Rakesh Lohar vs State Of Rajasthan
2021 Latest Caselaw 12855 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11046/2021

Rakesh Lohar S/o Bhura Lal Lohar, Aged About 35 Years, R/o At Present Posted At Primary Health Center, Amarwasi, Bhilwara.

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

8. Chief Medical And Health Officer, Bhilwara.

9. Block Chief Medical And Health Officer, Jahajpur, Bhilwara.

10. Medical Officer-In Charge, Primary Health Center Amarwasi District Bhilwara.

11. Rajasthan Medical Relief Society Bhilwara, Through Secretary, District Bhilwara.

                                                                  ----Respondents


For Petitioner(s)           :    Msr. Kuber Choudhary for
                                 Mr. S.K. Verma
For Respondent(s)           :



                      JUSTICE DINESH MEHTA

                                     Order



                                                                                (2 of 2)                     [CW-11046/2021]

                                   17/08/2021

1. Petitioner's grievance is that he was working on contract

basis under the respondents, and he is apprehending

disengagement of his services.

2. Mr. Choudhary, learned counsel for the petitioner, submits

that the petitioner would feel satisfied if the respondents are

directed to consider his representation (which he 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. (SB 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 petitioner 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 petitioner's 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

256-skm/-

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