Babu Lal vs State Of Rajasthan
2021 Latest Caselaw 10348 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8596/2021

Babu Lal S/o Dunga Ram, Aged About 21 Years, R/o Aam Chowk, Jabdi Nagar, District Nagaur, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through Secretary, Medical And Family Welfare Department, Rajasthan, Jaipur.

2. The Addl. Director (Admn.), Medical And Health Welfare Department, Rajasthan, Jaipur.

----Respondents

For Petitioner(s) : Mr. Hansraj Nimbar for Mr. R. P. Saini

JUSTICE DINESH MEHTA

Order

08/07/2021

1. Learned counsel for the petitioner submits that in case of

Dharmendra Sharma & Ors. Vs. State of Rajasthan & Ors. (SBCWP

No.11628/2019), this Court has directed the respondents to

consider those petitioners' case (Lab Technicians) in light of Manoj

Khandelwal & Ors. Vs. State of Rajasthan & Ors. (SBCWP

No.7283/2014).

2. It is also asserted that after disposal of the case of said

Dharmendra Sharma and others, the respondents have complied

with the directions given vide order dated 16.06.2020 and have

given them notional benefits of seniority.

3. Learned counsel submits that petitioner would be satisfied if

a direction is issued to the respondents to consider their case as

(2 of 2) [CW-8596/2021]

well, in light of judgment rendered by this Court in case of

Dharmendra Sharma (supra).

4. Considering the submissions aforesaid, the present writ

petition is disposed of with the direction to the petitioner to file a

comprehensive representation to the competent authority along

with requisite details; a copy of the judgment rendered in case of

Dharmendra Sharma (supra) and a certified copy of the order

instant, within a period of four weeks from today.

5. On receipt of the representation aforesaid, competent

authority shall decide the same, in accordance with law, including

judgment rendered in case of Dharmendra Sharma (supra) and do

the needful within a period of 12 weeks of the receipt of the

representation.

6. 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.

7. In case petitioner's representation is not favourably

considered, he will be free to take remedies against such decision

of the respondents.

8. Stay petition also stands disposed of accordingly.

(DINESH MEHTA),J 396-A.Arora/-

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