Kheta Ram vs State Of Rajasthan ...
2023 Latest Caselaw 9302 Raj

[2023:RJ-JD:38827]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 18696/2019

1. Kheta Ram S/o Prahlad Ram, Aged About 34 Years, R/o Berseeng Desar Gadra Road District Barmer, At Present Working As Phc Jiasindhar Station, Block Sheo, District Barmer.

2. Sahkoor Khan S/o Ramjan Khan,, Aged About 34 Years, R/o Hathi Singh Ka Gaon, Tehsil Sheo, District Barmer, Presently Posted At Phc Gunga, Block Sheo, District Barmer.

3. Eliash Khan S/o Dala Khan,, Aged About 29 Years, R/o 249 Kumavaton Ka Bas Gunga, Tehsil Sheo, District Barmer. Presently Posted At Phc Gunga, Block Sheo, District Barmer.

4. Jitendra Kumar Nahata S/o Jagdish Chandra,, Aged About 33 Years, R/o Jogiyo Ki Dari, Ward No. 15 District Barmer, At Presently Posted At Phc Gunga, Block Sheo, District Barmer.

5. Hanif Khan S/o Bhadur Ali,, Aged About 28 Years, R/o Ward No. 13 Bearby Harijanj Samsan, District Barmer, At Presently Post At Phc Siyani, District Barmer.

----Petitioners Versus

1. State Of Rajasthan, Throgh 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. Nodal Officer, Mndy/mnjy, Medical And Health Services, Rajasthan, Swasthya Bhawan, Tilak Marg, Jaipur.

4. Chief Medical And Health Officer, Barmer.

5. Block Chief Medical And Health Officer, Sheo, District Barmer.

----Respondents

For Petitioner(s) : Mr. Tanwar Singh For Respondent(s) : Mr. Gaurav Ranka for Ms. Vandana Bhansali, AGC

[2023:RJ-JD:38827] (2 of 3) [CW-18696/2019]

HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order

08/11/2023

1. Learned counsel for the petitioners submits that the

petitioners would feel satisfied if a direction is issued to consider

their representation in 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.

2. In view of the aforesaid, the present writ petition is disposed

of with a direction to the petitioners to file the representation

within a period of four weeks from today.

3. In case, the 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.

4. 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.

5. The stay application also stands disposed of accordingly.

6. 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,

[2023:RJ-JD:38827] (3 of 3) [CW-18696/2019]

the averments made therein are found to be correct, the petitioner

would be entitled to the relief.

(DR.PUSHPENDRA SINGH BHATI),J 261-Sudheer/-

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