Subhash Chaudhary vs State Of Rajasthan
2021 Latest Caselaw 11288 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8967/2021

1. Subhash Chaudhary S/o Shri Mohan Singh, Aged About 40 Years, Ward No. 06, Pujari Mohalla, Pahari, District Bharatpur, Rajasthan. Presently Working Post Of Assistant Radiographer At Chc Pahari, District Bharatpur.

2. Abrar Ahmed S/o Shri Makabool Ahmed, Aged About 31 Years, Ward No. 06 Bunkar Mohall Jama Maszid Ke Saman Magroal Tehsil Mangraol District Baran Rajasthan. At Presently Posted At Chc Mangraol, District Baran, And Rajasthan.

3. Muzaffar Husain S/o Shri Niyaj Ahmed, Aged About 33 Years, Jama Maszid Ke Samne Mamgrol, Tehsil Mangrol, 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. Joint Secretary, Finance Department, Government Of Rajasthan, Secretariat, Jaipur.

4. Rajasthan Medical Service Corporation Department, Through Its Chairman / Managing Director, Gandhi Block, Swasthya Bhawan, Tilak Marg, C-Scheme, Jaipur.

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

6. Chief Medical And Health Officer, Baran.

7. Chief Medical And Health Officer, Bharatpur.

8. Block Chief Medical And Health Officer, Mangrol, District Baran.

9. Block Chief Medical And Health Officer, Pahari, District Bharatpur.

                                                                ----Respondents


For Petitioner(s)        :     Mr. Vikram Singh Bhawla



                                                                              (2 of 2)                    [CW-8967/2021]


                                                        JUSTICE DINESH MEHTA

                                                                        Order

                                   22/07/2021

                                   1.    Learned   counsel      for    the     petitioners          submits   that   the

petitioners would feel satisfied if a direction be issued to consider

their 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 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 82-A.Arora/-

Powered by TCPDF (www.tcpdf.org)