Ram Pratap Choudhary vs The State Of Rajasthan ...
2023 Latest Caselaw 5114 Raj

[2023/RJJD/016770] (1 of 3) [CW-6976/2023]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6976/2023

1. Ram Pratap Choudhary S/o Shri Jai Singh, Aged About 27 Years, R/o Village / Post Gat, Dist. Alwar (Raj.).

2. Rajesh Kumar S/o Shri Thavar Singh, Aged About 28 Years, R/o Village And Post Mahammadpur, Tehsil Mundawar, Dist. Alwar (Raj.).

3. Nitin Kumar Saini S/o Shri Mahendra Singh Saini, Aged About 27 Years, R/.o Sainiwara, Tehsil Kotkasim, Dist. Alwar (Raj.).

4. Rahul Pancholi S/o Shri Puranmal Pancholi, Aged About 26 Years, R/o Opposite Surya Mandir, Pancholi Mohalla, Bassi, Dist. Jaipur (Raj.).

5. Rakesh Kumar Pareek S/o Shri Moti Lal Pareek, Aged About 37 Years, R/o House No. 1600 Kanji Purohit Ki Gali Near By Raysar Plazz Chand Poll Bazaar Jaipur (Raj.).

----Petitioners Versus

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

2. Director, (Public Health) Medical And Health Service, 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, Jaipur I.

5. Chief Medical And Health Officer, Alwar.

6. Block Chief Medical And Health Officer, Bassi, District Jaipur-I.

7. The Medical Relief Society, Through Secretary District Jaipur-I.

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

                                                                   ----Respondents





 [2023/RJJD/016770]                       (2 of 3)                         [CW-6976/2023]




For Petitioner(s)              :     Mr. Tanwar Singh Rathore
For Respondent(s)              :

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

23/05/2023

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.

[2023/RJJD/016770] (3 of 3) [CW-6976/2023]

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

petitioners would be entitled to the relief.

(VINIT KUMAR MATHUR),J 266-SanjayS/-

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