Manoj Kumar Tailor vs State Of Rajasthan
2022 Latest Caselaw 523 Raj

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     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
               S.B. Civil Writ Petition No. 239/2022

Manoj Kumar Tailor S/o Babu Lal Tailor, Aged About 32 Years,
R/o Near Naveen Takiz, Ward No. 35, Neem Ka Thana, District
Sikar, At Present Posted At Maharana Bhopal Government
Hospital Udaipur.
                                                                   ----Petitioner
                                   Versus
1.     State Of Rajasthan, Through The Secretary, Medical And
       Family Welfare Department, Rajasthan, Jaipur, Rajasthan.
2.     The Director (Non Gazzeted), Medical And Health Service,
       Rajasthan, Jaipur, Rajasthan.
3.     The Additional Director (Administration), Medical And
       Family Welfare Department, Rajasthan, Jaipur, Rajasthan.
4.     The Principal And Controller, R.n.t. Medical College,
       Udaipur.
5.     The Principal Medical Officer, Government Hospital Neem
       Ka Thana, Sikar.
                                                                ----Respondents


For Petitioner(s)        :     Mr. Vikram Singh Bhawla, on VC.
For Respondent(s)        :



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

10/01/2022

     In wake of instant surge in COVID-19 cases and spread of its

highly infectious Omicron variant, lawyers have been advised to

refrain from coming to the Courts.

     Learned counsel for the petitioner has drawn attention of this

Court towards the judgment passed by a Co-ordinate Bench of this

Court in Prathvi Raj Singh Vs. State of Rajasthan & Ors

(SBCWP No.17298/2021) decided on 14.12.2021 and learned


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                                   counsel for the petitioner seeks disposal in the same terms. The

                                   order dated 14.12.2021 reads as follows:-
                                             "Learned counsel for the petitioner submits that
                                        the petitioner would be satisfied, if an appropriate
                                        direction is issued to the respondents to consider
                                        petitioner's representation to be posted at a nearby
                                        place, in accordance with law, where concerned post is
                                        lying vacant.
                                             The present writ petition is, therefore, disposed
                                        of with the direction to the petitioner to address a
                                        fresh representation before the competent authority
                                        pointing out vacant posts within a periodof two weeks
                                        alongwith photostat copy of the earlier representation
                                        and certified copy of the order instant.
                                             In case, such representation is filed by the
                                        petitioner, the competent authority shall decide the
                                        same, in accordance with law, preferably within a
                                        period of six weeks from the 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. "

                                        In view of the above, the present writ petition as well as stay

                                   petition also disposed of in terms of the order passed by a

                                   Coordinate Bench of this Court in Prathvi Raj Singh (Supra).

                                        All pending applications also stand disposed of accordingly.



                                                                   (DR.PUSHPENDRA SINGH BHATI),J.

47-Sudheer/-

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