Kailashi Rawat vs State Of Rajasthan ...
2023 Latest Caselaw 3571 Raj

[2023/RJJD/011946] (1 of 2) [CW-5565/2023]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5565/2023

Kailashi Rawat D/o Poonam Singh, Aged About 33 Years, Idgah Colony, Vaishali Nagar, District Ajmer, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through Secretary, Medical And Family Welfare Department, Rajasthan, Jaipur.

2. The Director (Non Gazette), Medical And Family Welfare Department, Rajasthan, Jaipur.

3. The Chief Medical And Health Officer, Pali.

                                                                 ----Respondents


For Petitioner(s)         :     Mr. Hansraj Nimbar
For Respondent(s)         :

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

25/04/2023

1. Learned counsel for the petitioner submits that the petitioner

would feel satisfied if a direction is issued to the respondents to

decide his representation dispassionately in the light of the

judgments dated 8.2.2012 rendered in the case of Ashok Kumar

Baser Vs. State of Rajasthan & Ors. (SBCWP No.6707/2007) and

dated 10.7.2017 rendered in the case of Om Prakash Beniwal Vs.

State of Rajasthan & Anr. (SBCWP No.8204/2014).

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

of with the direction to the respondents to decide petitioner's

representation in the light of the judgments passed by this Court

in the cases of Praveen Kaswan and Om Prakash Beniwal (supra).

[2023/RJJD/011946] (2 of 2) [CW-5565/2023]

3. For the purpose aforesaid, the petitioner may file a fresh

representation along with all relevant material including copies of

the judgments aforesaid along with certified copy of the order

instant, within a period of two weeks from today. The respondents

are directed to consider petitioner's representation in accordance

with law, within a period of four weeks thereafter.

4. It is made clear that aforesaid direction to decide the

petitioner's 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.

5. The stay application also stands disposed of accordingly.

6. The 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 petitioner

would be entitled to the relief.

(VINIT KUMAR MATHUR),J 105-DArora/-

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