Ganga Bai Bhil vs State Of Rajasthan
2022 Latest Caselaw 338 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 247/2019 Ganga Bai Bhil W/o Late Shri Ganesh Lal Bhil, Aged About 48 Years, Dipty Khera, District Rajsamand.

----Petitioner Versus

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

2. The Director, Medical And Health Services, Jaipur.

3. The Additional Director (Administration), Medical And Health Services, Jaipur.

4. The Chief Medical And Health Officer, Rajsamand.

----Respondents

For Petitioner(s) : Mr. Sushil Solanki through VC For Respondent(s) : Ms. Vandana Bhansali through VC

HON'BLE MS. JUSTICE REKHA BORANA Order

06/01/2022

Counsels are at agreement that the controversy in present

petition stands covered by the Division Bench judgment of this

Court in Govind Dan Charan v. State of Rajasthan & Ors. (D.B.

Civil Special Appeal (Writ) No. 1068/2014), decided on

17.12.2015.

Counsel for the petitioner states that his claim qua the

second selection grade will remain due.

In view of the submissions made, the present petition is

disposed of with the directions to the petitioner to file a

representation raising all his claims before the respondents

authorities within a period of two weeks and the respondent

department is directed to decide the same in light of the judgment

(2 of 2) [CW-247/2019]

of Govind Dan Charan (supra) within a period of four weeks

thereafter.

The writ petition is disposed of accordingly.

(REKHA BORANA),J

69-AnilKC/-

Powered by TCPDF (www.tcpdf.org)