Rajasthan High Court - Jodhpur
Ravindra Kumar vs State Of Rajasthan on 11 August, 2021
Bench: Dinesh Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 10440/2021
1. Ravindra Kumar S/o Birbal Ram, Aged About 24 Years,
R/o At Present Working As Nurse Grade Ii At P.b.m.
Hospital, Bikaner.
2. Shree Chand S/o Shri Jagmal Ram, Aged About 32 Years,
R/o At Present Working As Nurse Grade Ii At P.b.m.
Hospital, Bikaner.
3. Ram Swaroop S/o Shri Sitaram, Aged About 31 Years, R/o
At Present Working As Nurse Grade Ii At P.b.m. Hospital,
Bikaner.
4. Mool Chand Meghwal S/o Harji Ram Meghwal, Aged About
30 Years, R/o At Present Working As Nurse Grade Ii At
P.b.m. Hospital, Bikaner.
5. Basant Kumar S/o Shri Nathuram, Aged About 30 Years,
R/o At Present Working As Nurse Grade Ii At P.b.m.
Hospital, Bikaner.
6. Dheeraj Sharma S/o Shri Rajkumar Sharma, Aged About
26 Years, R/o At Present Working As Nurse Grade Ii At
P.b.m. Hospital, Bikaner.
7. Vikash Khichar S/o Shri Baluram, Aged About 25 Years,
R/o At Present Working As Nurse Grade Ii At P.b.m.
Hospital, Bikaner.
8. Rahul Kumar Gehlot S/o Shri Rajendra Kumar Gehlot,
Aged About 26 Years, R/o At Present Working As Nurse
Grade Ii At P.b.m. Hospital, Bikaner.
9. Pankaj Parihar S/o Shri Gordhan Ram, Aged About 32
Years, R/o At Present Working As Nurse Grade Ii At P.b.m.
Hospital, Bikaner.
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary Medical And
Health Department, Government Of Rajasthan, Jaipur.
2. Governing Joint Secretary, Medical And Health Services,
Government Of Rajasthan, Jaipur.
3. Additional Governing Joint Secretary, Medical And Health
Services, Government Of Rajasthan, Jaipur.
4. Secretary, Finance (Budget) Department, Government Of
(2 of 3) [CW-10440/2021]
Rajasthan, Jaipur.
5. Joint Secretary, Finance (Budget) Department,
Government Of Rajasthan, Jaipur.
6. Director, (Public Health) Medical And Health Services,
Government Of Rajasthan, Jaipur.
7. Additional Director, Medical And Health Services,
Government Of Rajasthan, Jaipur.
8. Nodal Officer, Mndy, Medical And Health Services,
Government Of Rajasthan, Jaipur.
9. Nodal Officer, Mnjy, Medical And Health Services,
Government Of Rajasthan, Jaipur.
10. Rajasthan Medical Services Corporation Limites (Rmsc),
Department Of Medical And Health Services, Swasthya
Bhawan, Tilak Marg, C-Scheme, Jaipur Through Its
Managing Director.
11. Chief Medical And Health Officer, Bikaner.
12. Principal, P.b.m. Hospital And Medical Collage, Bikaner.
13. Superintendent Of P.b.m. Hospital, Bikaner.
14. Member Secretary, Rajasthan Medical Relief Society,
P.b.m. Hospital, Bikaner.
----Respondents
For Petitioner(s) : Mr. Shree Kant Verma
JUSTICE DINESH MEHTA
Order
11/08/2021
1. Petitioners' grievance is that they were working on contract
basis under the respondents, 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
(3 of 3) [CW-10440/2021]
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.
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
297-A.Arora/-
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