Rais Mohammad vs State Of Rajasthan
2022 Latest Caselaw 4146 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4001/2022

Rais Mohammad S/o Hamid Ali, Aged About 30 Years, R/o Purane Thane Ke Samne Ward No. 20 Kapren, Bundi, District Bundi, Rajasthan At Present Posted Seth Ramvilash Bhuwalka Yakshma Aarogya Sadan Udaipur District Udaipur 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 Principal And Controller, R.n.t. Medical College, Udaipur.

5. The Superintendent, Seth Ramvilas Bhuwalka Yakshma Aarogya Sadan Udaipur District Udaipur.

6. Chief Medical And Health Officer, Bundi.

7. Principal And Controller, Medical College Kota.

                                                                ----Respondents


For Petitioner(s)        :     Mr Vikram Singh Bhawla
For Respondent(s)        :



           HON'BLE MR. JUSTICE ARUN BHANSALI

                         Judgment / Order

15/03/2022

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.

(2 of 2) [CW-4001/2022]

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.

(ARUN BHANSALI),J 116-MMA/-

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