Rajasthan High Court - Jodhpur
Munni Kumari Mewara vs State Of Rajasthan on 13 February, 2020
Author: Dinesh Mehta
Bench: Dinesh Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1592/2020 Komal Sharma D/o Shri Krishan Sharma, Aged About 40 Years, By Caste Brahaman, Resident Of Ward No. 15, Near Municipal Council, Rajgarh, District- Churu (Rajasthan).
----Petitioner Versus
1. The State Of Rajasthan, Through Principal Secretary, Medical And Public Health Department, Government Of Rajasthan, Jaipur.
2. Director, Medical And Public Health Department, Swasthya Bhawan, Jaipur.
3. Additional Director (Administration), Medical And Public Health Department, Swasthya Bhawan, Jaipur.
4. Registrar, Rajasthan Nursing Council, Jaipur.
----Respondents With S.B. Civil Writ Petition No. 1659/2020 Munni Kumari Mewara D/o Shri Mohan Lal Kalal, Aged About 40 Years, Resident Of Village Post Shambhugarh, Tehsil Asind, District Bhilwara.
----Petitioner Versus
1. State Of Rajasthan, Through Secretary, Department Of Medical And Health Services, Government Of Rajasthan, Secretariat Jaipur (Raj.)
2. Additional Director (Administration), Medical And Health Services, Rajasthan, Jaipur.
3. Joint Director (Administration), Medical And Health Services, Rajasthan, Ajmer Zone, Ajmer.
----Respondents For Petitioner(s) : Mr. Bharat Singh Mr. Shambhoo Singh Mr. Rohitash Singh Rathore For Respondent(s) : Mr. K.S. Rajpurohit, AAG with Mr. Shreyansh Mehta (Downloaded on 13/02/2020 at 08:54:44 PM) (2 of 2) [CW-1592/2020] JUSTICE DINESH MEHTA Order 13/02/2020 Mr. K.S. Rajpurohit, learned Additional Advocate General submits that the petitioners' certificate is not that of ANM (Auxiliary Nursing Midwifery) and it is a certificate of GNM (General Nursing and Midwifery) and, as such, they are not eligible to be appointed as ANM.
Learned counsel for the parties are directed to place relevant material relating to educational qualification, duties to be discharged and experience required for both the posts (ANM & GNM).
Considering the facts and stand of rival parties, this Court deems it appropriate to issue notice to Rajasthan Nursing Council.
Let notice be served upon Mr. Hemant Jain, learned counsel who usually appears for the Rajasthan Nursing Counsel.
Learned counsel for the petitioners are directed to supply copy of writ petition to Mr. Hemant Jain.
List these cases on 27.02.2020, while showing his name.
Any appointment made, during the pendency of the present writ petition, shall remain subject to outcome of the writ petition and/or any further orders to be passed in the present writ petition.
(DINESH MEHTA),J 93 & 95-Ramesh/-
(Downloaded on 13/02/2020 at 08:54:44 PM)Powered by TCPDF (www.tcpdf.org)