Amar Chand vs State Of Rajasthan ...
2023 Latest Caselaw 5185 Raj

[2023/RJJD/017090] (1 of 3) [CW-7205/2023]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7205/2023

1. Amar Chand S/o Mahendra Singh, Aged About 30 Years,

2. Kapil Sharma S/o Parshotam Lal, Aged About 31 Years,

3. Sandeep Kumar S/o Uma Ram, Aged About 33 Years,

4. Girdhari Lal S/o Deep Chand, Aged About 30 Years,

5. Jitendra Kumar S/o Ram Chandra, Aged About 25 Years,

6. Mukesh S/o Ramchandra, Aged About 36 Years,

7. Sourav Kumar S/o Vijay Kumar, Aged About 30 Years,

8. Yogesh Kumar S/o Pyare Lal, Aged About 30 Years,

9. Sandeep Kumar S/o Munshi Ram, Aged About 25 Years,

10. Naveen Kumar S/o Kailash Chandra, Aged About 28 Years,

11. Asif Khan S/o Yusuf Khan, Aged About 26 Years,

12. Sunil S/o Vidyadhar, Aged About 27 Years,

13. Jitu Kumari D/o Devkaran Singh, Aged About 29 Years,

14. Pooja Kumari D/o Foolchand, Aged About 28 Years,

15. Gajraj Singh S/o Mulsingh Rathore, Aged About 31 Years,

16. Manoj Kumar S/o Arjunlal, Aged About 31 Years, All the petitioners are at Present Posted At Pandit Deendayal Upadhyay Medical College Churu, 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 Service, Rajasthan, Swasthya Bhawan, Tilak Marg, Jaipur. R/o At Present Posted At Pandit Deendayal Upadhyay Medical College Churu, Rajasthan.

3. Principal And Controller, Pandit Deen Dayal Upadhyay Medical College, Churu.

4. Chief Medical And Health Officer, Churu Distt. Churu.

5. Banti Tradding Company, Ward No. 30, Churu, District Churu Through Its Authorised Signatory.

[2023/RJJD/017090] (2 of 3) [CW-7205/2023]

----Respondents

For Petitioner(s) : Mr. Vikram Singh Bhawla

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

24/05/2023

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/017090] (3 of 3) [CW-7205/2023]

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 124-SanjayS/-

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