Deepak Sharma vs State Of Rajasthan
2022 Latest Caselaw 12475 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN

AT JODHPUR

S.B. Civil Writ Petition No. 10022/2022

Deepak Sharma S/o Shri Umashankar Sharma, aged about 36 Years, R/o Panchayat Samiti Road, Ward No. - 12, Ratangarh District Churu at present working at PHC, Nosariya Block Ratangarr District Churu.

----Petitioner 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 Officer, Ratangarh.

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

----Respondents

For Petitioner(s) : Mr. Tanwar Singh.

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

18/10/2022

Learned counsel for the petitioner submits that the petitioner

would feel satisfied if a direction be issued to consider his

(2 of 2) [CW-10022/2022]

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 petitioner 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 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 52-DJ/-

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