Rajasthan High Court - Jodhpur
Dharmveer Singh vs State Of Rajasthan ... on 9 October, 2023
Bench: Vinit Kumar Mathur
[2023:RJ-JD:33929]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 15768/2023
1. Dharmveer Singh S/o Ram Saran, Aged About 41 Years,
R/o Nahroli Deswar District Deeg Rajasthan, At Present
Working At CHC Sinsini District Deeg.
2. Kishan Singh S/o Shri Surendra Singh, Aged About 33
Years, R/o Bhudagat District Deeg Rajasthan., At Present
Working At Chc Deeg. District Deeg.
3. Rajendra Singh S/o Shri Natholi, Aged About 32 Years, R/
o Songav District Deeg Rajasthan., At Present Working At
Chc Deeg. District Deeg.
4. Vikash Kumar S/o Ramavtar, Aged About 42 Years, R/o
Nai Sarak Deeg District Deeg Rajasthan., At Present
Working At Chc Deeg. District Deeg.
5. Bhupendra S/o Devi Singh, Aged About 37 Years, R/o
Khakhera Tehsil Wair District Bharatpur. Rajasthan. At
Present Working At Rbm Bharatpur
6. Satya Prakash Katra S/o Ashok Kumar Sharma, Aged
About 32 Years, R/o Amoli Tehsil Wair District Bharatpur.
Rajasthan. At Present Working At Janana Hospital
Bharatpur District Bharatpur.
7. Raju Khan S/o Yusuf Khan, Aged About 36 Years, R/o
Natani Mohalla Ward No 33 Deeg District Deeg,
Rajasthan. At Present Working At Phc Korer, District Deeg.
8. Komal Singh S/o Nem Singh, Aged About 31 Years, R/o
Pala Tehsil Khumer District Deeg. Rajasthan. At Present
Working At Rbm, District Bharatpur.
9. Vinod Kumar S/o Manohr, Aged About 36 Years, R/o
Jhangir Pur Tehsil Nandbai District Bharatpur.
10. Ganga Ram Gurjar S/o Shri Birbal Ram Gurjar, Aged
About 32 Years, Shayri Talamod Tehsil Amber District
Jaipur. At Present Working At Chc Bhanpur Kalan, District
Jaipur.
11. Purushottam Kumar S/o Shri Yogendra Singh, Aged About
30 Years, R/o Aou Gate Deeg District Deeg Rajasthan At
Present Working At-Chc Deeg District, Deeg Rajasthan.
12. Murari Lal S/o Shri Raghuveer Singh, Aged About 29
Years, R/o Vpo Kuchawati District Deeg Rajasthan At
Present Working At-Chc Deeg District. Deeg Rajasthan.
[2023:RJ-JD:33929] (2 of 4) [CW-15768/2023]
13. Suresh Chand S/o Shri Tara Singh, Aged About 42 Years,
R/o Aou Gate Deeg District Deeg Rajasthan. At Present
Working At Chc Deeg District. Deeg 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.
3. Joint Secretary, Finance Department, Government Of
Rajasthan Secretariat Jaipur.
4. Rajasthan Medical Service Corporation Department,
Through Its Chairman/ Managing Director, Gandhi Block,
Swasthya Bhawan Tilak Marg, C Scheme Jaipur.
5. Nodal Officer, Mndy/mnjy, Medical And Health Service,
Rajasthan, Swasthya Bhawan, Tilak Marg, Jaipur.
6. Chief Medical And Health Officer, Bharatpur.
7. Chief Medical And Health Officer, Deeg.
8. Chief Medical And Health Officer, Jaipur-I
9. Principal Medical Officer, Bharatpur.
10. Principal Medical Officer, Deeg
11. Principal Medical Officer Health Officer, Jaipur-I
12. Block Chief Medical And Health Officer, Deeg, District
Deeg Rajasthan.
13. Block Chief Medical And Health Officer, Jamwaram Garh
District Jaipur Rajasthan.
14. Medical Officer Incharge, Chc Deeg District Deeg.
15. Medical Officer Incharge, Chc Sinsini District Deeg
Rajasthan.
16. Medical Officer Incharge, Chc Janthur District Deeg
Rajasthan.
17. Medical Officer Incharge, Chc Bahaj District Deeg
Rajasthan.
18. Medical Officer Incharge, Chc Bhanpur Kalan District
Jaipur Rajasthan.
[2023:RJ-JD:33929] (3 of 4) [CW-15768/2023]
----Respondents
For Petitioner(s) : Mr. Tanwar Singh Rathore
For Respondent(s) :
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order
09/10/2023
1. 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.
2. 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.
3. 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.
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.
[2023:RJ-JD:33929] (4 of 4) [CW-15768/2023]
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,
the averments made therein are found to be correct, the
petitioners would be entitled to the relief.
(VINIT KUMAR MATHUR),J
136-/Shahenshah/-
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