Sumitra vs State Of Rajasthan
2021 Latest Caselaw 10369 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8108/2021

Sumitra W/o Akha Ram, Aged About 30 Years, Resident Of Kukno Ki Dhani, Alaya, District Nagaur. (Posted At Sub Center Sekhasar, Phc Kudsu, Block Nokha, District Bikaner).

----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 VC
For Respondent(s)        :



                    JUSTICE DINESH MEHTA

                                    Order

08/07/2021

1. Learned counsel for the petitioner submits that the petitioner

would feel satisfied if a direction is 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-8108/2021]

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 of the petitioners 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 same in a

particular manner.

5. The stay application also stands disposed of accordingly.

(DINESH MEHTA),J

240-skm/-

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