Anita Kumari vs State Of Rajasthan
2021 Latest Caselaw 11301 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7846/2021

Anita Kumari W/o Shri Rajesh Kumar, Aged About 32 Years, Resident Of Hari Nagar Colony, Ward No. -3, Vidya Vihar, Pilani Jhunjhunu, At Present Posted At Falamda, Phc Kavliyas, Block Gulabpura, Bhilwara.

----Petitioner Versus

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

2. Director, Medical And Health Services, Tilak Marg, Jaipur.

3. Additional Director (Administrationn), Medical And Health Services, Tilak Marg, Jaipur.

4. Chief Medical And Health Officer, Bhilwara.

                                                                ----Respondents


For Petitioner(s)        :     Mr. Vikas Bijarnia
For Respondent(s)        :



                     JUSTICE DINESH MEHTA

                                Judgment

22/07/2021

1. Learned counsel for the petitioner submits that petitioner

and her husband are physically challenged and she has been

posted at Gulabpura, District Bhilwara, whereas her husband is

residing at Pilani, with his old and ailing parents.

2. Learned counsel for the petitioner submits that the petitioner

would be satisfied, if an appropriate direction is issued to the

respondents to consider petitioner's representation to be posted at

a nearby place, in accordance with law, where concerned post is

lying vacant.

(2 of 2) [CW-7846/2021]

2. The present writ petition is, therefore, disposed of with the

direction to the petitioner to address a fresh representation before

the competent authority pointing out vacant posts within a period

of two weeks alongwith photostat copy of the earlier

representation and certified copy of the order instant.

3. In case, such representation is filed by the petitioner, the

competent authority shall decide the same sympathetically taking

note of the fact that petitioner and her husband both are

physically challenged persons, preferably within a period of six

weeks from the receipt thereof.

4. 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.

5. The stay application also stands disposed of accordingly.

(DINESH MEHTA),J

121-CPGoyal/-

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