About 33
Years, R/o Sehialla, District Jhunjhunu (Raj.)
2. Suman D/o Shri Mahendra, Aged About 28 Years, R/o
Kandharan, Tehsil Rajgarh, District Churu.
3. Sunita Chahar D/o Shri Rameshwarlal, Aged About 32
Years, R/o Chahron Ka Was, Naurangpura, Churu.
4. Amrita D/o Shri Birbal Poonia, Aged About 32 Years, R/o
Vpo Village Post Dhandna, Tehsil Ramgarh Shekhawati,
District Sikar.
5. Manita D/o Shri Subhash Chandra, Aged About 31 Years,
R/o Bajla, Malsisar, District Jhunjhunu (Raj.).
6. Kunta Kumar D/o Shri Chouthi Ram, Aged About 30
Years, R/o Village Bani, Post Bhatawali, Tehsil Kumher,
District Bharatpur.
----Petitioners
Versus
1. Suresh Naval, Director (Non-Gazetted), Department Of
Medical, Helath And Family Welfare, Government Of
Rajasthan, Jaipur.
2. State Of Rajasthan, Through The Principal Secretary,
Medical And Health Services (Group-Iii), Government Of
Rajasthan, Secretariat, Jaipur.
----Respondents
Connected With
S.B. Writ Contempt No. 904/2022
1. Anita Kumari D/o Shri Nagar Mal, W/o Sajjan Lal, Aged
About 28 Years, Vpo Bajla, Tehsil Malsisar, District
Jhunjhunu (Raj.).
2. Anita Kumari D/o Shri Bhagirath Singh, Aged About 27
Years, R/o Village Godia Bada, Tehsil Ramgarh
Shekhawati, District Sikar (Raj.).
----Petitioners
Versus
1. Suresh Naval, Director (Non Gazetted), Department Of
Medical, Health And Family Welfare, Government Of
(Uploaded on 23/01/2026 at 11:26:20 AM)
(Downloaded on 23/01/2026 at 09:53:47 PM)
[2026:RJ-JD:4152] (2 of 3) [WCP-946/2022]
Rajasthan, Jaipur.
2. State Of Rajasthan, Through The Principal Secretary,
Medical And Health Services (Group-Iii), Govt. Of
Rajasthan, Secretariat, Jaipur.
----Respondents
For Petitioner(s) : Mr. Jay Ram Saran.
Mr. Devendra Deelu.
For Respondent(s) : Mr. NS Rajpurohit, AAG assisted by
Mr. Sher Singh.
HON'BLE MR. JUSTICE MUKESH RAJPUROHIT
Order
22/01/2026
Learned Additional Advocate General appearing on behalf of
the respondent(s) submits that the writ petitions filed by the
petitioners were decided in light of judgment rendered by the
Division Bench of this Court in State of Rajasthan & Ors. Vs.
Firdos Tarannum & Anr. (D.B. Special Appeal Writ
No.534/2005), decided on 12.01.2022. He further submits that
in the identical writ petition bearing S.B. Civil Writ Petition No.
10748/2018 (Gomi Vs. State of Rajasthan & Ors.), wherein
also the Special Appeal was disposed of granting relief in light of
the judgment rendered in the case of Firdos Tarannum (supra),
the matter went upto the Hon'ble Supreme Court and vide order
dated 14.02.2024, matter was remanded back for afresh
adjudication to the Single Bench of this Court. The said writ
petition was allowed against which the State of Rajasthan has
preferred an appeal before the Division Bench of this Court
bearing D.B. Spl. Appl. Writ No. 1060/2024, in which, interim stay
has been granted vide order dated 22.07.2025 to the effect that
(Uploaded on 23/01/2026 at 11:26:20 AM)
[2026:RJ-JD:4152] (3 of 3) [WCP-946/2022]
the State may go ahead with the process of recruitment but shall
not finally appoint writ petitioner in that case without leave of the
Court. He thus, submits that the controversy involved in the writ
petitions in the present case is already sub-judice before the
Division Bench.
In view of the above, the contempt petitions are disposed of.
Rule is discharged.
However, the petitioners shall be at liberty to revive their
prayer after the decision of Division Bench in the case of Gomi
(Supra), if so desired.
(MUKESH RAJPUROHIT),J
244-245-Jitender
(Uploaded on 23/01/2026 at 11:26:20 AM)
Powered by TCPDF (www.tcpdf.org)
