State Of Rajasthan vs Manju (2026:Rj-Jd:14695-Db)
2026 Latest Caselaw 4855 Raj

Rajasthan High Court - Jodhpur

State Of Rajasthan vs Manju (2026:Rj-Jd:14695-Db) on 30 March, 2026

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

[2026:RJ-JD:14695-DB]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   D.B. Spl. Appl. Writ No. 1777/2025

1.       State Of Rajasthan, Through Its Principal Secretary,
         Medical And Health Services, Government Secretariat,
         Jaipur.
2.       Director (Non Gazetted), Medical, Health And Family
         Welfare    Department,            Swasthya          Bhawan,    Rajasthan,
         Jaipur.
3.       The Director, State Institute Of Health And Family Welfare
         (Sihfw), Jhalana Doongri Colony, Ghat Ki Guni, Jaipur.
4.       The Chief Medical And Health Officer, Jhalawar.
5.       The Chief Medical And Health Officer, Jodhpur.
                                                                     ----Appellants
                                         Versus
Manju D/o Omkar Lal W/o Ghanshyam Lavwanshi, Aged About
30 Years, R/o Village Nayapura, Post Deori Kalan, Tehsil Aklera,
District Jhalawar, Presently R/o C/o Sunil Sharma, 76, Ram
Mohalla, Damodar Colony, Jodhpur (Raj.).
                                                                    ----Respondent


For Appellant(s)             :     Mr. N.S. Rajpurohit, AAG.
For Respondent(s)            :     ---



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

HON'BLE MR. JUSTICE SANDEEP SHAH

Order

30/03/2026

1. Learned counsel for the appellants fairly submits that the

controversy involved in the present appeal is no more res-integra

and it is covered by the decision rendered by this Court in State

of Rajasthan & Ors. v. Deepesh Mudgal & Anr. (D.B. Civil

Special Appeal Writ No.594/2025) and other connected appeal

on 18.09.2025. The relevant portion of the order reads as under:

(Uploaded on 01/04/2026 at 02:40:21 PM)

[2026:RJ-JD:14695-DB] (2 of 2) [SAW-1777/2025]

"5. This Court, thus, while keeping into sole consideration the extreme sufferance of the society in the Covid-19 times is not inclined to interfere in the grant of bonus marks by the learned Single Judge. Hence, the appeal is dismissed. It is made clear that such exception which has been carved out by the Paramedical Council is only for the acute Covid-19 period only.

6. This Court has also kept into consideration the fact that the experience which was gained and following the bonus marks which has been given were arising out of an advertisement in which urgent temporary appointments were made by the State looking into the Covid-19 crisis while relaxing the conditions of registration and thus, the State cannot be allowed to approbate and reprobate at the same time."

2. Accordingly, this appeal is also dismissed in the light of the

order dated 18.09.2025 passed in Deepesh Mudgal's case (supra)

on the same terms. All pending applications, if any, stand disposed

of.

(SANDEEP SHAH),J (DR.PUSHPENDRA SINGH BHATI),J

3-Zeeshan

(Uploaded on 01/04/2026 at 02:40:21 PM)

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