Mohammad Irfan vs The State Of Rajasthan
2022 Latest Caselaw 9208 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9098/2022

1. Mohammad Irfan S/o Sarwar Khan, Aged About 27 Years, Sunaro Ki Dhani, Ward No 15, Ratangarh District Churu At Present Working At Phc, Daudsar Block Ratangarh District Churu

2. Shyam Sundra Pareek S/o Bhanwar Lal Pareek, Aged About 33 Years, Village And Post Utarada Bass Ward No - 10 Gogasar Tehsil Ratangarh District Churu At Present Working At Phc, Gogasar Block Ratangarh District Churu.

3. Arsad Khan S/o Rustam Khan, Aged About 24 Years, Village And Post Nai Masjid Ke Pass, Ward No - 14, Ratangarh District Churu At Present Working At Phc, Bhukarkhadi Block Ratangarh District Churu.

4. Mahesh Kumar S/o Gokaram Prasad Sharma, Aged About 35 Years, Village And Post Bagas District Sikar At Present Working At Phc, Tidiyasar Block Ratangarh District Churu.

5. Suresh Kumar Mandiwal S/o Hanuman Prasad Mandiwal, Aged About 34 Years, Gigi Ke Kua Ke Pass, Wad No - 18, Ratangarh District Churu At Present Working At Phc, Sehala Block Ratangarh District Churu.

----Petitioners Versus

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

2. Director (Public Health), Medical And Health Service, Rajasthan, Swasthya Bhawan, Tilak Marg, Jaipur.

3. Joint Secretary, Finance Department, Government Of Rajasthan, Secretariat, Jaipur.

4. Rajasthan Medical Service Corporation Department, Through Its Chairman/managing Director, Gandhi Block, Swasthya Bhawan, Tilak Marg, C-Scheme, Jaipur.

5. Nodal Officer, Mndy/mnjy, Medical And Health Services, Rajasthan, Swasthya Bhawan, Tilak Marg, Jaipur

6. Chief Medical And Health Officer, Churu.

7. Block Chief Medical And Health Officer, Ratangarh.

8. Secretary, Rajasthan Medical Relief Society, Churu District Churu.

----Respondents

For Petitioner(s) : Mr. Gulab Singh.

For Respondent(s)        :




                                                                               (2 of 2)               [CW-9098/2022]


                                                   HON'BLE MR. JUSTICE ARUN BHANSALI

                                                                         Order

                                   14/07/2022

Learned counsel for the petitioners submits that the

petitioners would feel satisfied if a direction be issued to consider

their representation in the light of judgment dated 20.03.2017

rendered by this Court in a bunch of writ petitions led by Pankaj

Kumar Upadhyay & Ors. Vs. State of Rajasthan & Ors.: S.B. Civil

Writ Petition No. 953/2017.

In view of the aforesaid, the present writ petition is disposed

of with a direction to the petitioners to file a representation within

a period of four weeks from today.

In case, a representation is so addressed within the aforesaid

period, the respondents shall consider and decide the same in

accordance with law including the law laid down by this Court in

the case of Pankaj Kumar Upadhyay (supra); however, in no case

later than six weeks from the date of receipt of the representation.

It is made clear that aforesaid direction to decide the

representation has been issued only with a view to ensure

expeditious redressal of petitioners' 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.

(ARUN BHANSALI),J 89-Rmathur/-

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