Ashok Rankawat vs State Of Rajasthan ...
2023 Latest Caselaw 4494 Raj

[2023/RJJD/014641]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13019/2019

Ashok Rankawat S/o Bhagwan Das, Aged About 37 Years, R/o Near Government Hospital, Jaitaran, District Pali, Rajasthan.

----Petitioner Versus

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

2. Director, Medical And Health Services, Government Of Rajasthan, Jaipur.

3. Additional Director, Medical And Health Services, Government Of Rajasthan, Jaipur.

4. Chief Medical And Health Officer, Pali.

5. Junior Specialist (Senior), Community Health Center, Jaitaran, District Pali.

6. Om Computer Center And Services, Opp. Kraya Vikraya Sahakari Samiti, Nimaj Road, Jaitaran, District Pali.

7. Medical Officer, In Charge, Community Health Center, Jaitaran, District Pali.

                                                                     ----Respondents


For Petitioner(s)            :     Mr. Vishwajeet Singh Ranawat for
                                   Mr. S.K.Verma
For Respondent(s)            :     -



                        JUSTICE DINESH MEHTA

                                        Order

11/05/2023

1. Petitioner's grievance is that he was working on contract

basis under the respondents, and they are apprehending

disengagement of his services.

2. Mr. Vishwajeet Singh Ranawat, learned counsel for the

petitioner submits that the petitioner would feel satisfied if the

respondents are directed to consider his representation (which

[2023/RJJD/014641] (2 of 2) [CW-13019/2019]

he would be filing) in light of the judgment of this Court dated

19.01.2021, passed in Jai Prakash Ganchi & Ors. Vs. State of Raj

& Ors. (S.B.Civil Writ Petition No.7273/2020) and also in light of

circular dated 02.09.2020.

3. The present writ petition is, therefore, disposed of with the

direction to the petitioner to file a representation, while enclosing

photostat copy of the judgment in the case of Jai Prakash Ghanchi

(supra) and photostat copy of the circular dated 02.09.2020 within

a period of four weeks from today.

4. In case, representation is so addressed, the competent

authority shall do the needful, in accordance with law, preferably

within a period of eight weeks from receipt thereof.

5. 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.

6. The stay application also stands disposed of accordingly.

7. 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.

(DINESH MEHTA),J 64-akansha/-

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