Dinesh Kumar Meena vs State Of Rajasthan
2022 Latest Caselaw 10540 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11313/2022

1. Dinesh Kumar Meena S/o Shri Ram Lal Meena, Aged About 37 Years, R/o Gadoli, Tehsil - Jahazpur, District - Bhilwara.

2. Ashok Kumar Meena S/o Shri Shivji Lal Meena, Aged About 39 Years, R/o Nichala Pada, Village - Fatehpur, Tehsil - Jahazpur, District - Bhilwara.

3. Praveen Kumar Meena S/o Shri Ram Lal Meena, Aged About 41 Years, R/o Gadoli, Tehsil - Jahazpur, District - Bhilwara.

4. Dharam Raj Meena S/o Shri Soram Singh Meena, Aged About 44 Years, R/o Gadoli, Tehsil - Jahazpur, District - Bhilwara.

5. Rajesh Kumar Meena S/o Shri Prabhu Lal Meena, Aged About 39 Years, R/o Jalampura, Ward No. 03, Rawat Khera, District - Bhilwara.

6. Arjun Singh Meena S/o Shri Narayan Singh, Aged About 37 Years, R/o Jhupriya, Gadoli, District Bhilwara.

7. Ram Dayal Meena S/o Shri Bhaguta Ram Meena, Aged About 43 Years, R/o Talab Ka Jhupda, Intunda, District - Bhilwara.

8. Seema Meena W/o Shri Yadram Meena, Aged About 36 Years, R/o Sangrampura, Baloonda, Deoli, District - Tonk.

9. Deepak Kumar Meena S/o Shri Shambhu Singh Meena, Aged About 38 Years, R/o 1030, Indra Nagar, Pander, District - Bhilwara.

10. Praveen Kumar Meena S/o Shri Nemichand, Aged About 38 Years, R/o 214, Ward No. 01, Mankiya Nagar, Mandalgarh, District - Bhilwara.

11. Vinod Kumar Jeengar S/o Shri Pyar Chand Jeengar, Aged About 38 Years, R/o Masjid Ke Pass, Bangore, District - Bhilwara.

12. Santosh Jeengar W/o Shri Navratan Mal Jeengar, Aged About 42 Years, R/o 11-A-17, Near E S I Hospital, Bapu Nagar, District - Bhilwara.

13. Prem Chand Khatik S/o Shri Bheru Lal Khatik, Aged About 46 Years, R/o Masjid Ke Piche, Mangrop, District -

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       Bhilwara.

14. Kashiram Nayak S/o Shri Bheru Lal Nayak, Aged About 38 Years, R/o 840 Darogo Ka Mohalla, Barliyas, Tehsil - Kotri, District - Bhilwara.

15. Nand Kishor Meena S/o Shri Modu Ram Meena, Aged About 4 Years, R/o 294, Tejaji Ka Mohalla, Ward No. 3, Luhari Kalan, District - Bhilwara.

16. Meena Kumari Meena W/o Shri Hari Mohan Meena, Aged About 42 Years, R/o Nainwas Road, Hanuman Mandir Ke Pass, Indra Colony, District - Bundi.

17. Raju Meena S/o Shri Fulchand Meena, Aged About 38 Years, R/o Purane Chungi Nake Ke Samen, Devpura, District - Bundi.

18. Sanwar Lal Regar S/o Shri Ganpat Lal Regar, Aged About 36 Years, R/o Regar Mohalla, Hurda, District - Bhilwara.

19. Dinesh Kumar Regar S/o Shri Mohan Lal Regar, Aged About 37 Years, R/o Antali, District - Bhilwara.

----Petitioners Versus

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

2. The Director (Admn.), Department Of Medical And Health, Government Of Rajasthan, Jaipur.

3. The Chief Medical And Health Officer, Bhilwara.

4. The Chief Medical And Health Officer, Bundi.

5. The Chief Medical And Health Officer, Tonk.

6. The Chief Medical And Health Officer, Ajmer.

7. The Chief Medical And Health Officer, Rajsamand.

----Respondents

For Petitioner(s) : Mr. Naresh Singh.

For Respondent(s)        :



           HON'BLE MR. JUSTICE ARUN BHANSALI

                                    Order

16/08/2022


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It is submitted by learned counsel for the petitioners that the

relief as claimed by the petitioners is squarely covered by the

Division Bench decisions of this Court in Narendra Singh

Shekhawat & Ors. v. State of Rajasthan & Ors. : D.B. Civil Writ

Petition No.12294/2016, decided on 01.05.2017 and Priyadarshi

Bohra & Ors. v. State of Rajasthan & Ors. : D.B. Civil Writ Petition

No.8063/2016, decided on 10.04.2017.

Further submissions have been made that though the

petitioners have made a representation to the respondents, the

same has not been decided and the petitioners have not been

accorded the benefit to which they are entitled in view of the

judgment in the case of Narendra Singh Shekhawat (supra) and

Priyadarshi Bohra (supra).

In view of the submissions made, the writ petition filed by

the petitioners is disposed of. The petitioners shall file a fresh

detailed representation within a period of 15 days and the

respondents are directed to decide the representation of the

petitioners and in case, it is found that the petitioners are entitled

to the relief as claimed, accord the same in accordance with law.

Needful may be done by the respondents within a period of

eight weeks from the date a copy of this order and

representations are placed by the petitioners with the

respondents.

(ARUN BHANSALI),J 73-PKS/-

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