Nayan Sharma vs The State Of Rajasthan ...
2023 Latest Caselaw 5172 Raj

[2023/RJJD/017125] (1 of 2) [CW-7130/2023]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7130/2023

Nayan Sharma D/o Shri Vinod Sharma W/o Umesh Kumar Joshi, Aged About 34 Years, R.//o.Jamwaramgarh, District Jaipur, Rajasthan.

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

----Respondents

For Petitioner(s) : Mr. Tanwar Singh Rathore

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

24/05/2023

Learned counsel for the petitioner submits that the petitioner

would feel satisfied if a direction be issued to consider her

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.

[2023/RJJD/017125] (2 of 2) [CW-7130/2023]

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.

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 petitioner's 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.

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.

(VINIT KUMAR MATHUR),J 101-SanjayS/-

Powered by TCPDF (www.tcpdf.org)