Surendar Pal Singh Bhati vs State Of Rajasthan
2021 Latest Caselaw 10491 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8617/2021

Surendar Pal Singh Bhati S/o Late Shri Ran Singh, Aged About 34 Years, By Caste Rajput, R/o Harsani, Tehsil Gadra Road, District Barmer (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through The Director, Medical And Health Department, Jaipur (Raj.).

2. The Chief Medical And Health Officer, Barmer (Raj.).

3. The Block Chief Medical Officer, Shiv, District Barmer (Raj.).

4. M/s. High Tech Engineers, Through Its Proprietor, Dungri, Tehsil Sanchore, District Jalore (Raj.).

----Respondents

For Petitioner(s) : Mr. Gulab Singh

JUSTICE DINESH MEHTA

Order

09/07/2021 Mr. Gulab Singh, learned counsel for the petitioner submits

that the present controversy is akin to S.B. Civil Writ Petition

No.6078/2018, Chhagan Singh Vs. State of Rajasthan & Ors.,

which has been disposed of by this Court on 01.05.2018, following

the judgments rendered in the cases of Surendra Kumar Gurjar

Vs. State of Rajasthan & Ors. : SBCWP No.4582/2017, decided on

03.04.2017 and Ganpat Lal Sen & Ors. Vs. State of Rajasthan &

Ors : SBCWP No.14383/2017, decided on 13.09.2017, in which it

was held:

"In view of the submissions made by learned counsel for the petitioners. In view of the submissions made, the present writ petition filed

(2 of 2) [CW-8617/2021]

by the petitioners is also disposed of in light of judgment in the case of Surendra Kumar Gurjar (supra) and Ganpat Lal Sen(supra) and with similar directions, wherein, it has been directed as under:-

"In case, a representation is so addressed within the aforesaid period, the State- respondents are directed to consider and decide the same by a reasoned and speaking order as expeditiously as possible in accordance with law. However, in no case later than eight weeks from the date of receipt of the representation along with a certified copy of this order.

With the above observations and directions, as indicated above, the writ as well as stay application stand disposed off."

In view of the above, the writ petition filed by the

petitioner is also disposed of in light and with similar direction as

given in the case of Surendra Kumar Gurjar (supra) and Ganpat

Lal Sen (supra).

The stay application also stands disposed of.

(DINESH MEHTA),J 159-A.Arora/-

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