Parma Devi vs State Of Rajasthan
2021 Latest Caselaw 2303 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1763/2021

Parma Devi D/o Luna Ram, Aged About 40 Years, Village And Post Chuva, Tehsil Degana, District Nagaur, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through The Director, Medical And Health Services, Government Of Rajasthan, Jaipur.

2. The Additional Director (Admn.), Medical And Health Services, Jaipur.

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

4. The Chief Medical And Health Officer, Sirohi, District Sirohi, Rajasthan.

5. The Medical Officer/in-Charge, Sub-Center Khumani Jakhdo Ki Dhani, Baytu, District Barmer, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Kailash Jangid For Respondent(s) : Mr. Shreyansh Mehta, associate to Mr. K.S. Rajpurohit, AAG

JUSTICE DINESH MEHTA

Judgment

28/01/2021

1. After arguing for some time and considering the objection

regarding maintainability of the petition, raised by Mr. Shreyansh

Mehta, associate to Mr. K.S. Rajpurohit, learned Additional

Advocate Genera, Mr. Jangid, learned counsel for the petitioner

seeks permission to withdraw the present writ petition with a

liberty to file a representation to the competent authority of the

respondent-State to provide her appropriate posting in/around her

home town.

(2 of 2) [CW-1763/2021]

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

direction to the petitioner to move a representation within a period

of four weeks from today alongwith certified copy of the order

instant.

3. On receipt of such representation alongwith certified copy of

the order instant, the competent authority shall consider the

same, in accordance with law, preferably within a period of six

weeks.

4. 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.

5. The stay application also stands disposed of accordingly.

(DINESH MEHTA),J 67-Ramesh/-

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