Rajasthan High Court - Jodhpur
Om Singh vs State Of Rajasthan on 25 October, 2021
Bench: Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 12931/2021
1. Om Singh S/o Dalpat Singh, Aged About 27 Years, At
Present Working At C.h.c. Bhaniyana, Block Sankhara
Pokran District Jaisalmer.
2. Saddam S/o Barkat Ali, Aged About 22 Years, At Present
Working At P.h.c. Jhabra, Block Pokran District Jaisalmer.
3. Lalit Sundesha S/o Chunnilal Sundesha, Aged About 20
Years, At Present Working At P.h.c. Bijapur District Pali.
4. Bharti Parihar S/o Mohanlal Parihar, Aged About 27 Years,
At Present Working At P.h.c. Panchetiya Block Karachi
District Pali.
5. Jaswant Kumhar S/o Shivlal Parihar, Aged About 25 Years,
P.h.c. Nana Block Bali District Pali.
6. Jitender S/o Lalaram, Aged About 20 Years, At Present
Working At Adarsh P.h.c. Jadan District Pali.
7. Ashok Kumar Verma S/o Shyam Lal, Aged About 30
Years, At Present Working At P.h.c. Suthath Block
Laxmangarh District Sikar.
8. Rakesh Kaler S/o Jagdish Prasad, Aged About 28 Years,
R/at Present Working At C.h.c. Dhod Block Kudan District
Sikar.
9. Brajbhan Singh S/o Ladu Ram, Aged About 29 Years, At
Present Working At C.h.c. Kasli Block Kudan District Sikar.
10. Sathish Sharma S/o Bajranglal Sharma, Aged About 30
Years, At Present Working At P.h.c. Bhagega, Block Neem
Ka Thana District Sikar.
11. Kamlesh Bairwa S/o Ramlal Bairwa, Aged About 28 Years,
At Present Working At P.h.c. Sareri, Block Gulabpura
District Bhilwara.
12. Suresh Kumar Bairwa S/o Prahlad Bairwa, Aged About 28
Years, At Present Working At P.h.c. Khamor, Block
Shahpura District Bhilwara.
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary, Medical And
Health Department, Government Of Rajasthan, Jaipur.
2. Secretary, Finance (Budget) Department, Government Of
Rajasthan, Jaipur.
3. Joint Secretary, Finance (Budget) Department,
Government Of Rajasthan, Jaipur.
4. Director, (Public Health) Medical And Health Services,
Government Of Rajasthan, Jaipur.
5. Additional Director, Medical And Health Services,
Government Of Rajasthan, Jaipur.
6. Nodal Officer, Mnjy, Medical And Health Services,
Government Of Rajasthan, Jaipur.
7. Rajasthan Medical Services Corporation Limites (Rmsc),
Department Of Medical And Health Services, Swasthya
Bhawan, Tilak Marg, C-Scheme, Jaipur Through Its
Managing Director.
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8. Chief Medical And Health Officer, Jaisalmer.
9. Rajasthan Medical Relief Society, Block Chief Medical And
Health Officer, Jaisalmer, Through Secretary, District
Jaisalmer.
10. Chief Medical And Health Officer, Pali.
11. Rajasthan Medical Relief Society, Block Chief Medical And
Health Officer, Pali, Pali.
12. Chief Medical And Health Officer, Sikar.
13. Rajasthan Medical Relief Society, Block Chief Medical And
Health Officer, Sikar, Through Secretary, District Sikar.
14. Chief Medical And Health Officer, Bhilwara.
15. Rajasthan Medical Relief Society, Block Chief Medical And
Health Officer, Bhilwara, Through Secretary, District
Bhilwara.
----Respondents
For Petitioner(s) : Mr. Shreekant Verma
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order
25/10/2021
In the wake of second surge in the COVID-19 cases, the
Court is functioning virtually and abundant caution is being
maintained for the safety of all concerned.
Petitioner's grievance is that he was working on contract
basis under the respondents, and he is apprehending
disengagement of his services.
Mr. Shreekant Verma, learned counsel for the petitioner
submits that the petitioner would feel satisfied if the respondents
are directed to consider representation (which he would be filing)
in light of the judgment of this Court dated 19.01.2021, passed in
Jai Prakash Ganchi & Ors. Vs. State of Raj. & Ors. (S.B.Civil Writ
Petition No.7273/2020) and also in light of circular dated
02.09.2020.
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The present writ petition is, therefore, disposed of with the
direction to the petitioner to file a representation, while enclosing
photostat copy of the judgment in the case of Jai Prakash Ghanchi
(supra) and photostat copy of the circular dated 02.09.2020 within
a period of four weeks from today.
In case, representation is so addressed, the competent
authority shall do the needful, in accordance with law, preferably
within a period of eight weeks from receipt thereof.
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.
The stay application also stands disposed of accordingly.
(DR.PUSHPENDRA SINGH BHATI),J.
32-Sanjay/nirmala-
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