Santosh vs The State Of Rajasthan ...
2024 Latest Caselaw 4919 Raj

Rajasthan High Court - Jodhpur

Santosh vs The State Of Rajasthan ... on 30 May, 2024

[2024:RJ-JD:24995]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   S.B. Civil Writ Petition No. 9261/2024

Santosh W/o Jaspal Sharma, Aged About 61 Years, Village 42 F,
Kharlan, 43 Gg, Tehsil Srikaranpur, District Sriganganagar (Raj.).
                                                                        ----Petitioner
                                         Versus
1.       The     State       Of     Rajasthan,        Through        The     Secretary,
         Department Of Medical And Health, Secretariat, Jaipur
         (Raj.).
2.       Principal Secretary, Department Of Finance, Government
         Of Rajasthan, Secretariat, Jaipur, Jaipur (Raj.).
3.       Director (Non-Gazetted), Medical And Health Services,
         Jaipur (Raj.).
4.       Chief       Medical       And      Heatlh       Officer,    Civil    Hospital,
         Sriganganagar (Raj.).
5.       Block       Chief        Medical     Officer,       Srikaranpur,      District
         Sriganganagar (Raj.).
6.       Joint Director, Directorate Of Pension And Pensioners
         Welfare, Bikaner (Raj.).
                                                                     ----Respondents


For Petitioner(s)              :    Mr. Bhupendra Soni for Mr. Himmat
                                    Jagga.
For Respondent(s)              :



                 HON'BLE MR. JUSTICE ARUN MONGA

Order

30/05/2024

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 at Jaipur Bench 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

[2024:RJ-JD:24995] (2 of 2) [CW-9261/2024]

that the respondents may be directed to consider the

representation of the petitioner in light of the aforesaid judgment.

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.

(ARUN MONGA),J 46-Rmathur/-

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