Aamb Singh vs The State Of Rajasthan
2023 Latest Caselaw 19 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 17698/2022

Aamb Singh S/o Mohan Singh, Aged About 37 Years, R/o Ramdev Mandir Ke Samne, Nakoda Road, Jasol, District Barmer. At Present Working Phc Thob Block Kalyanpur, Dist. Barmer.

----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 Services, Rajasthan, Swasthya Bhawan, Tilak Marg, Jaipur.

3. Nodal Officer, Mndy/mnjy, Medical And Health Services, Rajasthan, Swasthya Bhawan, Tilak Marg, Jaipur.

4. Chief Medical And Health Officer, Barmer.

5. Block Chief Medical And Health Officer, Kalyanpur, District Barmer.

                                                                   ----Respondents


For Petitioner(s)          :     Mr. Gulab Singh
For Respondent(s)          :     -



                     JUSTICE DINESH MEHTA

                                     Order

02/01/2023

1.   Learned     counsel       for   the     petitioner          submits   that   the

petitioner would feel satisfied if a direction be issued to consider

their 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.

(2 of 2) [CW-17698/2022]

2. 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.

3. 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.

4. 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.

(DINESH MEHTA),J 183-akansha/-

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