Rajesh Kumar vs State Of Rajasthan
2023 Latest Caselaw 18 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 18941/2022

1. Rajesh Kumar S/o Shri Krishan Lal, Aged About 42 Years, 7G 29 Pawanpuri South, District Bikaner, Rajasthan.

2. Inderjeet Beniwal S/o Shri Sharwan Kumar, Aged About 52 Years, A4/2, Patel Nagar, Opp. Shiv Bari Road,near Shiv Mandir, District Bikaner, Rajasthan.

3. Mohammed Shakir Abbasi S/o Shri Fateh Mohammed Abbasi, Aged About 42 Years, 655 Kasaiyon Ki Bari, Khatikan Dhigge Ke Upar, District Bikaner, Rajasthan.

----Petitioners Versus

1. State Of Rajasthan, Through The Secretary, Department Of Medical And Health, Government Of Rajasthan, Jaipur, Rajasthan.

2. The Director, Medical And Health Services, Tilak Marg, Swasthya Bhawan, Jaipur, Rajasthan.

3. The Additional Director (Admn.), Medical And Health Services, Government Of Rajasthan, Jaipur, Rajasthan.

4. The Chief Medical And Health Officer, Bikaner, District Bikaner, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Deependra Singh Shekhawat

JUSTICE DINESH MEHTA

Order

02/01/2023

1. Learned counsel for the petitioners submits that the

petitioner would feel satisfied if a direction is issued to the

respondents to decide their representation dispassionately in the

light of the judgments dated 08.02.2012 rendered in the case of

Ashok Kumar Baser Vs. State of Rajasthan & Ors. (SBCWP

No.6707/2007) and dated 10.07.2017 rendered in the case of Om

(2 of 2) [CW-18941/2022]

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 petitioners'

representation in the light of the judgments passed by this Court

in the cases of Ashok Kumar Baser (supra) and Om Prakash

Beniwal (supra).

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

representation alongwith all relevant material including copies of

the judgments aforesaid alongwith certified copy of the order

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

respondents are directed to consider petitioners' representation in

accordance with law, within a period of four weeks thereafter.

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

petitioners' 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.

5. The stay application also stands disposed of accordingly.

(DINESH MEHTA),J 117-Arvind/-

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