Rajasthan High Court - Jodhpur
Mohd. Kosar vs State Of Rajasthan (2023:Rj-Jd:40653) on 24 November, 2023
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
[2023:RJ-JD:40653]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 12229/2020
1. Mohd. Kosar S/o Mohd. Islam, Aged About 25 Years, At
Present Working At District Hospital, Mch Tonk District
Tonk.
2. Mohd. Zahid S/o Mohd. Abdullah, Aged About 25 Years, At
Present Working At District Hospital, Mch Tonk District
Tonk.
3. Maneesh Meena S/o Shimbhu Dayal Meena, Aged About
36 Years, At Present Working At C.h.c., Kudgaon Block
Sapotra, Karauli.
4. Mahaveer Prasad S/o Prahlad Rai, Aged About 25 Years,
At Present Working At P.h.c., Jurathara Block Piparli,
Sikar.
5. Devender Dagur S/o Radheshyam Dagur, Aged About 31
Years, At Present Working At P.h.c., Vijaypura Block
Hindaun City, Karauli.
6. Bahadur Ninamma S/o Rajeg, Aged About 23 Years, At
Present Working At P.h.c.,kelamela Block Pipalkhoonth,
Pratapgarh.
7. Yugal Kishore Sharma S/o Om Prakash Sharma, Aged
About 31 Years, At Present Working At P.h.c., Karsauli
Block Hindaun City, Karauli
8. Raju Kumari W/o Ramswaroop D/o Rdmal, Aged About 30
Years, At Present Working At Govt. Kapil Hospital Sdh,
Neem Ka Thana District Sikar.
9. Jai Singh Saini S/o Shyodan Singh, Aged About 31 Years,
At Present Working At Govt. General Hospital, Neem Ka
Thana, District Sikar.
10. Om Prakash Kumhar S/o Mali Ram Kumhar, Aged About
33 Years, At Present Working At Chc Khachariyawas
District Sikar.
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary Medical And
Health Department, Government Of Rajasthan, Jaipur.
2. Secretary, Finance (Budget) Department, Government Of
Rajasthan, Jaipur.
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[2023:RJ-JD:40653] (2 of 3) [CW-12229/2020]
3. Joint Secretary, Finance (Budget) Department,
Government Of Rajasthan, Jaipur.
4. Director (Public Health), Medical And Health Services,
Government Of Rajasthan, Jaipur.
5. Additional Director, Medical And Health Services,
Government Of Rajasthan, Jaipur.
6. Rajasthan Medical Services Corporation Limited (Rmsc),
Department Of Medical And Health Services, Swasthya
Bhawan, Tilak Marg, C-Scheme, Jaipur Through Its
Managing Director.
7. Chief Medical And Health Officer, Sikar.
8. Chief Medical And Health Officer, Karauli.
9. Chief Medical And Health Officer, Tonk.
10. Chief Medical And Health Officer, Pratapgarh.
11. Principal Medical Officer, Government Hospital, Sikar.
12. Principal Medical Officer, Government Hospital, Karauli.
13. Principal Medical Officer, Government Hospital, Tonk.
14. Principal Medical Officer, Government Hospital,
Pratapgarh.
----Respondents
For Petitioner(s) : Mr. Vishwajeet Singh Ranawat
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order
24/11/2023
1. Petitioners' grievance is that they were working on contract
basis under the respondents and they are apprehending
disengagement of their services.
2. Learned counsel for the petitioners submits that the
petitioners would feel satisfied if the respondents are directed to
consider their representation (which they would be filing) in light
of the judgment dated 19.01.2021 passed by this Court in the
[2023:RJ-JD:40653] (3 of 3) [CW-12229/2020]
case of 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 petitioners 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 petitioners' 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
petitioners would be entitled to the relief.
(DR.PUSHPENDRA SINGH BHATI), J.
163-Zeeshan
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