Jagdish Prasad Saini vs State Of Rajasthan (2024:Rj-Jd:41365)
2024 Latest Caselaw 8886 Raj

Rajasthan High Court - Jodhpur

Jagdish Prasad Saini vs State Of Rajasthan (2024:Rj-Jd:41365) on 9 October, 2024

Author: Farjand Ali

Bench: Farjand Ali

[2024:RJ-JD:41365]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 16523/2024

Jagdish Prasad Saini S/o Shri Dharm Singh Saini, Aged About 53
Years, Resident Of Village Ataripura, Post Balori, Via Bhusawar,
District Bharatpur, Rajasthan.
                                                                    ----Petitioner
                                     Versus
1.       State Of Rajasthan, Through Deputy Secretary, Ayurved
         And Indian Medicine Department, Govt. Of Rajasthan,
         Secretariat, Jaipur.
2.       The     Director,       Directorate,         Ayurved       Department,
         Rajasthan, Ajmer.
3.       The District Ayurved Officer, Alwar, Rajasthan.
4.       The District Ayurved Officer, Bharatpur, Rajasthan.
                                                                 ----Respondents


For Petitioner(s)            :   Mr. Hans Raj Nimbar
                                 Mr. Ram Pratap Saini
For Respondent(s)            :   -



                HON'BLE MR. JUSTICE FARJAND ALI

Order

09/10/2024

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 a co-ordinate Bench of this Court

at Jaipur Bench in the case of Manoj Khandelwal & Ors. Vs.

State of Rajasthan & Ors. (S.B. Civil Writ Petition

No.7283/2014), decided on 16.07.2014.

2. Learned counsel, therefore, prays that the petitioner may be

permitted to file a detailed representation before the competent

authorities for redressal of his grievances.

[2024:RJ-JD:41365] (2 of 2) [CW-16523/2024]

3. In view of the above, the present writ petition is disposed of

with liberty to the petitioner to file a representation to the

competent authorities of the department and the competent

authorities of the department are directed to decide the same

within a period of four weeks from the date of receipt of such

representation; and if the case of the petitioner falls within the

purview of the law laid down by this Court in the case of Manoj

Khandelwal (supra); the same shall be decided in terms of the

judgment above.

4. 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 sought.

5. Stay application also stands disposed of, accordingly.

(FARJAND ALI),J 40-divya/-

Powered by TCPDF (www.tcpdf.org)