Rajasthan High Court - Jodhpur
Santosh Sharma And Ors vs State And Ors (2023/Rjjd/015173) on 15 May, 2023
Bench: Dinesh Mehta
[2023/RJJD/015173]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 6851/2017
1. Santosh Sharma Daughter Of Shri Satya Narayan
Sharma, Resident Of Sahwa, Tehsil Tara Nagar, District
Churu.
2. Ghanshyam Chandra Swami Son Of Shri Lal Chand
Swami, Resident Of Village And Post Jodi Tehsil And
District Churu.
3. Sunita Kumari Wife Of Suresh Kumar Kaswan, Resident
Of Village And Post Butiyan Tehsil And District Churu.
4. Sarita Wife Of Dharmesh Kumar, Resident Of Village And
Post Gudha Gaurji, Tehsil Udaipur Vati, District
Jhunjhunu.
5. Bhanwar Lal Kumhar Son Of Shri Shera Ram Kumhar,
Resident Of Devgarh, Tehsil Taranagar, District Churu.
6. Smt. Rachna Prajapat Daughter Of Poos Raj Prajapat,
Resident Of Bhojlai Bas Stand Chowk, Sujangarh, District
Churu.
7. Smt. Raj Bala Daughter Of Laxmi Chand, Resident
Buchawas Tehsil Taranagar, District Churu.
8. Vinod Kumar Son Of Shri Ram Lal, Resident Of Ward 7
Near Mantriyo Ka Kuya, Taranagar, District Churu.
9. Hari Om Soni Son Of Deen Dayal Soni, Resident Of
Ratangar District Churu.
10. Pankaj Khatri Son Of Mohan Lal Khatri, Resident Of Ward
No. 5, Mochi Mohalla, Taranagar, District Churu.
11. Suman Daughter Of Nemi Chand Ola, Wife Of Vijay
Kumar, Resident Of Nabi Pura, Tehsil Fatehpur, District
Sikar.
12. Nani Bai Daughter Of Sagar Ram Meghwal, Resident Of
Anandsinghpura, Tehsil Taranagar, District Churu.
13. Ritu Raj Sharma Daughter Of Sunrendra Kumar Sharma,
Resident Of Ratangarh, District Churu.
14. Hansraj Regar Son Of Jagdish Prasad, Resident Of Village
Ponkh, Tehsil Udaiapurvati, District Jhunjhunu.
15. Mamta Wife Of Vijaypal Bhakhar, Resident Of C-27,
Sector-4 Sainik Basti, District Churu.
16. Smt. Sunita Gadhwal Daughter Of Rameshwar Lal,
[2023/RJJD/015173] (2 of 4) [CW-6851/2017]
Resident Of Khirod, Tehsil Navalgarh, District Churu.
17. Bharat Tanodiya Son Of Fakir Chand, Resident Of Lal
Kuwa, Ward No. 21, Ratanarh, District Churu.
18. Laxmi Rajput Wife Of Jeev Raj Singh Daughter Of Khajan
Singh, Resident Of Ratansara, Tehsil Ratangar, District
Churu.
19. Pawan Kumar Sharma Son Of Satya Narayan Sharma,
Resident Of Untwaliya, Ratan Nagar Tehsil And District
Churu.
20. Jitendra Kumar Son Of Chiranji Lal, Resident Of Bada
Ganv, Tehsil Udaipurvati, District Churu.
21. Sushma Chouhan Daughter Of Umesh Chandra, Resident
Of E 198, Agrsen Nagar, Churu.
22. Usman Gani Bhati Son Of Sabir Husain Bhati, Resident Of
Ward No. 13, Near Makki Masjid, Churu.
23. Jai Prakash Saini Son Of Shiv Bhagwan Saini, Resident Of
Ward No. 25, Near Khemka Sati Tample, Churu.
24. Dinesh Maharishi Son Of Heera Lal, Resident Of Primary
Health Centre, Sahnali Badi, Churu.
25. Basanti Kumari Daughter Of Onkar Mal, Resident Of
Bidasar, District Sikar.
26. Suman Sagwan Daughter Purna Ram Sagwan, Resident
Of Gasla Aguna, Tehsil Taranagar, District Churu.
----Petitioners
Versus
1. State Of Rajasthan Through Seretary To The
Government, Department Of Medical And Health,
Government Of Rajasthan, Secretariat, Jaipur.
2. The Director, Directorate Of Medical And Health Welfare,
Swasthya Bhawan, Rajasthan, Jaipur.
3. The Director R.C.H., Medical And Health Services,
Rajasthan, Jaipur.
4. District Reproduction And Child Health Officer, Churu.
5. District Reproduction And Child Health Officer, Bhilwara.
----Respondents
[2023/RJJD/015173] (3 of 4) [CW-6851/2017]
For Petitioner(s) : Mr. A.D. Ujjwal
For Respondent(s) : Mr. Anil Kumar Bissa
JUSTICE DINESH MEHTA
Order
15/05/2023
1. Mr. Ujjwal, learned counsel for the petitioners submits that
petitioners would feel satisfied, if respondents are directed to
consider their representations in light of judgment of this Court
dated 19.05.2016, passed in S.B. Civil Writ Petition
No.8988/2014: Anand Purohit & Ors. Vs. State & Ors. which has
been affirmed by the Division Bench of this Court in D.B. Special
Appeal Writ No.854/2016 : State & Ors. Vs. Madhusudan Vyas &
Ors., and Hon'ble the Supreme Court.
2. In view of the aforesaid, the present writ petition is
disposed of with the direction to the petitioners to address
representations before the competent authority of the respondents
within a period of four weeks along with photostat copy of the
Judgment of this Court passed in Anand Purohit's case and a
certified copy of the order instant.
3. In case representations is/are so addressed, the competent
authority shall consider the same, in accordance with law,
including the judgment of this Court in Anand Purohit's case, as
early as possible, preferably within a period of three months from
the receipt of the representations.
4. It is made clear that aforesaid direction to decide the
representations has been issued only with a view to ensure
[2023/RJJD/015173] (4 of 4) [CW-6851/2017]
expeditious redressal of petitioners' grievance. The same may not
be construed to be an order to decide the representations in a
particular manner.
5. The stay application also stands disposed of accordingly.
(DINESH MEHTA),J
31-Ramesh/-
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