Geeta Meena vs The State Of Rajasthan
2021 Latest Caselaw 18432 Raj

(1 of 2) [CW-16852/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 16852/2021

Geeta Meena W/o Shri Shiv Shanker Meena, Aged About 36 Years, R/o Village Birothi Post Parsad Tehsil Sarada District Udaipur Presently Posted At Anmtc Salumbar Udaipur (Raj.).

----Petitioner Versus

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

2. The Director (Addminitration), The Department Of Medical And Health Government Of Rajasthan, Jaipur.

3. The Chief Medical And Health Officer, Udaipur District Udaipur Rajasthan.

----Respondents

For Petitioner(s) : Mr. Ripudaman Singh.

For Respondent(s)          :



              HON'BLE MR. JUSTICE ARUN BHANSALI

                                      Order

03/12/2021

It is submitted by learned counsel for the petitioner that the

relief as claimed by the petitioner is squarely covered by the

Division Bench decisions of this Court in Narendra Singh

Shekhawat & Ors. v. State of Rajasthan & Ors. : D.B. Civil Writ

Petition No.12294/2016, decided on 01.05.2017 and Priyadarshi

Bohra & Ors. v. State of Rajasthan & Ors. : D.B. Civil Writ Petition

No.8063/2016, decided on 10.04.2017.

Further submissions have been made that though the

petitioner has made a representation (Annex.5) to the

respondents, the same has not been decided and the petitioner

(2 of 2) [CW-16852/2021]

has not been accorded the benefit to which he is entitled in view

of the judgment in the case of Narendra Singh Shekhawat (supra)

and Priyadarshi Bohra (supra).

In view of the submissions made, the writ petition filed by

the petitioner is disposed of. The respondents are directed to

decide the pending representation of the petitioner and in case, it

is found that the petitioner is entitled to the relief as claimed,

accord the same in accordance with law.

Needful may be done by the respondents within a period of

six weeks from the date a copy of this order is placed by the

petitioner with the respondents.

The petitioner would be free to file a fresh detailed

representation, if so advised.

(ARUN BHANSALI),J

68-Rmathur/-

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