Hanuman Kuriya vs State Of Rajasthan
2021 Latest Caselaw 9059 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5731/2021

1. Hanuman Kuriya S/o Omprakash, Aged About 28 Years, R/o At Present Work At P.H.C. Falka Block Jaitaran, District Pali.

2. Sukhdev S/o Ramu Ram, Aged About 41 Years, R/o At Present Work At PHC Digarana Block Jaitaran, District Pali.

3. Farman Khan S/o Nathu Khan, Aged About 25 Years, R/o At Present Work At CHC Ras Block Jaitaran, District Pali.

4. Mukesh Kumar S/o Babu Lal, Aged About 28 Years, R/o At Present Work At PHC Sewariya Block Jaitaran, District Pali.

5. Mohsin S/o Yusuf Khan, Aged About 25 Years, R/o At Present Work At PHC Mohrai Block Jaitaran, District Pali.

6. Kuldeep Singh S/o Hukam Singh, Aged About 24 Years, R/o At Present Work At PHC Jadan Block Kharchi, District Pali.

7. Raghunath Meghwal S/o Shri Giga Rm, Aged About 29 Years, R/o At Present Work At PHC Vayad Block Rohat, District Pali.

8. Paresh Kumar Bhati S/o Phool Chand Bhati, Aged About 23 Years, R/o At Present Work At PHC Mundara Block Bali, District Pali.

9. Fayyaz Khan S/o Rafik Khan, Aged About 35 Years, R/o At Present Work At CHC Raipur, Block Raipur, District Pali.

10. Saddam Hussain S/o Iqbal Mohmad, Aged About 25 Years, R/o At Present Work At CHC Raipur, Block Raipur, District Pali.

11. Vikas Sharma S/o Satyanarayan Sharma, Aged About 30 Years, R/o At Present Working At C.h.c. Khachriyavaas, District Sikar.

12. Subash S/o Bhagirath Mal, Aged About 30 Years, R/o At Present Working At P.H.C. Kirdoli Block Kundan, District Sikar.

13. Mukesh S/o Jawahar Lal, Aged About 35 Years, R/o At Present Working At Hospital Sikar, District Sikar.

14. Shakti Singh S/o Girdhari Singh, Aged About 30 Years,

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R/o At Present Working At PHC Beri Block Piparli, District Sikar.

15. Rajendra Singh S/o Bhawan Singh, Aged About 32 Years, R/o At Present Working At C.H.C. Raipur, District Pali.

16. Rajkumar Saini S/o Jagannath Saini, Aged About 32 Years, R/o At Present Working At P.M.O. Bundi District Bundi.

17. Utkarsh Dadhich S/o Gopal Lal Dadhich, Aged About 27 Years, R/o P.M.O. Bundi, District Bundi.

----Petitioners Versus

1. State Of Rajasthan, Through The Secretary, Medical And Health Department, Government Of Rajasthan, Jaipur.

2. Secretary, Finance (Budget) Department, Government Of Rajasthan, Jaipur.

3. Joint Secretary, Finance (Budget) Department, Government Of Rajasthan, Jaipur.

4. Director, (Public Health) Medical And Health Services, Government Of Rajasthan, Jaipur.

5. Additional Director, Medical And Health Services, Government Of Rajasthan, Jaipur.

6. Nodal Officer, Mndy, Medical And Health Services, Government Of Rajasthan, Jaipur.

7. Nodal Officer, Mnjy, Medical And Health Services, Government Of Rajasthan, Jaipur

8. Rajasthan Medical Services Corporation Limites (Rmsc), Department Of Medical And Health Services, Swasthya Bhawan, Tilak Marg, C-Scheme, Jaipur, Through Its Managing Director.

9. Chief Medical And Health Officer, Pali.

10. Chief Medical And Health Officer, Sikar.

11. Chief Medical And Health Officer, Bundi.

12. Rajasthan Medical Relief Society Pali, Through Secretary, District Pali.

13. Rajasthan Medical Relief Society Sikar, Through Secretary, District Sikar.

14. Rajasthan Medical Relief Society Bundi, Through Secretary, District Bundi.

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15. Principal Medical Officer, Government Hospital, Pali

16. Principal Medical Officer, Government Hospital, Sikar

17. Principal Medical Officer, Government Hospital, Bundi

----Respondents

For Petitioner(s) : Mr. Shreekant Verma

JUSTICE DINESH MEHTA

Order

08/04/2021

1. Petitioners' grievance is that they were working under the

Schemes of Mukhyamantri Nishulk Dawa Yojana and

Mukhyamantri Nishulk Janch Yojana, providing free medical health

services to the patients visiting health centres, and they are

apprehending disengagement of their services.

2. Mr. Shreekant Verma, learned counsel for the petitioners

submits that the petitioners would feel satisfied if the respondents

are directed to consider their representation (which they would be

filing) in light of the judgment of this Court dated 19.01.2021,

passed in Jai Prakash Ganchi & Ors. Vs. State of Raj. & Ors. (S.B.

Civil Writ Petition No.7273/2020) and also in light of circular dated

02.09.2020.

3. The present writ petition is, therefore, disposed of with the

direction to the petitioners to file a representation, while enclosing

photostat copy of the judgment in the case of Jai Prakash Ghanchi

(supra) and photostat copy of the circular dated 02.09.2020 within

a period of four weeks from today.

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4. In case, representation is so addressed, the competent

authority shall do the needful, in accordance with law, preferably

within a period of eight weeks from receipt thereof.

5. It is made clear that aforesaid direction to decide the

representation has been issued only with a view to ensure

expeditious redressal of petitioners' grievance. The same may not

be construed to be an order to decide the representation in a

particular manner.

6. The stay application also stands disposed of accordingly.

(DINESH MEHTA),J 131-Ramesh/-

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