Rajasthan High Court - Jodhpur
Madhusudhan Sharma vs State Of Rajasthan on 27 July, 2021
Bench: Dinesh Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 9039/2021
1. Madhusudhan Sharma S/o Shri Ramakant Sharma, Aged
About 36 Years, Bhagwati Niwas, Near Shiv Mandir, Ward
No. 34, Behind Panchayat Samiti Badikui, District Dausa,
Rajasthan.
2. Brijendra Singh S/o Late Lalaram Dhakad, Aged About 44
Years, Beerampura, Bharatpur.
3. Dinesh Kumar Dhakad S/o Bala Ram Dhakad, Aged About
40 Years, Main Market Undwa Ramganj Mandi Kota.
4. Jitendra Kumar S/o Kanwar Lal, Aged About 32 Years,
Sanjay Gandhi Colony, Pratap Nagar, Jodhpur.
5. Poonam Dharmani W/o Ramesh Dharmani, Aged About
32 Years, 1/57 Sfs Agarwal Farm, Mansarovr, Jaipur.
6. Manoj Tomar S/o Devendra Singh Tomar, Aged About 42
Years, Amrita Kunj, Sbbj Colony, New Sanganer, Road,
Mansarovar, Jaipur.
----Petitioners
Versus
1. State Of Rajasthan, Through Principal Secretary,
Department Of Medical And Health, Government Of
Rajasthan, Jaipur.
2. Director, Medical And Health Services, Rajasthan, Jaipur.
3. Additional Director (Administration), Medical And Health
Services, Swasthya Bhawan, Tilak Marg, Jaipur.
----Respondents
For Petitioner(s) : Mr. Hansraj Nimbar
JUSTICE DINESH MEHTA
Order
27/07/2021
1. Learned counsel for the petitioners submits that in case of
Dharmendra Sharma & Ors. Vs. State of Rajasthan & Ors. (SBCWP
No.11628/2019), this Court has directed the respondents to
(2 of 3) [CW-9039/2021]
consider those petitioners' case (Lab Technicians) in light of Manoj
Khandelwal & Ors. Vs. State of Rajasthan & Ors. (SBCWP
No.7283/2014).
2. It is also asserted that after disposal of the case of said
Dharmendra Sharma and others, the respondents have complied
with the directions given vide order dated 16.06.2020 and have
given them notional benefits of seniority.
3. Learned counsel submits that petitioners would be satisfied if
a direction is issued to the respondents to consider their case as
well, in light of judgment rendered by this Court in case of
Dharmendra Sharma (supra).
4. Considering the submissions aforesaid, the present writ
petition is disposed of with the direction to the petitioners to file a
comprehensive representation to the competent authority along
with requisite details; a copy of the judgment rendered in case of
Dharmendra Sharma (supra) and a certified copy of the order
instant, within a period of four weeks from today.
5. On receipt of the representation aforesaid, competent
authority shall decide the same, in accordance with law, including
judgment rendered in case of Dharmendra Sharma (supra) and do
the needful within a period of 12 weeks of the receipt of the
representation.
6. 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.
(3 of 3) [CW-9039/2021]
7. In case petitioners' representation is not favourably
considered, they will be free to take their remedies against such
decision of the respondents.
8. Stay petition also stands disposed of accordingly.
(DINESH MEHTA),J
179-A.Arora/-
Powered by TCPDF (www.tcpdf.org)
