Rajasthan High Court - Jodhpur
Parag Dave vs State Of Rajasthan ... on 8 August, 2023
Bench: Dinesh Mehta
[2023:RJ-JD:25261]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 5698/2019
1. Parag Dave S/o Shri Harish Chandra Dave, Aged About 33
Years, House No. 26, Himaliya Nagar, (Shyampura)
Udaipur Road, District Banswara Presently Posted At
Mahatama Gandhi Hospital, Banswara, District Banswara,
Rajasthan.
2. Lalit Sargada S/o Shri Bhaniya Sargada, Aged About 33
Years, Shriram Colony, District Banswara Presently Posted
At Mahatama Gandhi Hospital, Banswara, District
Banswara, Rajasthan.
3. Suman Kalal D/o Shri Ganpat Lal Kalal, Aged About 32
Years, Khandu Colony, District Banswara Presently Posted
At Mahatama Gandhi Hospital, Banswara, District
Banswara, Rajasthan.
4. Heena Joshi D/o Shri Chandra Shekhar Joshi, Aged About
33 Years, Mahaveer Nagar, Tripura Colony, Akrawani,
District Banswara Presently Posted At Mahatama Gandhi
Hospital, Banswara, District Banswara, Rajasthan.
5. Ketan Joshi S/o Shri Deepak Kumar Joshi, Aged About 25
Years, Varda Sagwada, District Banswara Presently Posted
At Phc Ghata Ka Gaon, Block Sagwada, District
Dungarpur, Rajasthan.
----Petitioners
Versus
1. State Of Rajasthan, Through Principal Secretary, Medical
And Health Department, Government Of Rajasthan
Secretariat, Jaipur.
2. Director, (Public Health ) Medical And Health Service,
Rajasthan, Swasthaya 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,
6. Chief Medical And Health Officer, Banswara, District
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Banswara.
7. Principal Medical And Health Officer, Mahatama Gandhi
Government Hospital, Banswara.
8. Chief Medical And Health Officer, Dungarpur, District
Dungarpur.
9. Block Chief Medical And Health Officer, Sagwada, District
Dungarpur.
----Respondents
For Petitioner(s) : Mr. Tanwar Singh
For Respondent(s) : Ms. Vandana Bhansali, AGC
JUSTICE DINESH MEHTA
Order
08/08/2023
1. Mr. Tanwar Singh Rathore, learned counsel for the petitioners
submits that the controversy involved in the present writ petition
is squarely covered by the judgment dated 19.01.2021, passed by
this Court in the case of Jai Prakash Ganchi & Ors. Vs. State of
Rajasthan & Ors. : S.B. Civil Writ Petition No.7273/2020
2. Learned counsel for the petitioners submits that petitioners
would be satisfied, if the competent authority of the respondents
is directed to consider petitioners' representations (which they
would be filing within four weeks from today) in the light of
judgment in Jai Prakash Ganchi (supra), expeditiously.
3. The writ petition is, therefore, disposed of with the direction
to the petitioners to file their representations along with certified
copy of the order instant and a web copy of the order passed in Jai
Prakash Ganchi (supra), claiming relief to which they are entitled
to on the basis of such judgment.
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4. In case representation is so addressed within four weeks
from today, the competent authority shall consider the same, in
accordance with law, including the judgment in the case of Jai
Prakash Ganchi (Supra), as early as possible, preferably within a
period of eight weeks of receipt of the representation(s).
5. It is made clear that aforesaid direction to decide the
representation(s) 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(s) in a
particular manner.
6. The stay application also stands disposed of accordingly.
(DINESH MEHTA), J.
489-Mak/-
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