Rajasthan High Court - Jodhpur
Hemlata vs State Of Rajasthan ... on 17 April, 2023
Bench: Vinit Kumar Mathur
[2023/RJJD/010355]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 3046/2023
1. Hemlata D/o Jay Singh, Aged About 26 Years, Working At
Govt. Settelite Hospital, Mathaniya, Block Osia, Jodhpur.
2. Lokesh Sharma S/o Babu Lal Sharma, Aged About 25
Years, Working At Mandota, Kudan, Sikar.
3. Rameshwar Labana S/o Hawji Labana, Aged About 30
Years, Working At Phc Mandavi, Block Dhariyawad,
District Pratapgarh.
4. Keshar Singh S/o Jagdeesh Prasad, Aged About 25 Years,
Working At Chc Kotkasim, Block Kotkasim, Alwar.
5. Rakesh S/o Bhairu Lal, Aged About 30 Years, Working At
Phc Badi, Block Nimbaheda, District Chittorgarh.
6. Chunni Lal S/o Rama Meena, Aged About 30 Years,
Working At Chc Peepal Khoonth District Pratapgarh.
7. Lalit Kumar S/o Uday Lal, Aged About 30 Years, Working
At Sub District Hospital Bali, District Pali.
8. Ritik Rawal S/o Kaushal Prakash, Aged About 22 Years,
Working At Chc Mawli, District Udaipur.
9. Avinash Birawat S/o Mohan Lal Birawat, Aged About 30
Years, R/o Adarsh Basti, Bali, Dist. Pali.
10. Rajesh Garg S/o Malla Ram Ji, Aged About 31 Years,
Working At Mch Jalore, District Jalore.
11. Riyaj Ali S/o Sharafat Ali, Aged About 27 Years, Working
At Mch Jalore, District Jalore.
12. Dhruv S/o Khem Raj, Aged About 20 Years, Working At
Mch, Jalore, District Jalore.
13. Kaushal Raj S/o Jogendra Kumar, Aged About 20 Years,
R/o Harijan Basti, Bikaner.
----Petitioners
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. Joint Secretary, Finance (Budget) Department,
Government Of Rajasthan, Jaipur.
[2023/RJJD/010355] (2 of 4) [CW-3046/2023]
4. Director, (Public Health) Medical And Health Services,
Government Of Rajasthan, Jaipur.
5. Additional Director, Medical And Health Services,
Government Of Rajasthan, Jaipur.
6. Nodal Officer, Mndy, Medical And Health Services,
Government Of Rajasthan, Jaipur.
7. Nodal Officer, Mnjy, Medical And Health Services,
Government Of Rajasthan, Jaipur.
8. Rajasthan Medical Services Corporation Limites (Rmsc),
Department Of Medical And Health Services, Swasthya
Bhawan, Tilak Marg, C-Scheme, Jaipur Through Its
Managing Director.
9. Managing Director, N.h.m. Swasthya Bhawan, Jaipur.
10. Chief Executive Officer, State Health Assurance Agency,
Jaipur.
11. Principal Medical Officer, Sikar.
12. Chief Medical And Health Officer, Sikar
13. Rajasthan Medical Relief Society Sikar, Through Secretary,
District Sikar.
14. Principal Medical Officer, Pratapgarh
15. Chief Medical And Health Officer, Pratapgarh.
16. Rajasthan Medical Relief Society Pratapgarh, Through
Secretary, District Pratapgarh.
17. Principal Medical Officer, Alwar.
18. Chief Medical And Health Officer, Alwar.
19. Rajasthan Medical Relief Society Alwar, Through
Secretary, District Alwar.
20. Principal Medical Officer, Chittorgarh.
21. Chief Medical And Health Officer, Chittorgarh.
22. Rajasthan Medical Relief Society Chittorgarh, Through
Secretary, District Chittorgarh.
23. Principal Medical Officer, Pali.
24. Chief Medical And Health Officer, Pali.
25. Rajasthan Medical Relief Society Pali, Through Secretary,
District Pali.
26. Principal Medical Officer, Udaipur.
[2023/RJJD/010355] (3 of 4) [CW-3046/2023]
27. Chief Medical And Health Officer, Udaipur.
28. Rajasthan Medical Relief Society Udaipur, Through
Secretary, District Udaipur.
29. Principal Medical Officer, Jodhpur
30. Chief Medical And Health Officer, Jodhpur.
31. Rajasthan Medical Relief Society Jodhpur, Through
Secretary, District Jodhpur.
32. Principal Medical Officer, Jalore.
33. Chief Medical And Health Officer, Jalore.
34. Rajasthan Medical Relief Society Jalore, Through
Secretary, District Jalore.
----Respondents
For Petitioner(s) : Mr. Shreekant Verma
For Respondent(s) :
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order
17/04/2023
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
[2023/RJJD/010355] (4 of 4) [CW-3046/2023]
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.
7. he order has been passed based on the submissions made in
the petition, the respondents would be free to examine the
veracity of the submissions made in the petition and only in case,
the averments made therein are found to be correct, the
petitioners would be entitled to the relief.
(VINIT KUMAR MATHUR),J
413-/Vivek/-
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