Dana Ram S/O Dewa Ram vs State Of Rajasthan (2024:Rj-Jp:13793)
2024 Latest Caselaw 2069 Raj/2

Rajasthan High Court

Dana Ram S/O Dewa Ram vs State Of Rajasthan (2024:Rj-Jp:13793) on 19 March, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:13793]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 17265/2023

Dana Ram S/o Dewa Ram, Aged About 37 Years, R/o Vpo
Pathmeda, Tehsil Sanchore, District Jalore, Rajasthan.
                                                                     ----Petitioner
                                     Versus
1.       State Of Rajasthan, Through The Principal Secretary
         Medical And Health Department, Secretariat, Jaipur.
2.       The Director, State Health And Family Welfare Institution,
         Jaipur.
3.       The Director (Non- Gazette), Medical And Health Services,
         Rajasthan, Jaipur.
4.       The Principal, Ruhs College Of Medical Sciences, Jaipur.
                                                                  ----Respondents

For Petitioner(s) : Mr. Giriraj Rajoria Mr. Aamir Khan for Mr. Ram Pratap Saini For Respondent(s) : Mr. Darsh Pareek, Adv. & Mr. Shivam Chauhan, Adv. for Learned Advocate General

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

19/03/2024

1. Mr. Darsh Pareek, Adv. & Mr. Shivam Chauhan, Adv.

appearing for Learned Advocate General, put in appearance on

behalf of the respondents.

2. After arguing at some length, learned counsel for the

petitioner made a limited prayer to allow the petitioner to make a

representation to the respondent authorities in view of the

observations made by the Coordinate Bench at principal seat,

Jodhpur in the case of Rajendra Kumar Beniwal Vs. State Of

[2024:RJ-JP:13793] (2 of 2) [CW-17265/2023]

Rajasthan & Ors.; S.B. Civil Writ Petition No.14080/2023,

decided on 16.11.2023 alongwith other connected matters.

3. In view of the limited prayer made by the learned counsel for

the petitioner, this writ petition is disposed of with liberty to the

petitioner to make a representation to the respondent authorities.

The respondent authorities are also directed to consider the

representation of the petitioner strictly in accordance with the

observations made by the Coordinate Bench in the case of

Rajendra Kumar Beniwal (supra).

4. Since the main petition has been disposed of, stay

application and all pending application/s, if any, shall stand

disposed of.

(GANESH RAM MEENA),J

DIVYA SAINI /71

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