Rajasthan High Court - Jodhpur
Babeeta Choudhary vs State Of Raj on 30 January, 2020
Author: Dinesh Mehta
Bench: Dinesh Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1493/2020
1. Babeeta Choudhary D/o Hoshiyar Singh, Aged About 29 Years, Lalasar Patta, Rajpura, District Churu.
2. Beena D/o Balwant Singh, Aged About 37 Years, Dhani Chhoti, Tehsil Rajgarh, District Churu.
----Petitioners Versus
1. State Of Raj., Through The Principal Secretary, Medical And Health Services (Group-III), Govt. Of Rajasthan, Secretariat, Jaipur.
2. The Director (Public Health), Medical And Health Services, Rajasthan, Swasthya Bhawan, C-Scheme, Tilak Marg, Jaipur.
3. The Additional Director (Administration), Medical And Health Services, Rajasthan, Tilak Marg, Swasthya Bhawan, Jaipur.
----Respondents For Petitioner(s) : Mr. Mahaveer Bishnoi For Respondent(s) : Mr. Shreyansh Mehta for Mr. K.S. Rajpurohit, AAG JUSTICE DINESH MEHTA Order 30/01/2020 Learned counsel for the petitioners submits that the issue involved in the present writ petition is squarely covered by a Bench decision dated 06.01.2020, rendered in the case of Premila Patidar Vs. State & Ors. (SBCWP No.18307/2019).
Mr. Shreyansh Mehta, associate to learned AAG, is not in position to dispute the aforesaid factual as well as legal position.
(Downloaded on 30/01/2020 at 09:03:24 PM)(2 of 2) [CW-1493/2020] The operative portion of the judgment aforesaid reads thus:-
"In view of the aforesaid, the present writ petitions are disposed of with the directions to the respondent-State to complete the exercise of verification of petitioners' experience and bonus marks latest by 28.02.2020.
In case the petitioners' entitlement of bonus marks and bonus marks are found correct, the respondents shall issue appointment orders and posting orders to the petitioner(s) forthwith.
Needless to observe that if the respondents find that certificates of experience and award of bonus marks to any of the petitioners is not correct, they shall pass speaking order and intimate the same to the concerned petitioner(s).
The concerned Chief Medical & Health Officer so also the private partners shall cooperate with the respondent-State in verification of the experience certificates and bonus marks.
The stay applications also stand disposed of."
Following the judgment aforesaid, the present writ petition as well as stay petition stands disposed of in the same terms.
(DINESH MEHTA),J 280-Ramesh/-
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