Khangar Ram Choudhary vs State Of Rajasthan (2024:Rj-Jd:24620)
2024 Latest Caselaw 4830 Raj

Rajasthan High Court - Jodhpur

Khangar Ram Choudhary vs State Of Rajasthan (2024:Rj-Jd:24620) on 29 May, 2024

[2024:RJ-JD:24620]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 8956/2024

Khangar Ram Choudhary S/o Shri Deepa Ram, Aged About 62
Years, R/o Choudhariyo Ka Bas, Village Sichana, Guda Soor
Singh, District Pali, Rajasthan
                                                                    ----Petitioner
                                    Versus
1.       State Of Rajasthan, Through Principle Secretary, Medical
         Health And Family Welfare Department, Government Of
         Rajasthan, Jaipur.
2.       The    Director,       Medical    Health       And      Family   Welfare
         Department, Swasthya Bhawan, Jaipur, Rajasthan.
3.       Chief Medical And Health Officer (Cmho), Pali, Rajasthan.
4.       Block Chief Medical And Health Officer (Bcmo), Kharchi,
         Pali
5.       The Secretary, Department Of Finance, Government Of
         Rajasthan, Jaipur.
6.       Director, Directorate Of Pension And Pensioners Welfare
         Department, Government Of Rajasthan, Jaipur.
                                                                 ----Respondents


For Petitioner(s)           :     Mr. Pankaj Choudhary
For Respondent(s)           :



                HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

29/05/2024

1. At the outset, it is submitted by learned counsel for the petitioner that the issue raised in the present writ petition is covered by an order passed by this Court in case of Vijay Singh v. State of Rajasthan & Ors.: S.B. Civil Writ Petition No.21/2020, decided on 21.07.2023. He submits that the respondents may be directed to consider the representation of the petitioner in light of the aforesaid judgment.

[2024:RJ-JD:24620] (2 of 2) [CW-8956/2024]

2. In view of the submissions made, without commenting on the merits of the case, the petition filed by the petitioner is disposed of with a direction to the competent authority to decide the representation of the petitioner, in accordance with law, keeping in view the observations made in the case of Vijay Singh (supra), as expeditiously as possible.

3. Pending application(s), if any, also stand disposed of.

(ARUN MONGA),J 30-AK Chouhan/-

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