Rajbala vs State Of Rajasthan
2021 Latest Caselaw 10170 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8074/2021

Rajbala D/o Inder Singh, Aged About 36 Years, Resident Of Village Kanman Post Bhojan, Tehsil Rajgarh, District Churu.

----Petitioner Versus

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

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

3. The Chief Medical And Health Officer, Bikaner.

4. Bikaner Medical Relief Society, Bikaner, C/o Mrs. Laxmi Kanwar, Opp. Lalgarh Railway Station, Subhashpura, Bikaner Through Its Chairman.

                                                                ----Respondents


For Petitioner(s)        :     Mr. Hanuman Singh Choudhary,
                               through Cisco Webex
For Respondent(s)        :



                    JUSTICE DINESH MEHTA

                                Judgment

06/07/2021

1. Learned counsel for the petitioner submits that the petitioner

would feel satisfied if a direction be issued to the respondent to

consider her representation in the light of judgment dated

20.03.2017 rendered by this Court in a bunch of writ petitions led

by SB Civil Writ Petition No.953/2017 (Pankaj Kumar Upadhyay &

Ors. Vs.State of Rajasthan & Ors.).

2. In view of the aforesaid, the present writ petition is disposed

of with a direction to the petitioner to file a representation

(2 of 2) [CW-8074/2021]

ventilating the above referred grievance and other grievances (if

any) within a period of four weeks from today.

3. In case, a representation is so addressed within the aforesaid

period, the respondents shall consider and decide the same in

accordance with law including the law laid down by this Court in

the case of Pankaj Kumar Upadhyay (supra); however, in no case

later than six weeks from the date of receipt of the representation.

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

127-CPGoyal/-

Powered by TCPDF (www.tcpdf.org)