Om Prakash vs The State Of Rajasthan ...
2023 Latest Caselaw 7483 Raj

[2023:RJ-JD:30880] (1 of 2) [CW-14309/2023]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 14309/2023

1. Om Prakash S/o Tara Ram, Aged About 30 Years, R/o 60 Naiyon Ki Dhani, Rani Gaon Kallan, Tehsil And District Barmer, At Present Posting Sdh, Chohtan, Block Chohtan, District Barmer.

2. Dinesh Kumar S/o Ganga Ram, Aged About 28 Years, R/o Harchdaniyo Ki Dhani, Sanwa, District Barmer At Present Posting Phc, Jhadapa, Block Chohtan, District Barmer.

----Petitioners Versus

1. The 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 Director, 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 Services, Rajasthan, Swasthya Bhawan, Tilak Marg, Jaipur.

6. Chief Medical And Health Officer, Barmer, Raj.

7. Principal Medical Officer, Barmer, Raj.

8. Block Chief Medical And Health Officer, Chohtan, District Barmer, Rajasthan.

9. Medical Officer Incharge, Sdh Chohtan District Barmer.

10. Medical Officer Incharge, Phc Jhadapa District Barmer.

                                                   ----Respondents


For Petitioner(s)              :     Mr. Tanwar Singh Rathore
For Respondent(s)              :

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

20/09/2023

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

[2023:RJ-JD:30880] (2 of 2) [CW-14309/2023]

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 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.

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 167-SanjayS/-

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