Rajasthan High Court - Jodhpur
Pawan Kumar Mathuriya vs State Of Rajasthan ... on 12 October, 2023
Bench: Vinit Kumar Mathur
[2023:RJ-JD:34696] (1 of 3) [CW-16070/2023]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR.
S.B. Civil Writ Petition No. 16070/2023
1. Pawan Kumar Mathuriya S/o Shri Brijendra Singh, Aged
About 23 Years, R/o Ward No. 16 Bharatpur District
Bharatpur Rajasthan. At Present Working At Chc
Bharatpur District Bharatpur.
2. Hariom Sharma S/o Shri Ram Swroop Sharma, Aged
About 37 Years, R/o Pandey Mohalla Deeg District Deeg
Rajasthan. At Present Working At Chc Deeg District Deeg.
3. Harish Soni S/o Shri Rakesh Soni, Aged About 27 Years,
R/o Ghnta Ghar Ke Pass Kahti Wali Gali Deeg District
Deeg Rajasthan. At Present Worksing At Chc Deeg District
Deeg.
4. Ravi Kumar S/o Shri Babu Lal, Aged About 29 Years, R/o
Village Narena Katta Post Panhori Deeg District Deeg
Rajasthan. At Present Working At Chc Deeg District Deeg.
5. Sumit Kumar Sharma S/o Shri Uday Bhan Sharma, Aged
About 32 Years, R/o Village Kheriya Post Soopa Tehsil
Bayana District Bharatpur Rajasthan. At Present Working
At Chc Rudawal Block Roopwas District Bharatpur.
6. Rajesh Kumar S/o Shri Shiv Singh, Aged About 31 Years,
R/o Village And Post Saidpura Tehsil Roopwas District
Bharatpur Rajasthan. At Present Working At Chc Banshi
Pahadpur Block Roopwas District Bharatpur.
----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,
Swashtya Bhawan Tilak Marg, C Scheme Jaipur.
5. Nodal Officer, Mndy/mnjy, Medical And Health Services,
[2023:RJ-JD:34696] (2 of 3) [CW-16070/2023]
Rajastha, Swasthya Bhawan, Tilak Marg, Jaipur.
6. Chief Medical And Health Officer, Deeg
7. Chief Medical And Health Officer, Bharatpur.
8. Block Chief Medical And Health Officer, Deeg, District
Deeg.
9. Block Chief Medical And Health Officer, Bharatpur District
Bharatpur.
10. Block Chief Medical And Health Officer, Bayana District
Bharatpur.
11. Block Chief Medical And Health Officer, Roopwas, District
Bharatpur.
12. The Medical Relief Society, Through Secretary District
Bharatpur.
13. The Medical Relief Society, Through Secretary District.
Deeg.
14. Medical Officer Incharge, Chc Bharatpur District
Bharatpur.
15. Medical Officer Incharge, Chc Rudawal District Bharatpur.
16. Medical Officer Incharge, Banshi Pahadpur District
Bharatpur.
17. Medical Officer Incharge, Chc Deeg, District Deeg.
----Respondents
For Petitioner(s) : Mr. Tanwar Singh Rathore.
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order
12/10/2023
1. Learned counsel for the petitioners submits that the petitioners
would feel satisfied if a direction is 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
[2023:RJ-JD:34696] (3 of 3) [CW-16070/2023]
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 afore said
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,
the averments made therein are found to be correct, the petitioner
would be entitled to the relief.
(VINIT KUMAR MATHUR),J
61-Vivek/-
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