Goutam Chand Paliwal vs State Of Rajasthan
2022 Latest Caselaw 1695 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1576/2022

Goutam Chand Paliwal S/o Late Shri Goma Ram Paliwal, Aged About 48 Years, Resident Of Dr. Ambedkar Colony, Bali, Tehsil Bali, District Pali (Rajasthan), Mobile No. 7597037114.

----Petitioner Versus

1. State Of Rajasthan, Through Its Secretary, Department Of Medical And Health, Government Of Rajasthan, Secretariat, Jaipur (Rajasthan).

2. Director (Non-Gazetted), Medical And Health Services, Health Bhawan, Jaipur.

3. Chief Medical And Health Officer, Pali.

4. Block Chief Medical Officer, Bali, District Pali.

                                                                 ----Respondents


For Petitioner(s)         :     Mr Yashpal Khileree (VC)
For Respondent(s)         :

HON'BLE MR. JUSTICE ARUN BHANSALI

Judgment / Order

03/02/2022

1. The present writ petition has been filed by the petitioner

aggrieved against order passed by the respondents, whereby, the

petitioner has been posted at a particular place indicated in the

order.

2. After the order of posting, the petitioner made

representation for being posted at the place where the post is

vacant. However, the respondents did not pass any order on the

said representation.

3. It is submitted by learned counsel for the petitioner that the

petitioner may be permitted to file a fresh detailed representation

(2 of 2) [CW-1576/2022]

and the respondents may be directed to decide the said

representation expeditiously.

4. In view of the submissions made, the petitioner may

approach the respondents by way of filing appropriate

representation mentioning all the facts and raising his grievances.

Upon filing the same, it is expected from the respondents to

decide the representation most expeditiously preferably within a

period of 10 days from the date the representation is made along

with copy of this order.

5. In case, the petitioner has any grievance qua the disposal of

the representation, he would be free to take appropriate

proceedings in accordance with law.

6. The writ petition stands disposed of accordingly.

7. Stay petition also stands disposed of.

(ARUN BHANSALI),J 59-MMA/-

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