Hanuman Prasad Choudhary vs State Of Rajasthan ...
2023 Latest Caselaw 4103 Raj

[2023/RJJD/013518]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6111/2023

1. Hanuman Prasad Choudhary S/o Shri Ramniwas Choudhary, Aged About 29 Years, R/o.Shiv Nagar Mahadevli, District Tonk, Rajasthan.

2. Rajendra Prasad Jangid S/o Shri Rameshwar Prasad Jangid, Aged About 29 Years, R/o.Near Chungi Naka, Vikas Vihar Colony Deovli, District Tonk, Rajasthan.

3. Aditya Sharma S/o Shri Devendra Sharma, Aged About 24 Years, R/o. Ward No. 13 Ahir Wada Chowk Kaithun, District Kota, Rajasthan.

4. Rajesh Kumar Gurjar S/o Shri Kalu Ram Gurjar, Aged About 33 Years, R/o.Gandhi Park Near Shiv Hanuman Mandir District Tonk, 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 Services, Rajasthan, Swasthya Bhawan, Tilak Marg, Jaipur.

3. Rajasthan Medical Service Corporation Department, Through Its Chairman / Managing Director, Gandhi Block, Swasthya Bhawan Tilak Marg, C Scheme Jaipur.

4. Chief Medical And Health Officer, Kota.

5. Chief Medical And Health Officer, Tonk.

6. Chief Medical And Health Officer, Sadar Hospital, Tonk.

7. The Medical Relief Society, Through Secretary District, Kota.

8. The Medical Relief Society, Through Secretary District Tonk.

9. Medical Officer Incharge, Community Health Center Kaithun Kota.

----Respondents

For Petitioner(s) : Mr. Tanwar Singh Rathore

[2023/RJJD/013518] (2 of 2) [CW-6111/2023]

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

04/05/2023

Learned counsel for the petitioners submits that the

petitioners 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.

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

of with a direction to the petitioners to file a representation within

a period of four weeks from today.

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.

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.

The stay application also stands disposed of accordingly.

(VINIT KUMAR MATHUR),J 174-SanjayS/-

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