Rajasthan High Court - Jodhpur
Jeevan Kumar Karad vs State Of Rajasthan on 14 January, 2022
Bench: Pushpendra Singh Bhati
(1 of 2) [CW-744/2022]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 744/2022
Jeevan Kumar Karad S/o Om Prakash Karad, Aged About 35
Years, R/o Ward No. 02, Bhagatsingh Colony, Keshoraipatan,
District Bundi, Rajasthan.
----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 Superintendent, Samuhik Chiktsalay Sangh, Jawahar
Lal Nehru Hospital, Ajmer.
5. The Chief Medical And Health Officer, Bundi.
----Respondents
For Petitioner(s) : MR. Vikram Singh Bhawla on VC
For Respondent(s) :
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order
14/01/2022
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
counsel for the petitioner seeks same directions / relief as granted
in the case of Prathvi Raj Singh (Supra).
(2 of 2) [CW-744/2022]
In view of the submissions made, the writ petition filed by
the petitioner is disposed of with the similar directions as given in
the case of Prathvi Raj Singh (Supra), which read as under:-
"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 period of 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. "
All pending applications also stand disposed of accordingly.
(DR.PUSHPENDRA SINGH BHATI),J
114-Sudheer/-
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