Mukesh Kumar Sharma vs State Of Rajasthan
2022 Latest Caselaw 8101 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8014/2022

Mukesh Kumar Sharma S/o Sunda Ram Sharma, Aged About 33 Years, Village Ranpura, Post Kasarda, District Sikar, Rajasthan.

----Petitioner Versus

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

2. Secretary, Finance (Budget) Department, Government Of Rajasthan, Jaipur.

3. Director, (Public Health) Medical And Health Services, Government Of Rajasthan, Jaipur.

4. Additional Director, Medical And Health Services, Government Of Rajasthan, Jaipur.

5. Joint Director, Medical And Health Services, Government Of Rajasthan, Jaipur.

6. Nodal Officer, Mnjy, Department Of Medical And Health Services, Government Of Rajasthan, Jaipur.

7. Rajasthan Medical Services Corporation Limites (Rmsc), Department Of Medical And Health Services, Swasthya Bhawan, Tilak Marg, C-Scheme, Jaipur Through Its Managing Director.

8. The Chief Medical And Health Officer, Sikar.

9. The Secretary, Medicare Relief Society, Srimadhopur, District Sikar, Rajasthan.

10. The Medical Officer, Community Health Centre, Srimadhopur, District Sikar, Rajasthan.

                                                                 ----Respondents


For Petitioner(s)        :     Mr. SK Verma
For Respondent(s)        :

HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI (VACATION JUDGE)

Order

01/06/2022

(2 of 2) [CW-8014/2022]

1. Petitioners' grievance is that they were working on contract

basis under the respondents, and they are apprehending

disengagement of their services.

2. Mr. Shreekant Verma, learned counsel for the petitioners

submits that the petitioners would feel satisfied if the respondents

are directed to consider their representation (which they would be

filing) in light of the judgment of this Court dated 19.01.2021,

passed in Jai Prakash Ganchi & Ors. Vs. State of Raj. & Ors.

(S.B.Civil Writ Petition No.7273/2020) and also in light of circular

dated 02.09.2020.

3. The present writ petition is, therefore, disposed of with the

direction to the petitioners to file a representation, while enclosing

photostat copy of the judgment in the case of Jai Prakash Ghanchi

(supra) and photostat copy of the circular dated 02.09.2020 within

a period of four weeks from today.

4. In case, representation is so addressed, the competent

authority shall do the needful, in accordance with law, preferably

within a period of eight weeks from receipt thereof.

5. 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.

6. The stay application also stands disposed of accordingly.

(DR.PUSHPENDRA SINGH BHATI), VJ 342-Skant/sudheer/-

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