Om Prakash Jat vs State Of Rajasthan
2021 Latest Caselaw 6201 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3592/2021

1. Om Prakash Jat S/o Hanamaram, Aged About 25 Years, R/o Presently Posted At Phc Gopalpura, Block Sujangarh, District Churu, Rajasthan.

2. Irsad S/o Mohammad Hanif, Aged About 24 Years, R/o Presently Posted At Phc Dhadharu, Bhamuwan, Block Sujangarh, District Churu Raj.

3. Vinod Kumar Sharma S/o Ramratan, Aged About 26 Years, R/o Presently Posted At Phc Lachhadsar, Block Ratangarh, District Churu, Rajasthan.

4. Chandar Bhan Yadav S/o Shri Laxman Parad Yadav, Aged About 26 Years, R/o Village And Post Dawarikapura Pota Tehsil Kotputali District Jaipur Presently Posted At Phc Karoli, Block Kotputali, District Jaipur, 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, Ratangarh, Distt. Churu.

5. Chief Medical And Health Officer, Jaipur/jaipur-Ii.

6. Block Chief Medical And Health Officer, Kotputali, District Jaipur.

----Respondents

For Petitioner(s) : Mr. V.S. Bhawla.

For Respondent(s)        :



           HON'BLE MR. JUSTICE ARUN BHANSALI

                                    Order

02/03/2021

     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 Pankaj

(2 of 2) [CW-3592/2021]

Kumar Upadhyay & Ors. Vs. State of Rajasthan & Ors.: S.B. Civil

Writ Petition No. 953/2017.

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.

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.

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.

The stay application also stands disposed of accordingly.

(ARUN BHANSALI),J

192-PKS/-

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