Vinod Kumar Bariwa vs State Of Rajasthan
2021 Latest Caselaw 10925 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8382/2021

1. Vinod Kumar Bariwa S/o Shri Hemraj Bariwa, Aged About 34 Years, R/o Village And Post Asnawar Tehsil Kishanganj District Baran Presently Posted At Phc Ramgarh Block Kishanganj, District Baran, Rajasthan.

2. Ravi Nagar S/o Shri Shankar Lal Nagar, Aged About 26 Years, R/o Village And Post Raniheda, Badan District Baran Presently Posted At Phc Seemli Block And District Baran, Rajasthan.

3. Tajendra Singh S/o Shri Manhor Singh, Aged About 27 Years, R/o Village And Post Chri Ghat Lanka Colony Baran District Baran Presently Posted At Phc Ramgarh Block Batawda, District Baran, Rajasthan.

4. Hajari Lal S/o Shri Hemraj, Aged About 32 Years, R/o Presently Posted At Chc Nahargarh District Baran, Rajasthan.

----Petitioners Versus

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

2. Director, (Public Health) Medical And Health Service, Rajasthan, Swasthya Bhawan, Tilak Marg, Jaipur.

3. Nodal Officer, Mndy/mnjy, Medical And Health Services, Rajasthan, Swasthya Bhawan, Tilak Marg, Jaipur.

4. Chief Medical And Health Officer, Baran.

5. Block Chief Medical And Health Officer, Kirshanganj, District Baran.

----Respondents

For Petitioner(s) : Mr. Vikram Singh Bhati

JUSTICE DINESH MEHTA

Order

15/07/2021

1. Learned counsel for the petitioners submits that the

petitioners would feel satisfied if a direction is issued to the

respondents to consider their representation in the light of

(2 of 2) [CW-8382/2021]

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 petitioners to file a representation 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 petitioners' 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

56-pooja/-

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