Rajasthan High Court - Jodhpur
Mohammad Rafi Kandiya vs State Medical And Health And Ors. ... on 19 February, 2025
[2025:RJ-JD:10139]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 3530/2011
Mohammad Rafi Kandiya
----Petitioner
Versus
State Medical And Health And Ors.
----Respondent
For Petitioner(s) : Mr. Mukesh Vyas.
For Respondent(s) : Mr. Tanuj Jain for
Mr. Mukesh Dave, AGC
HON'BLE MR. JUSTICE ARUN MONGA
Order (Oral) 19/02/2025
1. Petitioner herein, inter-alia, seeks issuance of appropriate writ, order and/or direction commanding the respondents to consider his candidature for the post of Lab Technician pursuant to the advertisement dated 06.10.2009 while considering his qualification in Diploma in Medical Laboratory Technology.
2. At the very outset, learned counsel for the respondents states that the issue raised in the present writ petition has already been dealt with by Division Bench judgment rendered in D.B.S.A.W. No.802/2011 (Nawal Kishore Sharma Vs. State of Rajasthan & Ors.), decided on 19.10.2011. He contends that the case of the petitioner is adversely hit by the judgment ibid.
3. Learned counsel for the petitioner does not controvert the aforesaid submissions made by learned counsel for the respondents.
4. In view of thereof, the instant writ petition is dismissed.
5. Pending application (s), if any, stands disposed of.
(ARUN MONGA),J 9-DhananjayS/Rmathur/-
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