Santosh vs State Of Rajasthan
2021 Latest Caselaw 2307 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 309/2021

Santosh D/o Shri Nopa Ram Dudi W/o Shri Govind Ram Jat, Aged About 26 Years, Resident Of Village Bhuni, Tehsil Nawa, District Nagaur.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of Medical And Health Services, Government Of Rajasthan, Secretariat, Jaipur (Rajasthan).

2. The Director, Medical And Health Services, Tilak Marg, Swasthya Bhawan, Jaipur.

3. The Principal And Controller, Dr. Sampurnanand Medical College And Group Of Associated Hospitals, Jodhpur.

4. Nursingh Superintendent, Mathuradas Mathur Hospital, Jodhpur.

----Respondents

For Petitioner(s) : Mr. SS Choudhary For Respondent(s) : Mr. Shreyansh Mehta

JUSTICE DINESH MEHTA

Order

28/01/2021

1. Considering that petitioner's application for maternity leave

has not yet been decided, Mr. Choudhary, learned counsel for the

petitioner seeks permission to withdraw the present writ petition

with liberty to file a detailed representation before the

respondents to consider petitioner's application for grant of

maternity leave in light of judgment of this Court in SB Civil Writ

Petition No.4384/2020 (Neeraj Vs. State of Rajasthan & Ors.).

(2 of 2) [CW-309/2021]

2. Petitioner may file a representation within a period of seven

days alongwith a copy of the judgment rendered in case of Neeraj

(supra) and certified copy of the order instant.

3. On receipt of the representation, the competent authority

shall consider and decide the same in accordance with law,

including the judgment of this Court rendered in case of Neeraj

(supra) into consideration.

4. Upon consideration of her representation, if petitioner's

grievance still persist, she will be free to take appropriate legal

remedy.

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 12-Rahul/-

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